Madras High Court
Unknown vs State Rep.By Its on 12 May, 2020
Author: N. Sathis Kumar
Bench: N. Sathish Kumar
Crl.O.P.No.7522 of 2020
`IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.05.2020
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
CRL.O.P.No.7522 of 2020
1. Rajivegandhi M/A 26
S/o Samikannu
2. Ravindran M/A 34
S/o Samikannu
3. Ganavel M/A 36
S/o Ramalingam
4. Ravi M/A 42
S/o Ramalingam
5. Lakshmanan M/A 50
S/o Raman
6. Hariraman @ Hari M/A 37
S/o Ramalingam
7. Muthuraman M/A 37
S/o Jeyaraman
8. Krishnan M/A 49
S/o Perumal
Page 1 / 5
http://www.judis.nic.in
Crl.O.P.No.7522 of 2020
9. Pandidhurai M/A 28
S/o Chinnasamy
10. Anandan Kumar @ Anandan M/A 20
S/o Ramasamy
11. Ramasamy M/A 50
S/o Govindhasamy ..Petitioners
-Vs-
State Rep.by its:
The Inspector of Police
Vettavalam Police Station,
Thiruvannamalai District.
(Crime No.78 of 2020) ..Respondent
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
praying to direct the learned District and Sessions Judge (Special Court for
Exclusive Trial of cases registered under SC/ST (Prevention of Atrocities)
Act, Thiruvannamalai District to consider the bail applications of the
Petitioners to be filed before the said court on the same day on their surrender
in Cr.No.78 of 2020 on the file of the respondent police.
For Petitioners : Mr.K. Balu
For Respondent : Mrs. Kiruthiga Kamal
Government Advocate (Crl.side)
*****
Page 2 / 5
http://www.judis.nic.in
Crl.O.P.No.7522 of 2020
ORDER
This petition is filed for a direction to the learned District and Sessions Judge (Special Court for Exclusive Trial of cases registered under SC/ST (Prevention of Atrocities) Act, Thiruvannamalai District, to consider the bail applications of the Petitioners to be filed before the said court on the same day on their surrender in Cr.No.78 of 2020 u/s. 147, 148, 294(b), 323, 324, 427, 506(i) I.P.C. And 3(1), 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST Act, pending on the file of the respondent police, since the offences are pertaining to the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
2. Heard the learned Government Advocate (Criminal Side).
3. In view of the specific bar under Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also taking into consideration of the possibility of misusing the pious intention of the Parliament against innocent persons, there shall be a direction to the learned District and Sessions Judge (Special Court for Exclusive Trial of Page 3 / 5 http://www.judis.nic.in Crl.O.P.No.7522 of 2020 cases registered under SC/ST (Prevention of Atrocities) Act, Thiruvannamalai District, to consider the petitioners' bail application on the same day of their surrender in connection with Vettavalam P.S.Cr.No.78 of 2020 and pass appropriate orders in accordance with law.
4. With the above observations, the Criminal Original Petition is ordered.
12.05.2020 Index:Yes/No Internet:Yes/No ggs To
1. The Inspector of Police Vettavalam Police Station, Thiruvannamalai District.
2. The Public Prosecutor, High Court, Madras.
Page 4 / 5http://www.judis.nic.in Crl.O.P.No.7522 of 2020 N. SATHIS KUMAR,J.
Ggs CRL.O.P.No.7522 of 2020 12.05.2020 Page 5 / 5 http://www.judis.nic.in