Madras High Court
Alagesan vs The Deputy Superintendent Of Police on 14 November, 2022
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
CRL.O.P (MD) No.18415 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.11.2022
CORAM
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
CRL.O.P (MD) No.18415 of 2022
Alagesan ...Petitioner
Vs.
1.The Deputy Superintendent of Police,
Uthamapalayam,
Theni District.
2.The State represented by
The Inspector of Police,
Rayappanpatti Police Station,
Theni District.
(In Cr.No.207 of 2022)
3.Karuppaiah ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
praying to direct the Special Court for PCR Act Cases, Theni, to accept the
surrender and consider the bail petition to be filed by the Petitioner in Crime
No.207 of 2022 on the file of the second Respondent Police on the same day
on merits.
For Petitioner : Mr.AK.Azagarsami
For R1 & R2 : Mr.A.Albert James
Government Advocate (Crl.Side)
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CRL.O.P (MD) No.18415 of 2022
ORDER
This Criminal Original Petition has been filed to direct the learned Special Judge, Special Court for PCR Act Cases, Theni, to accept the Petitioner's surrender in connection with Crime No.207 of 2022 on the file of the second respondent and consider his bail application on the same day on merits.
2.The Petitioner is the accused for the offences punishable under Sections 435 of IPC and Sections under Sections 435 of IPC and Sections 3(a), 4(a) of Explosives Substances Act, 1908 @ Sections 435, 34 of IPC and Sections 3(a), 4(a) of Explosives Substances Act, and Sections 3(2)(iii), 3(2)(va) of SC/ST (PoA) Amendment Act, 2015, in Crime No.207 of 2022, pending on the file of the second Respondent Police and apprehending arrest, he has filed the present Petition.
3. Heard the learned counsel appearing on either side and perused the materials available on record.
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4. Considering the nature of offences alleged against the Petitioner, this Criminal Original Petition is allowed. The Petitioner is directed to surrender before the learned Special Judge, Special Court for PCR Act Cases, Theni, within a period of 15 days from the date of receipt of copy of this order or 15 days from the date of uploading the order copy on the website of this Court. The learned Judge shall consider the bail application of the Petitioner and dispose of the same as per law. The learned Special Judge, Special Court for PCR Act Cases, Theni, shall cause notice to the De-Facto Complainant regarding the bail application when the bail application is filed.
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vsd To
1.The Special Judge, Special Court for PCR Act Cases, Theni.
2.The Deputy Superintendent of Police, Uthamapalayam, Theni District.
3.The State represented by The Inspector of Police, Rayappanpatti Police Station, Theni District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
CRL.O.P (MD) No.18415 of 2022
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