Madras High Court
Ezhilarasi vs The State on 31 July, 2023
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No.17130 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.07.2023
CORAM :
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.17130 of 2023
1. Ezhilarasi
2. Vimala .. Petitioners
Versus
1. The State, Rep by
The Deputy Superintendent of Police,
O/o. Deputy Superintendent of Police,
Thiruvarur, Thiruvarur District.
2. The Inspector of Police,
Thiruvarur Taluk Police Station,
Thiruvarur District.
(Crime No.341 of 2023) .. Respondents
Prayer : Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the 1st Additional District and Sessions Court
for PCR Act Cases, Thanjavur to accept the surrender petition filed by the
petitioner and on the same day consider the bail application in Crime in 341
of 2023 pending on the file of the Inspector of Police, Thiruvarur Taluk
Police Station, Thiruvarur District the 2nd respondent herein.
https://www.mhc.tn.gov.in/judis
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Crl.O.P.No.17130 of 2023
For Petitioners : Mr.P.Muthamizhselvakumar
For Respondents : Mr.A.Damodaran,
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed seeking for a direction to the I Additional District and Sessions Court for PCR Act Cases, Thanjavur to accept the surrender petition filed by the petitioners and on the same day, consider the bail application in Crime No.341 of 2023 pending on the file of the Inspector of Police, Thiruvarur Taluk Police Station, Thiruvarur District, the second respondent herein.
2. In view of the amendments made in the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, this Court is of the view that the usual directions that were issued by this Court cannot be issued routinely in all cases. Therefore, the petitioners are directed to surrender before the Trial Court within a period of two weeks from the date of receipt of a copy of this order and on such surrender, the I Additional District and Sessions Court for PCR Act Cases, Thanjavur shall deal with https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.No.17130 of 2023 the matter on the same day on merits and in accordance with law, after issuing notice to the victims under Section 15(A) of the SC/ST Act.
3. This Criminal Original Petition is disposed off with the above directions.
31.07.2023
Index : yes/no
Speaking order/Non-speaking order Neutral Citation : yes/no grs Note: Issue order copy on 01.08.2023.
To
1. The I Additional District and Sessions Court, for PCR Act Cases, Thanjavur.
2. The Deputy Superintendent of Police, O/o. Deputy Superintendent of Police, Thiruvarur, Thiruvarur District.
3. The Inspector of Police, Thiruvarur Taluk Police Station, Thiruvarur District.
4. The Public Prosecutor, High Court of Madras.
https://www.mhc.tn.gov.in/judis 3/5 Crl.O.P.No.17130 of 2023 https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.No.17130 of 2023 N.ANAND VENKATESH, J.
grs Crl.O.P.No.17130 of 2023 31.07.2023 https://www.mhc.tn.gov.in/judis 5/5