Madras High Court
Balaji vs State By on 29 December, 2023
Crl.O.P.No.29147 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.12.2023
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
Crl.O.P.No.29147 of 2023
Balaji ... Petitioner
Vs.
1. State By
Inspector of Police,
Valathy Police Station,
Villupuram District.
(Crime No.251 of 2023)
2. Deputy Superintendent of Police,
Gingee Sub Division,
Gingee,
Villupuram District. ... Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to direct the learned Sessions Judge, Special Court for exclusive
Trial of cases registered under SC & ST Atrocities Act, Villupuram, Villupuram
District to accept the surrender of the petitioner concerned in Crime No.251 of
2023 on the file of Inspector of Police, Valathy Police Station, Villupuram District
and consider the bail petition on the same day itself.
For Petitioner : Mr.S.Sasikumar
For Respondents : Mr.L.Baskaran
Government Advocate (Crl.Side)
Page 1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.29147 of 2023
ORDER
This petition has been filed seeking a direction, to direct the learned Sessions Judge, Special Court for exclusive Trial of cases registered under SC & ST Prevention of Atrocities Act, Villupuram, Villupuram District to accept the surrender of the petitioner concerned in Crime No.251 of 2023 on the file of Inspector of Police, Valathy Police Station, Villupuram District and consider the bail petition on the same day itself.
2. In view of the amendments made in the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, this Court is of the view that the usual directions that were issued by this Court cannot be issued routinely in all cases. Therefore, the petitioner is directed to surrender before the trial Court within a period of two weeks from the date of receipt of a copy of this order and on such surrender, the learned Sessions Judge, Special Court for exclusive Trial of cases registered under SC & ST Prevention of Atrocities Act, Villupuram, Villupuram District shall deal with the matter on the same day on merits and in accordance with law, after issuing notice to the victims under Section 15 (A) of the SC/ST (POA) Act.
Page 2 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.29147 of 2023
3. This Criminal Original Petition is disposed of with the above directions.
29.12.2023 Index :Yes/No Internet:Yes/No Speaking/Non speaking order gvn/sk To
1.The Sessions Judge, Special Court for exclusive Trial of cases under SC & ST Atrocities Act, Villupuram, Villupuram District
2. The Inspector of Police, Valathy Police Station, Villupuram District.
(Crime No.251 of 2023)
3. The Deputy Superintendent of Police, Gingee Sub Division, Gingee, Villupuram District.
4. The Public Prosecutor, High Court, Madras.
Page 3 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.29147 of 2023 P.DHANABAL,J gvn/sk Crl.O.P.No.29147 of 2023 29.12.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis