Madras High Court
Katturaja @ Sonaisamy vs The Deputy Superintendent Of Police on 6 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.4684 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.06.2023
CORAM
THE HON'BLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD)No.4684 of 2023
Katturaja @ Sonaisamy ...Petitioner
Vs.
1. The Deputy Superintendent of Police,
Manamadurai Sub Division,
Sivagangai District.
2.The Inspector of Police,
Tiruppachethi Police Station,
Sivagangai District.
(Crime No.7 of 2023)
3.M.Latchumi
4.Marimuthu
5.Sakthi .... Respondents
PRAYER: This Criminal original Petition is filed under Section 482
Cr.P.C., to direct the Special Court for trial of SC/ST POA Act cases,
1989 Sivagangai to consider the bail application of the petitioner to be
filed in Crime No.7 of 2023 on the file of the 2nd respondent police and to
accept the surrender on the same day on merits.
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https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.4684 of 2023
For Petitioner : Mr. R.Balamuruganantham
For Respondents 1 and 2 : Mr.R. Sureshkumar
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to direct the Special Court for trial of SC/ST POA Act cases, 1989 Sivagangai to consider the bail application of the petitioner to be filed in Crime No.7 of 2023 on the file of the 2nd respondent police and to accept the surrender on the same day on merits.
2.The petitioner is the accused in Crime No.7 of 2023 on the file of the 2nd respondent police for the offences punishable under Sections Sections 147, 148, 323, 324, 506(2) IPC and Section 3(1), (r), 3(1), (s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
3. Mr.R.Sureshkumar, learned Additional Public Prosecutor accepts notice for the respondents 1 and 2. He would further submit that it is a case of case and counter and the counter case has been registered in Crime No.8 of 2023 on the file of the respondent police and the earlier 2/5 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.4684 of 2023 petition filed by the petitioner before this Court in Crl.O.P(MD).No.2342 of 2023 was dismissed as withdrawn.
4.Considering the facts and circumstances of the case, this Court is inclined to pass the following orders :-
1)The petitioner shall appear before the Special Court for trial of SC/ST POA Act cases, 1989 Sivagangai within a period of 15 days from the date of receipt of a copy of this order.
2)On such surrender along with notice served to the defacto complainant, the concerned Judge shall consider the bail application filed by the petitioner and pass orders on merits on the same day of his surrender, after hearing the defacto complainant by complying with Section 15A(3) of the Act. The trial Court shall taken into consider the previous antecedents of the petitioner while passing orders on merits.
5.With the above observation, this Criminal Original Petition is disposed of.
07.06.2023
Index : Yes / No
Internet : Yes / No
trp
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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.4684 of 2023 To
1. The Deputy Superintendent of Police, Manamadurai Sub Division, Sivagangai District.
2.The Inspector of Police, Tiruppachethi Police Station, Sivagangai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
4/5https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.4684 of 2023 G.ILANGOVAN,J trp Order made in Crl.O.P.(MD)No.4684 of 2023 Dated :07.06.2023 5/5 https://www.mhc.tn.gov.in/judis