NATARAJAN Vs. STATE

JUDGEMENT

(1.) Heard Mr. K. Prabhu, learned counsel appearing for the appellant and Mr. A. Robinson, learned Government Advocate (Criminal Side) appearing for the first and second respondents. No representation on behalf of the learned counsel for the third respondent.

(2.) This Criminal Appeal has been filed to call for the records and set-aside the order passed by the learned II Additional District and Sessions Judge (PCR), Tirunelveli dtd. 21/2/2019 made in Cr.M.P. No. 470 of 2019 and enlarge the appellant on bail.

(3.) The Appellant, who is arrested and remanded to judicial custody on 3/3/2018, for the offences punishable under Ss. 147, 148, 447, 294(b), 324, 302, 506(ii) and 120(B) IPC and Sec. 3 and 4(a) of Explosive Substances Act r/w Sec. 3(1)(r), 3(1)(s) of SC/ST (POA) Amendment Act, 2015 and 3(2)(V) of SC/ST (PoA) Act, 1989, on the file of the respondent police, seeks appeal bail.