PRAVINRAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the against the order passed by the II Additional District and Sessions Judge, Tirunelveli, dtd. 2/4/2019 made in Cr. M.P. No. 909 of 2019 in S.C. No. 68 of 2018 and enlarge the appellant on bail.

(2.) The Appellant/A7, who was arrested and remanded to judicial custody on 3/3/2018 for the offences punishable under Ss. 34, 147, 148, 447, 294(b), 324, 302, 506(ii) and 120(B) IPC and Ss. 3 and 4(a) of Explosive Substance Act r/w Sec. 3(1)(r), 3(1)(s) of SC/ST (POA) Amendment Act 2015 and Sec. 3(2)(V) of SC/ST (POA) Act, 1989, in Crime No. 30 of 2018 on the file of the respondent police, seeks appeal bail.

(3.) According to the prosecution, due to civil dispute, on 26/2/2018, the appellant along with the other accused trespassed into the house of the de-facto complainant with weapons and country bomb and threatened the de-facto complainant and his family members by using caste name and attacked them with weapons, caused grievous injuries and committed murder and also thrown country bomb.