MURUGABOOPATHI Vs. STATE

JUDGEMENT

(1.) Heard Mr. M.S. Jeyakarthik, learned counsel appearing for the appellant and Mr. A.P.G. Ohm Chairma Prabhu, learned Government Advocate (Criminal Side) appearing for the first and second respondents. No representation for the third respondent.

(2.) This Criminal Appeal has been filed to call for the entire records relating to the impugned order dated 09.08.2019 made in Crl. M.P. No. 71 of 2019 on the file of the learned Sessions Judge, Special Court for Trial of Cases registered under SC/ST (POA) Act, 1989, Ramanathapuram and to set aside the same and consequently to release the petitioner on bail in connection with the F.I.R. in Crime No. 122 of 2019, pending investigation on the file of the 1st respondent police.

(3.) The Appellant, who was arrested and remanded to judicial custody on 04.08.2019, for the offences punishable under Sections 294(b) and 506(ii) of IPC., and 3(1)(r), 3(1)(s), 3(2)(va) of Schedule Caste and the Schedule Tribes (Prevention of Atrocities) Amendment Act 2015, on the file of the second respondent police, seeks appeal bail.