Madras High Court
R.Chandrasekar vs State Represented By on 9 March, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.03.2017 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN Crl.O.P.No.4870 of 2017 1.R.Chandrasekar 2.P.Sivasami 3.S.Rathinasamy 4.C.Mageswari ... Petitioners Vs State represented by the Deputy Superintendent of Police, Kangeyam, Kangeyam Police Station, Tiruppur District. ... Respondent Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned Principal Sessions Judge/Special Court constituted under SC & ST (Prevention of Atrocities) Act, Tiruppur to consider their bail application on their surrender on the same day in respect of Crime No.108 of 2017 on the file of the Deputy Superintendent of Police, Kangeyam, Kangeyam Police Station, Tiruppur District. For Petitioners : Mr.Va Vu Si Vazhakagam For Respondent : Mr.C.Emalias, Addl.Public Prosecutor. O R D E R
The petitioners, alleging that they have been falsely implicated by the respondent for the alleged offences punishable under Sections 294(b), 323 and 324 I.P.C. r/w Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015, seek a direction to the learned Principal Sessions Judge/Special Court constituted under SC & ST (Prevention of Atrocities) Act, Tiruppur to consider and dispose of their bail application that will be filed by them under Section 439 of Cr.P.C. on the same day of their surrender before him in connection with Cr.No. 108 of 2017 on the file of the respondent.
2. Heard the learned counsel appearing for the petitioners as well as the learned Additional Public Prosecutor.
3. Considering the nature of the prayer sought for and taking note of the fact that the petitioners are prepared to surrender before the learned Principal Sessions Judge/Special Court constituted under SC & ST (Prevention of Atrocities) Act, Tiruppur, there shall be a direction to the learned Principal Sessions Judge/Special Court constituted under SC & ST (Prevention of Atrocities) Act, Tiruppur to consider the bail application to be submitted by the petitioners along with their surrender before that Court, on the same day on merits and pass appropriate orders.
The criminal original petition is ordered accordingly.
09.03.2017 rk Note: Issue order copy on 13.3.2017.
To
1.The Principal Sessions Judge/Special Court constituted under SC & ST (Prevention of Atrocities) Act, Tiruppur.
2.The Deputy Superintendent of Police, Kangeyam, Kangeyam Police Station, Tiruppur District.
3.The Public Prosecutor, High Court, Madras.
R.MAHADEVAN, J.
rk Crl.O.P.No.4870 of 2017 DATED: 09.03.2017