Madras High Court
Vijay @ Narayanan vs The Deputy Superintendent Of Police on 1 September, 2021
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.12612 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.09.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD)No.12612 of 2021
1.Vijay @ Narayanan
2.Varun
3.Hari @ Hariharan
4.Ragu @ Raguraman
5.Prakash
6.Rajesh @ Raja lingam
7.Prasanna ... Petitioners
vs.
1.The Deputy Superintendent of Police,
Jeeyapuram,
Trichy District.
2.The Inspector of Police,
Jeeyapuram Police Station,
Trichy.
3.Vignesh ... Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C, to direct the I Additional District and Sessions Judge cum Special
Judge, PCR Court, Trichy to consider the bail application of the
petitioners on the same day of their surrender before that Court in
connection with Crime No.479 of 2021 on the file of the respondent.
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Crl.O.P.(MD)No.12612 of 2021
For Petitioners : Mr.N.Ananda Kumar
For R-1 and R-2 : Mr.R.M.Anbunidhi
Additional Public Prosecutor
ORDER
This petition has been filed to direct the I Additional District and Sessions Judge cum Special Judge, PCR Court, Trichy to consider the bail application of the petitioners on the same day of their surrender before that Court in connection with Crime No.479 of 2021 on the file of the respondent.
2. The petitioners are the accused in Crime No.479 of 2021, on the file of the second respondent for the offences punishable under Sections 147, 148, 294(b), 323, 324, 506(ii) of IPC and Sections 3(1) (r), 3(1) (s), 3(2)(va) of SC/ST (POA) Act, Amendment 2015.
3. Mr.R.M.Anbunithi, learned Additional Public Prosecutor who accepts notice for the respondents 1 and 2 would submit that the injured has been discharged from the Hospital. https://www.mhc.tn.gov.in/judis/ 2/5 Crl.O.P.(MD)No.12612 of 2021
4. Considering the facts and circumstances of the case and also taking into consideration the submission of the learned Additional Public Prosecutor, this Court is inclined to allow the petition as per the following conditions:-
1)The petitioners shall appear before the learned I Additional District and Sessions Judge cum Special Judge, PCR Court, Trichy, within a period of 15 days from the date of receipt of a copy of this order.
2)On such surrender along with notice served to the defacto complainant, the concerned Judge shall consider the bail application filed by the petitioners and pass orders on merits on the same day of their surrender, after hearing the defacto complainant by complying with Section 15(5) of the Act.
5. Accordingly, this Criminal Original Petition is allowed.
01.09.2021 Index : Yes/No Internet : Yes/No ssb https://www.mhc.tn.gov.in/judis/ 3/5 Crl.O.P.(MD)No.12612 of 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. To
1.The I Additional District and Sessions Judge cum Special Judge, PCR Court, Trichy.
2.The Deputy Superintendent of Police, Jeeyapuram, Trichy District.
3.The Inspector of Police, Jeeyapuram Police Station, Trichy.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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