PRASANTH Vs. STATE REPRESENTED BY ITS

JUDGEMENT

(1.) Heard Mr.M.S.Jeyakarthik, learned counsel appearing for the appellants and Mr.A.Robinson, learned Government Advocate (Criminal Side) appearing for the first and second respondents.

(2.) This Criminal Appeal has been filed to call for the entire records relating to the impugned order dated 05.03.2019 made in Crl.M.P.No.505 of 2019 on the file of the learned Principal District and Sessions Judge, Ramanathapuram and to set aside the same and consequently to release the petitioners on bail in connection with the FIR in Crime No.21 of 2019, pending investigation on the file of the second respondent police.

(3.) The Appellants, who are arrested and remanded to judicial custody on 27.02.2019, for the offences punishable under Sections 147, 294(b), 323 and 506(i) IPC r/w Section 3(1)(r), 3(1)(s) of SC/ST (Prevention of Atrocities) Amendment Act, 2015, on the file of the second respondent police, seeks appeal bail.