Madras High Court
S.Ramalingam vs The Deputy Superintendent Of Police on 16 December, 2020
Author: J.Nisha Banu
Bench: J.Nisha Banu
Crl.O.P.(MD)No.14889 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.12.2020
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
Crl.O.P(MD)No.14889 of 2020
1.S.Ramalingam
2.S.Ajith @ Harith
3.S.Sundar
4.M.Muthu @Muthukrishnan
5.R.Harikrishnan
6.P.Kannan @ Krishna Kannan
7.S.Jegan
8.Ramarpichai
9.D.Prithviraj Petitioners/Accused Nos.
3,5,6,9,10,22,18,12,13
Vs
1.The Deputy Superintendent of Police,
Nanguneri Range,
Tirunelveli District.
2.The Inspector of Police,
Koodangulam Police Station,
Tirunelveli District.
(Crime No.363 of 2020) Respondents /
Complainants
3.Kathiravan Respondent /Victim/
Defacto Complainant
PRAYER: Petition filed under Section 482 Code of Criminal Procedure,
to direct the learned I Additional District and Sessions Court cum Special
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Crl.O.P.(MD)No.14889 of 2020
Court for Trial of Cases SC/ST (POA) Act, Tirunelveli to accept the
surrender of the petitioners/accused and consdier the petitioners' bail
application and grant bail on the date of surrender itself in Crime No.363
of 2020, on the file of the 2nd respondent police.
For Petitioner : Mr.K.Sivabalan
For R1 & R2 : Mr.V.Neelakandan
Additional Public Prosecutor (Crl.side)
ORDER
The petitioners are arryaed as accused in Crime No.363 of 2020, registered on the file of Koodangulam Police Station,Tirunelveli District., for the offences under Sections 147, 148, 294(b), 323, 324, 427, 506(ii) IPC r/w Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Section 3 of Tamil Nadu Public Property (Prevention of Damage & Loss) Act, 1992
2.The learned counsel appearing for the petitioner reiterated the contentions set out in the original petition. 2/5 http://www.judis.nic.in Crl.O.P.(MD)No.14889 of 2020
3.The learned Additional Public Prosecutor, on instructions, would submit that totally there are 23 accused in this case. The petitioners are A3, 5 , 6, 9, 10, 22, 18, 12 &13. The Accused Nos.1,2,7 & 8 are still in custody. One previous case is pending against the accused Nos.1,3 & 7. The injured was discharged from the Hospital. He would further submit that he has no objection for allowing this petition.
4.Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor (Crl. Side) appearing for the respondents 1 & 2. Since no adverse order is going to be passed, notice to 3 rd respondent is dispensed with.
5.I am of the view that interest of justice will be served by permitting the petitioners to surrender before the learned I Additional District and Sessions Court cum Special Court for Trial of Cases SC/ST (POA) Act, Tirunelveli, within a period of eight weeks from the date of receipt of a copy of this order. The learned District Judge will dispose of the petitioners' bail petition on the same day of surrender on its own merits. There will be a direction to the respondents 1 and 2 not to arrest 3/5 http://www.judis.nic.in Crl.O.P.(MD)No.14889 of 2020 the petitioners till the expiry of the period of eight weeks.
6. This Criminal Original Petition is allowed on these terms.
16.12.2020 Index:Yes/No Internet:Yes/No vrn 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 I Additional District and Sessions Court cum Special Court for Trial of Cases SC/ST (POA) Act, Tirunelveli
2.The Deputy Superintendent of Police, Nanguneri Range, Tirunelveli District.
3.The Inspector of Police, Koodangulam Police Station, Tirunelveli District.
(Crime No.363 of 2020)
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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