Madras High Court
Settu @ Kalidass vs The State on 13 February, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 13.02.2017 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN Crl.O.P.No.2849 of 2017 1.Settu @ Kalidass 2.Sathiyaraj ... Petitioners Vs The State, rep by The Inspector of Police, Voimdu Police Station, Vedaranyam Taluk, Nagappattinam District. ... Respondent Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned I Additional District and Sessions Judge, (PCR) , Thanjavur, to consider the bail application on the same day in connection with Crime No.16 of 2017 on the file of the Inspector of Police, Voimdu Police Station, Vedaranayam Taluk, Nagappattinam Taluk. For Petitioners : Mr.V.Kasinatha Bharathi For respondent : Mr.C.Emalias, Addl. Public Prosecutor ORDER
The petitioners, alleging that they have been falsely implicated by the respondent for the alleged offences punishable under Sections 294(b), 324, 355 and 506(i) I.P.C. r/w Section 3(1)(r), 3(1)(s) 3(2)(va) of the SC/ST (Prevention of Atrocities) Amendment Act, seek a direction to the learned I Additional District and Sessions Judge, (PCR), Thanjavur, to consider and dispose of their bail application that will be filed by them under Section 439 of Cr.P.C. on the same day of their surrender before him in connection with Crime No.16 of 2017 on the file of the respondent police.
2. Heard the learned counsel appearing for the petitioners 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 petitioners are prepared to surrender before the learned I Additional District and Sessions Judge, (PCR), Thanjavur, there shall be a direction to the learned I Additional District and Sessions Judge, (PCR), Thanjavur, to consider the bail application to be submitted by the petitioners along with their surrender before that Court, on the same day on merits and pass appropriate orders. The criminal original petition is ordered accordingly.
13.02.2017 Index:Yes/No sbi To
1.The I Additional District and Sessions Judge, (PCR) , Thanjavur.
2.The Inspector of Police, Voimdu Police Station, Vedaranyam Taluk, Nagappattinam District.
3.The Public Prosecutor, High Court, Madras.
R.MAHADEVAN, J sbi Crl.O.P.No.2849 of 2017 DATED: 13.2.2017 http://www.judis.nic.in