Madras High Court
C.Balaji vs The State Rep on 11 December, 2015
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.12.2015
CORAM
THE HONOURABLE MR. JUSTICE R.SUBBIAH
Crl.O.P.No.29404 of 2015
1. C.Balaji
S/o Chinnadurai
2. P.Chinnadurai,
S/o Periyasamy
3. C.Vasuki
W/o Chinnadurai ... Petitioners
Vs
The State rep.
By The Sub-Inspector of Police,
Banavaram Police Station,
Arakkonam Taluk,
Vellore District. ... Respondent
Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned Judicial Magistrate Court, Sholinghur, Vellore District, to consider the bail application of the petitioners on their surrender before the Judicial Magistrate Court, Sholinghur, Vellore District on the same day on merits and in accordance with law in connection with Crime No.186/2014 pending investigation on the file of the respondent.
For Petitioners : Mr.G.Somasekar
For respondent : Mr.C.Emalias,
Addl.Public Prosecutor.
O R D E R
The petitioners, alleging that they have been falsely implicated by the respondent for the alleged offences punishable under Sections 294(b), 341, 323 and 506(i) IPC seek a direction to the learned Judicial Magistrate, Sholinghur, Vellore District, to consider the bail application of the petitioners on their surrender before the Judicial Magistrate Court, Sholinghur, Vellore District on the same day on merits and in accordance with law in connection with crime No.186/2014 pending investigation on the file of the respondent.
2. Heard the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor appearing for the respondent.
3. Considering the nature of the prayer sought for and taking note of the fact that the petitioners are prepared to surrender before the learned Judicial Magistrate, Sholinghur, Vellore District, there shall be a direction to the learned Judicial Magistrate, Sholinghur, Vellore District, to consider the bail application to be submitted by the petitioners on their surrender before that Court, on merits and in accordance with law and pass appropriate orders.
4. The criminal original petition is ordered accordingly.
11.12.2015 Index:Yes/No Internet:Yes/No vsi To
1. The Judicial Magistrate Court, Sholinghur, Vellore District,
2. The Sub-Inspector of Police, Banavaram Police Station, Arakkonam Taluk, Vellore District
3.The Public Prosecutor, High Court, Madras.
R.SUBBIAH, J vsi Crl.O.P.No.29404 of 2015 DATED: 11.12.2015