Madras High Court
Ranjitha vs State Represented By on 3 June, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 03.06.2016 CORAM: THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.O.P.No.11434 of 2016 1.Ranjitha 2.Kanniammal .. Petitioners Vs. State represented by: Inspector of Police, Valathi Police Station, Villupuram District. (Crime No.88 of 2016) .. Respondent Prayer : Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure praying to direct the learned Sessions Judge, Special Court for Exclusive Trial of Cases registered under SC/ST (POA) Act, Villupuram to consider and dispose off the bail petition filed on behalf of the petitioners herein on the same date of surrendering by them. For Petitioners :: Mr.K.V.Sridharan For Respondent :: Mr.C.Emalias Additional Public Prosecutor O R D E R
The learned counsel for the petitioners submits that the petitioners have come forward with this petition seeking for a direction to the learned Sessions Judge, Special Court for Exclusive Trial of Cases, registered under SC/ST (POA) Act, Villupuram, to consider the bail application of the petitioners on the same day on their surrender in Crime No.88 of 2016 pending on the file of the respondent.
2. The learned counsel for the petitioner also submits that the petitioners have been implicated in this case for the alleged offences under Sections 294(b), 323 IPC., r/w 3(1)(V)(X) of SC/ST (POA) Act 1989, Amended Act 2015 and that in view of the specific bar under Section 18 of the said Act, the petitioners cannot move any P.N.PRAKASH,J ds anticipatory bail application and therefore, the petitioners have come forward with the said prayer.
3. The learned Additional Public Prosecutor takes notice for the respondent.
4. Considering the submissions of both sides and also considering the nature of the prayer in this case in view of the specific bar under Section 18 of the S.C. & S.T. (Prevention of Atrocities) Act that the petitioners cannot move any anticipatory bail, the learned Sessions Judge, Special Court for Exclusive Trial of Cases, registered under SC/ST (POA) Act, Villupuram, is directed to consider the bail application, in the event of the petitioners filing such petition in Crime No.88 of 2016 on the file of the respondent police, and dispose of the same on merits and in accordance with law on the same day. With this observation, this petition is disposed of accordingly.
03.06.2016 ds To
1.The Inspector of Police, Valathi Police Station, Villupuram District.
2.The Sessions Judge, Special Court for Exclusive Trial of Cases, , Villupuram
3.The Public Prosecutor, High Court, Madras.
Crl. O.P. No.11434 of 2016