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[Cites 8, Cited by 0]

Madras High Court

Vengateswaran vs The State on 15 November, 2021

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                           Crl.O.P.(MD)No.17566 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.11.2021

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         Crl.O.P.(MD)No.17566 of 2021

                     Vengateswaran                                      ... Petitioner/
                                                                            Accused No. not
                                                                                     known
                                                           Vs.
                     1.The State, represented by
                       The Deputy Superintendent of Police,
                       Paramakudi,
                       Ramanathapuram District.

                     2.The Inspector of Police,
                       Emaneswaram Police Station,
                       Ramanathapuram District.
                       (Crime No.300 of 2021)                          ...1st & 2nd Respondents/
                                                                           Complainant

                     3.Venkateshwaran                                 ...Defacto Complainant/
                                                                         Victim

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     direct the learned Principal Sessions Judge-Cum-PCR, Ramanathapuram,
                     to accept the surrender of the petitioner and consider the bail application
                     on the date of surrender in Crime No.300 of 2021 on the file of the
                     second respondent police on the very same day.

                                  For Petitioner      : Mr.J.Vishnu

                                  For Respondents     : Mr.M.Veeranthiran
                                                        Government Advocate for R1 & R2
https://www.mhc.tn.gov.in/judis
                     1/5
                                                                              Crl.O.P.(MD)No.17566 of 2021




                                                         ORDER

Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents 1 and 2.

2. Considering the nature of relief to be granted, notice to the defacto complainant is dispensed with.

3. The petitioner is figuring as accused in Crime No.300 of 2021 registered on the file of the second respondent for the offences under Sections 147, 148, 294(b), 341, 324, 506(2) IPC r/w Sections 3(1)(r), 3(1)(s) of SC/ST Amendment Act, 2015.

4. After going through the contents of the FIR, I am of the view that it is a case fit for grant of relief under Section 482 Cr.P.C., The petitioner undertakes to surrender before the jurisdictional Court on 29.11.2021. The petitioner's surrender shall be accepted by the jurisdictional Court and his petition for bail shall be disposed of on the same day. The petitioner's counsel gives an undertaking that the defacto complainant will be notified about the proposed surrender of the petitioner on 29.11.2021. Such an intimation will be sent through https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.(MD)No.17566 of 2021 registered post by tomorrow itself. The respondents 1 and 2 are also directed to give notice of hearing to the third respondent.

5. This Criminal Original Petition is disposed of with the following directions:-

(1) the petitioner shall surrender before the jurisdictional Court on 29.11.2021.
(2) the jurisdictional Court shall accept the surrender and dispose of the petitioner's bail petition on the same day of surrender on merits and in accordance with law.

15.11.2021 Index : Yes/No Internet : Yes/No csm/mga Note: Issue Order Copy on 17.11.2021 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. https://www.mhc.tn.gov.in/judis 3/5 Crl.O.P.(MD)No.17566 of 2021 To

1.The Principal Sessions Judge-Cum-PCR, Ramanathapuram.

2. The Deputy Superintendent of Police, Paramakudi, Ramanathapuram District.

3.The Inspector of Police, Emaneswaram Police Station, Ramanathapuram District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.(MD)No.17566 of 2021 G.R.SWAMINATHAN, J.

csm/mga Crl.O.P.(MD)No.17566 of 2021 15.11.2021 https://www.mhc.tn.gov.in/judis 5/5