Madras High Court
Murugan vs State Rep. By The Inspector Of Police on 9 November, 2020
Author: T. Ravindran
Bench: T.Ravindran
CRL OP.No. 17545 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.11.2020
CORAM
THE HONOURABLE MR. JUSTICE T.RAVINDRAN
Crl OP.No.17545 of 2020
1. Murugan
S/o. Kuppan
2. Sekar
S/o. Ponnupillai
3. Selvam
S/o. Ponnupillai
4. Subburayan
S/o. Ponnupillai
5. Ajith @ Ajithkumar
S/o. Elumalai ...Petitioners
Vs.
State rep. by the Inspector of Police
Thellar Police Station
Thiruvannamalai District
Crime No.1579 of 2020 ...Respondent
Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C.
praying to pass an order direction directing the learned Principal Sessions
Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai
District to consider the bail application of the petitioners on their surrender
in Crime No.1579 of 2020, pending on the file of the respondent police on
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CRL OP.No. 17545 of 2020
the same day and pass such further or other orders as this Hon'ble Court
may deem fit and proper in the circumstance of the case.
For Petitioners : Mr. R. Bakyaraj
For Respondent : Ms. M. Prabhavathi
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been laid by the petitioners seeking direction to the Principal Sessions Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai District, to consider the bail application of the petitioners on the same day of their surrender in Crime No.1579/2020 on the file of the respondent police.
2. The petitioners are arrayed as accused in crime No.1579 of 2020 for the offences punishable under Sections 147, 294(b), 324, 354, 506(2) of IPC r/w 3(1)(s) and 3(2)(va) of the Schedule Caste and the Schedule Tribes (Prevention of Attrocities) Amendment Act 2015. Now according to the petitioners, they have not committed the offences put forth against them and on account of the false case alleged against them, they are necessitated to seek for necessary directions.
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3. Considering the facts and circumstances of the case and in the interest of justice, I deem it fit to issue the following directions.
(i) The petitioners shall surrender before the the Principal Sessions Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai District, within 10 days from the date of receipt of copy of this order.
(ii) On the petitioners surrendering before the the Principal Sessions Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai District, and filing the bail application, the Principal Sessions Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai District, is directed to consider and dispose of the bail application as expeditiously as possible, preferably on the date of surrender in accordance with law.
4. Accordingly, the Criminal Original Petition is disposed of.
09.11.2020 Index : Yes/No Internet:Yes/No bga 3/4 http://www.judis.nic.in CRL OP.No. 17545 of 2020 T. RAVINDRAN, J.
bga Copy to
1. The Principal Sessions Judge (Special Judge for SC & ST Act), Thiruvannamalai, Thiruvannamalai District
2. State rep. by the Inspector of Police Thellar Police Station Thiruvannamalai District Crime No.1579 of 2020
3. The Public Prosecutor, High Court, Madras. Crl OP.No.17545 of 2020
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