GOUTHAMPANDI Vs. STATE

JUDGEMENT

(1.) Heard Mr.K.Muthu Ganesa Pandian, learned Counsel appearing for the appellant and Mr.V.Neelakandan, Additional Public Prosecutor appearing for the first and second respondents. No representation 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 III Additional District Judge (PCR), Madurai, dated 06.09.2019 made in Crl.M.P.No.998 of 2019 and enlarge the appellant on bail.

(3.) The Appellant, who is arrested and remanded to judicial custody on 01.08.2019, for the offences punishable under Sections 147, 148, 452, 294(b), 342, 506(ii), 302 of IPC and Section 4 of TNPWH Act, 2002, and under Section 3(2)(v) of SC/ST (PoA) Amendment Act, on the file of the respondent police, seeks appeal bail.