SATHISHKUMAR Vs. STATE

JUDGEMENT

(1.) Challenging the order of rejection of bail petition, the appellant instituted this appeal.

(2.) According to the appellant, he was implicated in Crime No.154 of 2019 on the file of the first respondent police based on the alleged complaint given by the second respondent/defacto complainant for the offences under Sections 505(2) IPC read with Section 3(1)(s) and 3(1)(r) and 3(1)(u) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015. The F.I.R. in Cr.No.154/2019 is pending on the file of the Special Court for SC and ST (POA) Act Cases, Namakkal till date. On 23.10.2019, when the appellant surrendered before the Trial Court with bail petition as per the direction of this Court in Crl.O.P.No.25065/2019 dated 17.9.2019, the learned Trial Judge dismissed his bail application and remanded him to judicial custody on the same day.

(3.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor.