Madras High Court
Selvakumar vs State Represented By on 28 August, 2015
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.08.2015
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
Crl.O.P.(MD)No.16619 of 2015
1.Selvakumar
2.Ganesan : Petitioners
Versus
State represented by,
Inspector of Police,
Panayappatti Police Station,
Pudukottai District.
(Crime No.71/2015) : Respondent
PRAYER
Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure praying to direct the learned District and Sessions Judge
(PCR Court), Pudukottai, to consider the bail application of the
petitioners/accused to be filed in Cr.No.71 of 2015 on the file of the
respondent police and to accept their surrender on the same day on merits.
!For Petitioners : Mr.A.Arunprasad
For Respondent : Mr.P.Kannithevan,
Government Advocate (Crl.side)
:ORDER
Heard both sides.
2. The petitioners, who apprehend arrest for the offences punishable under Sections 147, 294(b), 448, 323, 506(i) IPC r/w 3(r)(s), 3(2)(Va) of SC/ST Act the New Amendment Ordinance Act, in Crime No.71 of 2015 on the file of the respondent police, move this petition seeking a direction to the learned District and Sessions Judge (PCR Court), Pudukottai, to accept the surrender of the petitioners and consider their bail application on the same day on merits.
3. Perused the records.
4. The learned Government Advocate (Criminal side) would submit that the injured has been discharged from the hospital.
5. The offences complained of, other than the offence under the Special enactment, may not be serious in nature warranting initial detention in jail, even before considering the bail application.
6. Therefore, the learned District and Sessions Judge (PCR Court), Pudukottai, is directed to accept the surrender of the petitioners and consider their bail application on the very same day purely on the basis of merits and in accordance with law.
7. Accordingly, this Criminal Original Petition is ordered.
To
1.The Court of District and Sessions Judge (PCR Court), Pudukottai.
2.The Inspector of Police, Panayappatti Police Station, Pudukottai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..