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Nagappan vs State by Inspector of Police

Madras High Court · Decided on 15 November 2002 · Citation: (2002) 11 MAD CK 0128

HON’BLE JUDGES
Malai Subramanian, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal O.P. No. 28031 of 2002
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Judgment

2 paragraphs · 110 words

Malai Subramanian, J.—The petitioner is accused of offences under Sections 147, 148, 323, 324, 506(ii) I.P.C. and 3(1)(x) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities Act). He seeks a direction to the II Additional District Judge, (PCR Court) Thiruchirapalli to consider his bail application on his surrender. Accordingly, the learned Judge is directed to consider the bail application of the petitioner on merits and pass orders in accordance with law on the same day of his surrender.

2.

The petitioner is directed to surrender before the Court concerned within 15 days from the date of receipt of the order. With the above direction petition is disposed of.