Madras High Court
Unknown vs The State Rep. By on 7 December, 2020
Author: T. Ravindran
Bench: T.Ravindran
CRL OP.No. 19214 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.12.2020
CORAM
THE HONOURABLE MR. JUSTICE T.RAVINDRAN
Crl OP.No.19214 of 2020
1. Arunpandiyan @ Arulpandi
S/o. Ramalingam
2. Ananth @ Anandh
S/o. Annadurai
3. Raja
S/o. Annadurai
4. Sathiyaseelan
S/o. Nagalingam
5. Senthamizhan @ Senthamilselvan
S/o. Manimozhi.
6. Vengadachalam
S/o. Krishnamoorthy
7. Thamizharasan
S/o. Kannan
8. Praveen
S/o. Sekar
9. Sundarraj
S./o. Rajendran.
1/6
http://www.judis.nic.in
CRL OP.No. 19214 of 2020
10.Theeranchinnamalai
S/o. Ramachandran ...Petitioners
Vs.
The State rep. by
The Inspector of Police
T. Palur Police Station
Ariyalur District
(Crime No.824 of 2020) ...Respondent
Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C.
praying to pass an order, directing the learned Principal District & Sessions
Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur
District to accept the surrender of the petitioners herein concerned in Spl.
S.C. No.51 of 2020, on the file of learned Principal District & Sessions
Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur
District and consider the bail petition on the same day itself.
For Petitioners : Mr. K. Balu
For Respondent : Ms. M. Prabhavathi
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been laid by the petitioners seeking direction to the Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District, to consider the 2/6 http://www.judis.nic.in CRL OP.No. 19214 of 2020 bail application of the petitioners on the same day of their surrender in Spl.S.C. No.51 of 2020, on the file of the Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District in Crime No.824 of 2020.
2. The petitioners are arrayed as accused in crime No.824 of 2020 for the offences punishable under Sections 147, 341, 323 of IPC r/w 3(1) (r), 3 (1) (s), 3(2) (va) of SC/ST (Prevention of Atrocities) Act 1989. Now according to the petitioners, they have not committed the offences put forth against them and on account of the false case alleged against them, the petitioners are necessitated to seek for necessary directions.
3. Considering the facts and circumstances of the case and in the interest of justice, I deem it fit to issue the following directions.
(i) The petitioners shall surrender before the Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District, within 10 days from the date of receipt of a copy of this order.
3/6http://www.judis.nic.in CRL OP.No. 19214 of 2020
(ii) On the petitioners surrendering before the Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District, and filing the bail application, the Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District, is directed to consider and dispose of the bail application as expeditiously as possible, preferably on the date of their surrender in accordance with law.
4. Accordingly, the Criminal Original Petition is disposed of.
07.12.2020 Index : Yes/No Internet:Yes/No bga 4/6 http://www.judis.nic.in CRL OP.No. 19214 of 2020 Copy to
1. Principal District & Sessions Judge, (Special Court under SC & ST Atrocities Act) at Ariyalur, Ariyalur District.
2. The State rep. by The Inspector of Police T. Palur Police Station Ariyalur District (Crime No.824 of 2020)
3. The Public Prosecutor, High Court, Madras.
5/6http://www.judis.nic.in CRL OP.No. 19214 of 2020 T. RAVINDRAN, J.
bga Crl OP.No.19214 of 2020 07.12.2020 6/6 http://www.judis.nic.in