Madras High Court
Lingam @ Athilingam vs State Represented By on 19 May, 2016
Author: B.Gokuldas
Bench: B.Gokuldas
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.05.2016
CORAM
THE HONOURABLE MR.JUSTICE B.GOKULDAS
Crl.O.P.(MD)No.8057 of 2016
1. Lingam @ Athilingam
2. Palanivel ... Petitioners/A1 & A2
Minors represented by father / natural
guardian Ramanathan
-vs-
State represented by
The Inspector of Police,
Perunkudi Police Station,
Madurai District.
(Crime No.134 of 2016) ... Respondent
PRAYER: Criminal Original Petition is filed under Section 482 Cr.P.C to
direct the learned Juvenile Justice Board / Judicial Magistrate No.III,
Madurai to accept the surrender of the petitioners and to consider the bail
application on the same day in accordance with law of their surrender in
connection with Crime No. 134 of 2016 on the file of the respondent police.
!For Petitioners : Mr.A.M.Karthikeyan
For Respondent : Mrs.S.Prabha
Govt. Advocate (Crl.Side)
:ORDER
The petitioners seek a direction to the Juvenile Justice Board / Judicial Magistrate No.III, Madurai to accept the surrender of the petitioners and to consider their bail application on the same day in accordance with law in connection with Crime No.134 of 2016 on the file of the respondent police.
2.The petitioners are accused for offences punishable under Sections 147, 148, 341, 323, 324 IPC and Section 4 of Women Harassment Act.
3. Heard the learned counsel on either side. The materials available on record were also perused.
4. Considering the nature of offences alleged against the petitioners, this Court considers it appropriate to direct the Juvenile Justice Board / Judicial Magistrate No.III, Madurai to accept the surrender of the petitioners and also consider their bail applications on merits and pass appropriate orders on the same day of their surrender in accordance with law.
5. Accordingly, this Criminal Original Petition is ordered.
To
1. The Juvenile Justice Board / Judicial Magistrate No.III, Madurai.
2. The Inspector of Police, Perunkudi Police Station, Madurai District.
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .