JAYAPANDI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order, dated 04.06.2019 made in Crl. M.P. No. 549 of 2019 on the file of the III Additional District and Sessions Judge (PCR), Madurai and enlarge the appellants on bail.

(2.) The Appellants/A1 to A4, who were arrested and remanded to judicial custody on 06.04.2019 for the offences punishable under Sections 302, 147, 148, 342, 506(2) IPC r/w 3(2)(V) of SC/ST (POA) Amendment Act 2015, in Crime No. 185 of 2019 on the file of the 1st respondent police, seek appeal bail.

(3.) According to the prosecution, on 01.04.2019 at about 9.45 pm, when the victim was returning to his house in his vehicle TN-58-AK-0929, the appellants/accused were travelled in TATA TIAGO Car (TN-84-C-7897) from Vadipatti to Thuvariman with an intention to hit the victim and due to which, the victim through away to Thuvariman Kanmai and in the meantime, the appellants/A2 to A4 were around the victim and A1 with his hand and scrub in knife.