KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) Challenging the order of rejection of bail petition, the appellant instituted this appeal.

(2.) According to the appellant, he was implicated in Crime No.656 of 2019 on the file of the first respondent police based on the alleged complaint given by the second respondent/defacto complainant for the offences under Sections 3(1)(s) and 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 1989 and Section 67 of Information Technology Act, 2000 and Section 506(i) of IPC. The F.I.R. in Cr.No.656/2019 is pending on the file of the Special Court for SC and ST (POA) Act Cases, Namakkal till date. In this connection, the appellant was arrested and remanded to judicial custody on 12.11.2019.

(3.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor.