RAMANATHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order, dated 07.06.2019 made in Crl. M.P. No. 111 of 2019 on the file of the Principal Sessions Judge, Dindigul and enlarge the appellants on bail.

(2.) The Appellants/A2, A3, A8 and A9, who were arrested and remanded to judicial custody for the offences punishable under Sections 147, 148, 341, 302 IPC @ 120(b), 147, 148, 341, 302, 506(ii) r/w 149 IPC and 3(2)(va) of SC/ST (POA) Amendment Act 2015 in Crime No. 1058 of 2017 on the file of the 2nd respondent police, seek appeal bail.

(3.) The learned counsel appearing for the appellants submitted that the appellants are innocent persons and they have been falsely implicated in this case and they have nothing to do with the alleged occurrence and that the appellants are in jail from month of November 2017 and prays for allowing this criminal appeal.