Madras High Court
Vengateswaran vs The State on 15 November, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
Crl.O.P.(MD)No.17566 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD)No.17566 of 2021
Vengateswaran ... Petitioner/
Accused No. not
known
Vs.
1.The State, represented by
The Deputy Superintendent of Police,
Paramakudi,
Ramanathapuram District.
2.The Inspector of Police,
Emaneswaram Police Station,
Ramanathapuram District.
(Crime No.300 of 2021) ...1st & 2nd Respondents/
Complainant
3.Venkateshwaran ...Defacto Complainant/
Victim
PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
direct the learned Principal Sessions Judge-Cum-PCR, Ramanathapuram,
to accept the surrender of the petitioner and consider the bail application
on the date of surrender in Crime No.300 of 2021 on the file of the
second respondent police on the very same day.
For Petitioner : Mr.J.Vishnu
For Respondents : Mr.M.Veeranthiran
Government Advocate for R1 & R2
https://www.mhc.tn.gov.in/judis
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Crl.O.P.(MD)No.17566 of 2021
ORDER
Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents 1 and 2.
2. Considering the nature of relief to be granted, notice to the defacto complainant is dispensed with.
3. The petitioner is figuring as accused in Crime No.300 of 2021 registered on the file of the second respondent for the offences under Sections 147, 148, 294(b), 341, 324, 506(2) IPC r/w Sections 3(1)(r), 3(1)(s) of SC/ST Amendment Act, 2015.
4. After going through the contents of the FIR, I am of the view that it is a case fit for grant of relief under Section 482 Cr.P.C., The petitioner undertakes to surrender before the jurisdictional Court on 29.11.2021. The petitioner's surrender shall be accepted by the jurisdictional Court and his petition for bail shall be disposed of on the same day. The petitioner's counsel gives an undertaking that the defacto complainant will be notified about the proposed surrender of the petitioner on 29.11.2021. Such an intimation will be sent through https://www.mhc.tn.gov.in/judis 2/5 Crl.O.P.(MD)No.17566 of 2021 registered post by tomorrow itself. The respondents 1 and 2 are also directed to give notice of hearing to the third respondent.
5. This Criminal Original Petition is disposed of with the following directions:-
(1) the petitioner shall surrender before the jurisdictional Court on 29.11.2021.
(2) the jurisdictional Court shall accept the surrender and dispose of the petitioner's bail petition on the same day of surrender on merits and in accordance with law.
15.11.2021 Index : Yes/No Internet : Yes/No csm/mga Note: Issue Order Copy on 17.11.2021 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. https://www.mhc.tn.gov.in/judis 3/5 Crl.O.P.(MD)No.17566 of 2021 To
1.The Principal Sessions Judge-Cum-PCR, Ramanathapuram.
2. The Deputy Superintendent of Police, Paramakudi, Ramanathapuram District.
3.The Inspector of Police, Emaneswaram Police Station, Ramanathapuram District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 4/5 Crl.O.P.(MD)No.17566 of 2021 G.R.SWAMINATHAN, J.
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