Veeramani vs The Inspector Of Police on 26 August, 2019

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Madras High Court

Veeramani vs The Inspector Of Police on 26 August, 2019

Bench: N.Anand Venkatesh

                                                                                CRL.O.P.No.23510 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 26.08.2019

                                                         CORAM:

                                    THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 CRL.O.P.No.23510 of 2019


                 Veeramani                                                                ... Petitioner

                                                            -vs-

                 The Inspector of Police,
                 Periyapalayam Police Station,
                 Thiruvallur District.                                                 ... Respondent

                 Prayer: Criminal Original petition filed under Section 482 of Criminal Procedure
                 Code, to direct the learned Principal Sessions Judge, Thiruvallur to consider their
                 bail application on the same day on surrender of the petitioner, in Crime No.321 of
                 2019 herein on the file of the respondent police.

                                For Petitioner       : Mr.A.Vijayasankar
                                For Respondent       : Mr.M.Mohamed Riyaz
                                                       Additional Public Prosecutor

                                                        ORDER

This petition has been filed seeking for a direction, to direct the learned Principal Sessions Judge, Thiruvallur to consider the petitioner bail application on the same day of his surrender in connection with a case in Crime No.321 of 2019, on the file of the respondent.

http://www.judis.nic.in Page 1 of 2 CRL.O.P.No.23510 of 2019 N.ANAND VENKATESH,J.

ssr

2. 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 petitioner is 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 Judge shall deal with the matter on the same day on merits and in accordance with law, after issuing notice to the victims under Section 15 (A) of the SC/ST Act.

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

29.08.2019 Index: Yes/No Internet: Yes/No ssr Note: Issue Order Copy on 30.08.2019 To

1. The learned Principal Sessions Judge, Thiruvallur

2. The Inspector of Police, Periyapalayam Police Station, Thiruvallur District.

CRL.O.P.No.23510 of 2019

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

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