Madras High Court
Naveenkumar vs The State By on 6 November, 2020
Author: T.Ravindran
Bench: T.Ravindran
Crl.O.P.No.16670 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.11.2020
CORAM:
THE HON'BLE MR.JUSTICE T.RAVINDRAN
Crl.O.P.No.16670 of 2020
1. Naveenkumar
S/o, Cherimuthu
2. Selvi
W/o, Cherimuthu
3. Cherimuthu
S/o, Murugan
All are residing at
Door No.10, Suruttal Village,
Cheyyar Taluk,
Thiruvannamalai District. ...Petitioners
-Vs-
1. The State by
The Inspector of Police,
DUSI Police Station,
Thiruvannamalai District.
2. Kamalakannan
S/o, Gopal
Bajanai Koil Street,
Menalur Colony,
Vembakkam Taluk,
Thiruvannamalai District. ... Respondents
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Crl.O.P.No.16670 of 2020
Prayer: Criminal Original Petition filed under section 482 of
Criminal Procedure Code, to direct the Special Court, Thiruvannamalai
to consider the bail application of the petitioners on the same day in the
event of their surrender in connection with Crime No.933 of 2020 on the
file of the respondent.
For Petitioners : Mr.Y.Deva Arul Prakash
For R1 : Ms.M.Prabhavathi
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been laid by the petitioners seeking direction to the Special Judge, Special Court, Thiruvannamalai to consider the bail application of the petitioners on the same date of surrender pertaining to the Crime No.933 of 2020 on the file of the DUSI Police Station, Thiruvannamalai District.
2. The petitioners are arrayed as an accused in Crime No.933 of 2020 for the offences punishable under Sections 147, 148, 341, 294(b), 324, 307 IPC and under sections 3(1)(s), 3(2)(va) of S.C/S.T (Prevention of Atrocities) Amendment Act 2015. Now according to the petitioners, the case has been falsely foisted against them and they have not committed the offences putforth against them, and on account of the false case alleged against them, the petitioners are necessitated to seek for necessary direction.
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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 Special Judge, Special Court, Thiruvannamalai within 10 days from the date of receipt of copy of this order.
(ii) On the petitioners surrendering before the Special Judge, Special Court, Thiruvannamalai and filing the bail application, the Special Judge, Special Court, Thiruvannamalai is directed to consider and dispose of the bail application as expeditiously as possible, preferably on the date of surrender in accordance with law.
4. Accordingly, the Criminal Original Petition is disposed of.
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mfa To
1. The Special Judge, Special Court, Thiruvannamalai.
2. The Inspector of Police, DUSI Police Station, Thiruvannamalai District.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.16670 of 2020
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