Madras High Court
Naveenraj vs The Deputy Superintendent Of Police on 16 October, 2014
Author: N.Kirubakaran
Bench: N.Kirubakaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 16.10.2014 CORAM THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN Crl.O.P.(MD).No.18909 of 2014 1.NAVEENRAJ 2.BALU 3.SITHARIVEL : petitioners/A-2, 3 and 9 -Vs- THE DEPUTY SUPERINTENDENT OF POLICE, THIRUVANKADU POLICE STATION NAGAPATTINAM DISTRICT. CR.NO.181 OF 2014. : Respondent PRAYER Petition is filed under Section 482 of the Code of Criminal Procedure praying to direct the 1st Additional Sessions Judge (PCR Court), Thanjavur for SC/ST Atrocities Prevention Act to accept their surrender and to consider the bail application on the same day of their surrender in Cr.No.181 of 2014. For petitioners : Mr.A.Arun Prasad For Respondent : Mr.A.P.Balasubramani, Govt. Advocate (Crl. Side) :O R D E R
Heard both sides.
2. The petitioners, who apprehend arrest for the offences punishable under Sections 147, 148, 323, 324, 452, 506(ii) of the Indian Penal Code r/w Sections 3(1) of PPDL Act r/w 3(1)(s), 3(1)(r), 3(1)(T), 3(2)(VA) of SC/ST (POA) Amendment Act, 2014, in Crime No.181 of 2014 on the file of the respondent police, moves this petition seeking a direction to the learned 1st Additional Sessions Judge (PCR Court), Thanjavur to accept the surrender of the petitioners and consider their bail applications on the same day on merits, in relating to Crime No.181 of 2014.
3. Perused the records.
4. The offences complained of, other than the offence under the Special enactment, may not be serious in nature warranting initial detention in jail, even before considering the bail application.
5. Therefore, the learned 1st Additional Sessions Judge (PCR Court), Thanjavur is directed to accept the surrender of the petitioners and consider their bail applications on the same day purely on the basis of merits and in accordance with law. Accordingly, this Criminal Original Petition is ordered.
16.10.2014 vs Index :yes/No Internet:yes/No To
1.The 1st Additional Sessions Judge, (PCR Court), Thanjavur.
2.The Deputy Superintendent of Police, Thiruvankadu police station Nagappattinam district.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
N.KIRUBAKARAN, J.
vs Crl.O.P.(MD).No.18909 of 2014 16.10.2014