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Judgment
This petition has been filed by the petitioners to direct the District & Sessions Judge (PCR Court), Pudukkottai, to dispose of the bail
application filed by the petitioners on merits on the same day of their surrender before the above mentioned concerned Court pending investigation
of Crime No.3 of 2018 on the file of respondents police.
Heard, the learned counsel appearing for the petitioners and the learned Government Advocate (Crl.side) appearing for the State.
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 petitioners are 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 District &
Sessions Judge (PCR Court), Pudukkottai, is directed to consider the bail petition filed by the petitioners in connection with Crime No.3 of 2018,
on merits and in accordance with law, after issuing notice to the victims under Section 15 (A) of the SC/ST Act.
With the above direction, this Criminal Original Petition is disposed of.