Madras High Court
Ravichandran vs The State Through on 12 October, 2021
Author: S.Ananthi
Bench: S.Ananthi
Crl.O.P.(MD)No.15882 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.10.2021
CORAM:
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Crl.O.P.(MD)No.15882 of 2021
1.Ravichandran
2.Irudhayaraj
3.Ruban
4.Poovaragavan
5.Thirunavakarasu
6.Jayaramachandran
7.Karthick @ Karthikeyan
8.Sankaraj
9.Sakthivel
10.Balachander @ Balachandran
11.Pechimuthu
12.Sankarasubbu
13.Balasubramaniyan @ Singaram
14.Antony
15.Sankar ... Petitioners
https://www.mhc.tn.gov.in/judis/
1/5
Crl.O.P.(MD)No.15882 of 2021
Vs.
1.The State through
The Deputy Superintendent of Police,
Sankarankovil,
Tenkasi District.
2.The Inspector of Police,
K V Nallur Police Station,
Tenkasi District.
In (Crime No.371/2021)
3.Perumal ... Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C, to direct the II Additional Sessions Court (PCR Court),
Tirunelveli to consider the petitioners bail applications on the same day
of surrender in Crime No.371 of 2021 dated 09.10.2021 on the file of the
second respondent police.
For Petitioners : Mr.Kathirvelu
For M/s.K.Prabhu
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
For Defcto Complainants : Mr.Malaikani
ORDER
This petition has been filed to direct the II Additional Sessions Court (PCR Court), Tirunelveli to consider the petitioners bail applications on the same day of surrender in Crime No.371 of 2021 dated 09.10.2021 on the file of the second respondent police. https://www.mhc.tn.gov.in/judis/ 2/5 Crl.O.P.(MD)No.15882 of 2021
2.The petitioners are the accused persons in Crime No.371 of 2021 on the file of the 2nd respondent police for the offences punishable under Sections 147, 294(b), 427, 506(ii)of IPC, r/w Section 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.
3.Mr.A.Thiruvadikumar, learned Additional Public Prosecutor accepts notice for the respondents 1 and 2. He submitted that A3 is having two previous cases, A4 is having one previous case, A15 is having two previous cases and A18 is having three previous cases.
4.Considering the facts and circumstances of the case, this Court is inclined to pass the following orders :-
1)The petitioners shall appear before the learned Sessions Judge, II Additional Sessions Court (PCR Court), Tirunelveli, within a period of 15 days from the date of receipt of a copy of this order.
2)On such surrender along with notice served to the defacto complainant, the concerned Judge shall consider the bail application filed https://www.mhc.tn.gov.in/judis/ 3/5 Crl.O.P.(MD)No.15882 of 2021 by the petitioners and pass orders on merits on the same day of their surrender, after hearing the defacto complainant by complying with Section 15(5) of the Act.
7.With the above observation, this Criminal Original Petition is disposed of.
12.10.2021 Index : Yes/No Internet : Yes/No TM/NSR Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To
1.The Sessions Judge, II Additional Sessions Court (PCR Court), Tirunelveli.
2.The Deputy Superintendent of Police, Sankarankovil, Tenkasi District.
3.The Inspector of Police, K V Nallur Police Station, Tenkasi District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. https://www.mhc.tn.gov.in/judis/ 4/5 Crl.O.P.(MD)No.15882 of 2021 S.ANANTHI. J.
TM/NSR Crl.O.P.(MD)No.15882 of 2021 12.10.2021 https://www.mhc.tn.gov.in/judis/ 5/5