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Judgment
10 paragraphs · 208 wordsThis petition has been filed by the petitioners to direct the Special Court for PCR offences, Sivagangai 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.954
of 2017 on the file of second respondent 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 Special
Court for PCR offences, Sivagangai, is directed to consider the bail petition filed by the petitionesr in connection with Crime No.954 of 2017, 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.