YUVARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order dated 09.09.2019 in Crl. M.P. No. 153 of 2019 on the file of the learned II Additional Sessions Judge, Puducherry cum Spacial Judge under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and consequently to enlarge the appellant on bail in Crime No. 52 of 2019 on the file of the first respondent Police.

(2.) The brief facts of the prosecution case are hereunder:

(3.) This Court heard the learned counsel on either side and also perused the materials placed on record.