Madras High Court
Gopal @ Rajagopal vs The Deputy Superintendent on 12 January, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 12.01.2016 CORAM THE HONOURABLE MR. JUSTICE R.SUBBIAH Crl.O.P.No.670 of 2016 Gopal @ Rajagopal ... Petitioner Vs 1.The Deputy Superintendent of Police, Sirkazhi, Nagappattinam District. 2.The Inspector of Police, Thiruvenkadu Police Station, Sirkazhi, Nagappattinam District. ... Respondents Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned I Additional Sessions Judge (PCR), Thanjavur, to consider the bail application of the petitioner / second accused on the same day in Crime No.503 of 2015 on the file of the second respondent police. For Petitioner : Mr.M.R.Jothimanian For respondents : Mr.C.Emalias, Addl.Public Prosecutor. ORDER
The petitioner, alleging that he has been falsely implicated by the second respondent police for the alleged offences punishable under Sections 147, 341, 294(b) and 323 I.P.C. read with Section 3(i) PPDL Act and Section 3(1)(x) of the SC/ST (Prevention of Atrocities) Act, 1989, seeks a direction to the learned I Additional Sessions Judge (PCR), Thanjavur to consider and dispose of his bail application that will be filed by him under Section 439 of Cr.P.C. on the same day of his surrender before him in connection with Crime No.503 of 2015 on the file of the second respondent.
2. Heard the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor.
3. Considering the nature of the prayer sought for and taking note of the fact that the petitioner is prepared to surrender before the learned I Additional Sessions Judge (PCR), Thanjavur, there shall be a direction to the learned I Additional Sessions Judge (PCR), Thanjavur, to consider the bail application to be submitted by the petitioner along with his surrender before him on merits and pass appropriate orders. The criminal original petition is ordered accordingly.
12.01.2016 Index:Yes/No sbi To
1.The I Additional Sessions Judge (PCR), Thanjavur.
2.The Deputy Superintendent of Police, Sirkazhi, Nagappattinam District.
3.The Inspector of Police, Thiruvenkadu Police Station, Sirkazhi, Nagappattinam District.
4.The Public Prosecutor, High Court, Madras.
R.SUBBIAH, J sbi Crl.O.P.No.670 of 2016 DATED: 12.1.2016