IYAPPAN Vs. STATE REPRESENTED BY THE SUB
LAWS(MAD)-2018-4-1200
HIGH COURT OF MADRAS
Decided on April 06,2018

IYAPPAN Appellant
VERSUS
State Represented By The Sub Respondents


Referred Judgements :-

P K SHAJI ALIAS THAMMANAM SHAJI VS. STATE OF KERALA [REFERRED TO]


JUDGEMENT

R.THARANI,J. - (1.)On the complaint lodged by one Rajkumar, the respondent police registered a case in Crime No.531 of 2015 for the offences under Sections 341, 307, 302 and 506(ii) IPC and subsequently the same was altered into one for the offences under Sections 147, 148, 341, 307, 302 and 506(ii) IPC read with Section 3(1)(2)(V) and 3(1)(X) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the appellant herein. The appellant was granted interim bail by the learned Second Additional District and Sessions Judge, Tirunelveli in Cr.MP.No.1044 of 2016 dated 23.05.2016 subject to the condition that the appellant should report before the Resident Medical Officer, Trichy Government Hospital daily twice at 10.00 am and 05.00 pm. But the appellant did not comply with the said condition. Subsequently, the interim bail was cancelled and non bailable warrant was issued on 24.06.2016, aggrieved by which, this Criminal Appeal has been filed.
(2.)Heard the learned counsel appearing for the appellant and the learned Government Advocate (Crl Side) appearing for the respondent.
(3.)The learned counsel appearing for the appellant stated that the occurrence took place in the year 2015. On completion of investigation, charge sheet was filed and the same was taken on file as PRC.No.33 of 2016 by the learned Judicial Magistrate Court No.IV, Tirunelveli. Since the appellant was jumped out of the bail and therefore non bailable warrant was issued against him. The learned counsel for the appellant further stated that the appellant is in custody for the past 153 days and the other accused are already in bail.


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