Kannan Murali vs The State

The prayer sought for in this petition is for a direction, to direct the learned Principal Sessions and District Judge, Chengalpet (Special Court for

SC /ST Prevention of Atrocities Act) to accept the surrender of the petitioner herein concerned in Crime No.360 of 2017 on the file of the

respondent police and consider his bail application on the same day itself.

I have heard Mr.M.Kalaiyarasan, learned counsel for the petitioner and Mr.R.Ravichandran, learned Government Advocate (Crl.Side) for the

respondent Police. With the consent of both sides, this criminal original petition is taken up for final disposal in the admission stage itself.

The petitioner has moved this petition only to seek for limited indulgence from this Court that on his surrender before the Court below i.e, the

learned Principal Sessions and District Judge, Chengalpattu and if he files any petition to enlarge him on bail, the same shall be considered and

decided on the date of filing and surrendering itself.

I have heard, Mr.R.Ravichandran, learned Government Advocate appearing for the respondent, in this regard.

Since the relief sought for herein is innocuous in nature, I am inclined to pass the following order:

(i) The petitioner is permitted to surrender before the learned Principal Sessions and District Judge, Chengalpet (Special Court for SC /ST

Prevention of Atrocities Act) within a period of one week from the date of the receipt of a copy of this Order.

(ii) on such surrender, if the petitioner files any petition to enlarge him on bail, the learned Judge shall consider the same on its own merits, on the

same day itself.

With these directions, this Criminal Original Petition is disposed of.