P.Kamaraj vs The State Rep. By Inspector Of Police on 21 January, 2015

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Madras High Court

P.Kamaraj vs The State Rep. By Inspector Of Police on 21 January, 2015

Bench: P.Devadass

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED   21.01.2015

CORAM

THE HONOURABLE MR. JUSTICE P.DEVADASS

CRL.O.P. NOS.451, 676 AND 677 OF 2015

P.Kamaraj					.. Petitioner in three Crl.O.Ps.

Versus

The State rep. by Inspector of Police,
Paramathi Police Station,
Namakkal District.				.. Respondent in Crl.O.P.No.451/2015

The State rep. by Inspector of Police,
Mallasamudram Police Station,
Namakkal District.				.. Respondent in Crl.O.P.No.676/2015

The State rep. by Inspector of Police,
Attayampathi Police Station,
Salem District.				.. Respondent in Crl.O.P. No.677/2015

COMMON PRAYER : Criminal Original Petitions filed under Section 439(1)(b) of Code of Criminal Procedure, to modify the conditional order passed in bail petition in C.M.P. No.3490/2014 in Crime No.156/2014 by the learned Judicial Magistrate, Paramathi and C.M.P. No.3961/2014 in Crime No.125/2014  by the learned Judicial Magistrate, Tiruchengode and C.M.P. No.3000/2014 in Crime No.241/2014 by the learned Judicial Magistrate No.IV, Salem respectively by permitting the petitioner to appear before the Judicial Magistrate, Namakkal for complying the condition.

		For Petitioner	: 	Mr.Thanjai P.N.Chezhian
		(in three Crl.O.Ps.)

		For Respondents	: 	Mr.M.Mohamed Riyaz
		(in three Crl.O.Ps.)		Government Advocate (Crl. Side)
* * * * *
C O M M O N  O R D E R

Petitions for modification of certain bail condition imposed by the learned Judicial Magistrate, Paramathi in C.M.P. No.3490/2014 in Crime No.156/2014, by the learned Judicial Magistrate, Tiruchengode C.M.P. No.3961/2014 in Crime No.125/2014 and by the learned Judicial Magistrate No.IV, Salem in C.M.P. No.3000/2014 in Crime No.241/2014.

2. Heard both sides.

3. Petitioner is alleged to have committed alleged offences are under Sections 379, 457 and 380 of IPC respectively.

4. Now, the petitioner is dabbling between Paramathi, Tiruchengode and Salem because he has to meet the police and to sign before the police, as per the direction of the learned Judicial Magistrate, Paramathi, the learned Judicial Magistrate, Tiruchengode and the learned Judicial Magistrate No.IV, Salem.

5. We understand the travails of the accused in travelling these three places.

6. In the circumstances, the order of the learned Magistrates passed in C.M.P. No.3490/2014, C.M.P. No.3961/2014 and C.M.P. No.3000/2014 are modified to the effect that in all the three cases, the petitioner shall appear before the learned Judicial Magistrate, Tiruchengode on every Monday and Friday at 10.30 a.m. for a period of two weeks.

7. This Criminal Original Petitions are disposed of.

21.01.2015 Index : Yes / No Internet : Yes / No To

1.Judicial Magistrate, Paramathi.

2.Judicial Magistrate, Tiruchengode.

3.Judicial Magistrate No.IV, Salem.

4.Judicial Magistrate, Namakkal.

5.The Inspector of Police, Paramathi Police Station, Namakkal District.

6.The Inspector of Police, Mallasamudram Police Station, Namakkal District.

7.The Inspector of Police, Attayampathi Police Station, Salem District.

8.The Public Prosecutor, High Court of Madras, Chennai 600 104.

P.DEVADASS,J.

sri CRL.O.P. NOS.451, 676 AND 677 OF 2015 21.01.2015

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