BIBIN Vs. STATE REP.BY

JUDGEMENT

(1.) Heard Mr.K.Sathiya Singh, learned counsel appearing for the appellant and Mr.A.Robinson, learned Government Advocate (Criminal Side) appearing for the first and second respondents.

(2.) This Criminal Appeal has been filed to set aside the order, dated 01.02.2019 made in Crl.M.P.No.77 of 2019 on the file of the II Additional District and Sessions Judge, Tirunelveli (FAC) and enlarge the appellant on bail, in connection with Crime No.259 of 2009, on the file of the respondent Police.

(3.) The Appellant, who is arrested and remanded to judicial custody on 05.01.2019, for the offences punishable under Sections 147 , 148 , 294(b) , 427 , 452 , 324 and 506(ii) IPC r/w Section 3(1)(X) of SC/ST (PoA) Act and Section 3(1) of TNPPDL Act, on the file of the respondent police, seeks appeal bail.