Lakshmanan vs State Through The on 19 November, 2018

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Madras High Court

Lakshmanan vs State Through The on 19 November, 2018

Bench: A.D.Jagadish Chandira

                                                          1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 19.11.2018
                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                           Crl.O.P.[MD].No.20554 of 2018


                      1.Lakshmanan
                      2.Sornam
                      3.Poolpandi
                      4.Subramanian
                      5.Manikaraja                                     : Petitioners


                                                         Vs.
                      State through the
                      1.The Deputy Superintendent of Police,
                        Srivaikundam, Thoothukudi District.

                      2.The Inspector of Police,
                        Seidunganallur Police Station,
                        Thoothukudi District.
                        (Crime No.153 of 2018)

                      3.Murugan
                      4.Muruganantham                                  : Respondents




                      PRAYER : Criminal Original Petition is filed under Section 482 of
                      Cr.P.C., to direct the learned Special Sessions Judge (PCR),
                      Thoothukudi, to consider the bail application of the petitioners on
                      the same day in Crime No.153 of 2018, on the file of the 1 st
                      respondent police.


http://www.judis.nic.in
                                                           2

                                    For Petitioners   : Mr.K.Jegan
                                    For R1 and R2     : Mr.A.Robinson
                                                      Government Advocate (Criminal side)
                                                      ORDER

In view of the amendments made in the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, this Court is of the view that the usual directions that were issued by this court cannot be issued routinely in all cases. Therefore, the petitioners are directed to surrender before the trial Court within a period of two weeks from the date of receipt of a copy of this order and on such surrender, the learned Special Sessions Judge (PCR), Thoothukudi, shall deal and dispose the matter on the same day on merits and in accordance with law.

2. In due compliance of Section 15-A of the SC/ST Act, the petitioners shall serve advance notice of surrender and bail two clear days before the intended date of surrender enclosing additional copies on the Special Public Prosecutor of the concerned Court and the Special Public Prosecutor shall intimate it to the defacto complainant through the respondent police.

3. This criminal Original Petition is disposed of with the above directions.

19.11.2018 das http://www.judis.nic.in 3 To

1.The Special Sessions Judge (PCR), Thoothukudi.

2.The Deputy Superintendent of Police, Srivaikundam, Thoothukudi District.

3.The Inspector of Police, Seidunganallur Police Station, Thoothukudi District.

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

http://www.judis.nic.in 4 A.D.JAGADISH CHANDIRA,J.

das Crl.O.P.[MD].No.20554 of 2018 19.11.2018 http://www.judis.nic.in

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