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Judgment
S. Vaidyanathan, J.—This petition has been filed praying to direct the District and Sessions Judge (PCR Court), Theni, to accept the surrender of the petitioner and consider his bail application on the same day on merits in relating to Crime No. 464 of 2014 on the file of the respondents.
The petitioner is alleged to have committed the offences under Sections 147, 148, 294(b), 323, 324 and 506(ii) IPC and 3(1)(r)(s),3(2)(va)of SC/ST Amendment Ordinance Act, 2014. It is stated by the petitioner that he is an innocent.
The learned Counsel for the petitioner would submit that the petitioner is prepared to surrender before the lower Court to co-operate with the prosecution and his petition for bail may be ordered to be considered on the same day.
The learned Government Advocate (Crl. Side) would oppose the said request and further submits that the injured has already been discharged from the hospital.
Considering the submission of the petitioner and considering the fact and circumstances by issuing a direction to the lower Court to dispose of the petition for bail on the same day, no prejudice would be caused to the prosecution, the following direction is issued to the lower Court:
"In the event of the petitioner surrendering before the lower Court and he filing of petition seeking bail, the lower Court shall dispose of the said petition for bail on the same day strictly on merits and in accordance with law."
Accordingly, the Criminal Original Petition stands disposed of.