Madras High Court
Sankar @ Sankarasubbu vs The State Rep.By on 17 August, 2020
Author: R.Pongiappan
Bench: R.Pongiappan
CRL OP(MD)No.8470 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.08.2020
CORAM:
THE HONOURABLE Mr.JUSTICE R.PONGIAPPAN
CRL OP(MD)No.8470 of 2020
1.Sankar @ Sankarasubbu
2.Murugan
3.Sankarammal
4.Karuppasamy
5.Komban
6.Kani @ Chidambaram
7.Periyavandi @ Vandimalaiyan
8.Palavesam
9.Murugan
10.Lakshmanan
11.Manickam @ Manikkaraj
12.Petchimuthu
13.Paramasivan
14.Periyamari @ Mariappan
15.Chinnamari
16.Nallathambi
17.Mookkandi @ Poolpandi
18.Paramasivan ... Petitioners / Accused 3 to 8, 11,
13, 14, 16 to 19, 21 to 24 and 26
Vs.
1.The State Rep.by
The Deputy Superintendent of Police,
Srivaikuntam,
Thoothukudi District.
2.The Inspector of Police,
Seidunganallur Police Station,
Thoothukudi District.
(Cr.No.454 of 2020) ... Respondents / Complainants
1
http://www.judis.nic.in
CRL OP(MD)No.8470 of 2020
3.Saravanakumar
4.Paluvan
5.Raju ... Respondents / Defacto
Complainants
PRAYER: Petition filed under Section 482 of Criminal Procedure
Code, to issue necessary direction to the learned II Additional District
and Sessions Judge (PCR Court), Tirunelveli, to consider and pass
orders on bail application to be filed by the petitioners in connection
with Cr.No.454 of 2020, pending on the file of the 2nd respondent, on
the same day.
For Petitioners : Mr.S.Muthumalai Raja
For Respondents : Mr.S.Chandrasekar
(R1 & R2) Additional Public Prosecutor
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 II Additional District and Sessions Judge (PCR Court), Tirunelveli,, shall deal and dispose the matter on the same day, on merits and in accordance with law.
2http://www.judis.nic.in CRL OP(MD)No.8470 of 2020
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 complainants through the respondent police.
3. This criminal Original Petition is disposed of with the above directions.
17.08.2020
Index : Yes / No
Internet : Yes / No
MPK
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.
3http://www.judis.nic.in CRL OP(MD)No.8470 of 2020 To
1.The II Additional District and Sessions Judge (PCR Court), Tirunelveli.
2.The Deputy Superintendent of Police, Srivaikuntam, Thoothukudi District.
2.The Inspector of Police, Seidunganallur Police Station, Thoothukudi District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
4http://www.judis.nic.in CRL OP(MD)No.8470 of 2020 R.PONGIAPPAN, J.
MPK CRL OP(MD)No.8470 of 2020 17.08.2020 5 http://www.judis.nic.in