MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the Appellants/A1 and A2, seeking to set aside the order dated, 06.09.2019, made in Cr. MP. No. 1280 of 2019, by the Sessions Judge, Special Court for Exclusive Trial of Cases, registered under SC/ST (POA) Act, Villupuram and enlarge the Appellants/A1 and A2 on bail in Cr. No. 465 of 2019, on the file of the Respondent Police.

(2.) This Court heard the learned counsel on either side and also perused the materials placed on record.

(3.) The facts of the case are that on 15.08.2019 at about 8.00 a.m. the Appellants/A1 and A2, who belong to Vanniyar Community, came to the house of the defacto complainant and threatened him by mentioning his caste name and warned him, stating that his son, deceased Gopi should not disturb their relative's daughter under the guise of love affair and thereafter, the deceased was found missing and thereafter, the body of the deceased was found hanging in a neem tree near Sankara Barani River. Hence, on the complaint made by the defacto complainant, a case was registered in Cr. No. 465 of 2019 for the offences under Sections 294(b), 506(i) and 305 of IPC read with Section 3(1)(r) and (s), 3(2)(v) and (va) of the SC/ST (POA) Act. Thereafter, the Appellants/A1 and A2 were arrested and remanded to judicial custody on 16.08.2019. In and by the impugned order, the Court below had dismissed the petition filed by the Appellants/A1 and A2 under Section 439 of Cr.PC, seeking bail. Hence, this Criminal Appeal has been filed by the Appellants/A1 and A2.