Madras High Court
Kannan @ Veera Kannan vs The Deputy Superintendant Of Police on 18 January, 2021
Author: R. Hemalatha
Bench: R. Hemalatha
Crl.O.P.(MD)No.423 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.01.2021
CORAM :
THE HONOURABLE Mrs. JUSTICE R. HEMALATHA
Crl.O.P.(MD)No.423 of 2021
Kannan @ Veera Kannan ... Petitioner
Vs.
1.The Deputy Superintendant of Police,
Thoothukkudi Town,
Thoothukkudi District.
2.The Inspector of Police,
Thazhamuthunagar Police Station,
Thazhamuthunagar,
Thoothukkudi District.
(Crime No.2 of 2021)
3.S.Chanthiran ... Respondents
Prayer : Criminal Original Petition filed under Section 482 of Cr.P.C., to
direct the learned Special Judge for Protection of Civil Rights,
Thoothukkudi, to accept and consider the bail application on the same day
of the surrender of the petitioner in Crime No.2 of 2021 on the file of the
second respondent.
For Petitioner : Mr.N.Sathish Babu
For Respondents 1 & 2 : Mr.A.Robinson
Government Advocate (Crl. side)
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Crl.O.P.(MD)No.423 of 2021
ORDER
The petitioner is the A-2 in Crime No.2 of 2021 of Thazhamuthunagar Police Station, Thoothukkudi District. The said case was registered against the accused and another person under Sections 294(b), 323, 363, 341, 355 of IPC and Section 3(1) (r), 3(1) (s), 3(2) (va) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989.
2.The present petition filed by the petitioner is to direct the learned Special Judge for Protection of Civil Rights, Thoothukkudi, to accept the surrender of the petitioner and to consider the bail application on the same day.
3.Mr.A.Robinson, learned Government Advocate takes notice for the respondents 1 and 2. The third respondent is the de-facto complainant.
4.Since the prayer itself is to accept the surrender of the petitioner and to consider the bail application by the learned Special Judge for Protection of Civil Rights, Thoothukkudi, this Court is inclined to pass the following orders :-
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1) The petitioner should appear before the learned Special Judge for Protection of Civil Rights, Thoothukkudi, within a period of 15 days from the date of receipt of a copy of this order / uploading of the order.
2) On such surrender, learned Special Judge for Protection of Civil Rights, Thoothukkudi, may consider the bail application filed by the petitioner on merits, after giving notice to the concerned Public Prosecutor.
5.With the above observation, this Criminal Original Petition is disposed of.
18.01.2021 Index : Yes/No Internet:Yes/No rm 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.
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1.The Deputy Superintendant of Police, Thoothukkudi Town, Thoothukkudi District.
2.The Inspector of Police, Thazhamuthunagar Police Station, Thazhamuthunagar, Thoothukkudi District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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