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Judgment
10 paragraphs · 197 wordsThis petition is filed for a direction to the learned Principal District and Sessions Judge, Coimbatore (Special Court for SC/AT POA cases) , to
consider the petitioner''s bail petition on the same day of his surrender in connection with Crime No.322 of 2017, since the offences are pertaining
to the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
In view of the specific bar under Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also taking
into consideration of the possibility of misusing the pious intention of the Parliament against innocent persons, there shall be a direction to the
learned Principal District and Sessions Judge, Coimbatore (Special Court for SC/AT POA cases) , to consider the petitioner''s bail application,
preferably on the same day of his surrender in connection with Crime No. 322 of 2017 and pass appropriate orders in accordance with law after
affording due opportunity to the victims. The petitioner shall surrender before the concerned jurisdictional Court within period of one week from
the date of receipt of a copy of this Order.
In view of the above, the Criminal Original Petition stands allowed.