THANGAPANDI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr.P.Manikandan, learned counsel appearing for the appellant and Mr.Suambu Linga Bharathi, learned Government Advocate (Criminal Side) appearing for the first and second respondents.

(2.) This Criminal Appeal has been filed to set aside the order of the Court below i.e., the order of the Trial Court on 22.04.2019 in Crl.M.P.No.1306 of 2019 on the file of the learned Principal Sessions Judge (PCR), Theni, Cases under SC/ST (POA) Act, Theni and further to grant bail for the above said Appellant/Accused No.1 related to Crime No.164 of 2019 on the file of the above said respondent.

(3.) The Appellant, who is arrested and remanded to judicial custody on 15.04.2019, for the offences punishable under Sections 147 , 294(b) , 323 , 506(i) of I.P.C, and 3(1)(r), 3(1)(s) and 3(2)(va) of the Schedule Caste and the Schedule Tribes (Prevention of Atrocities) Amendment Act 2015, on the file of the second respondent police, seeks appeal bail.