Petchimuthu vs The Deputy Superintendent of Police & Ors.

This petition has been filed by the petitioner to direct the II Additional District and Sessions Judge cum PCR Court, Tirunelveli to consider the

petitioner''s bail application on the date of surrender itself before the Court in respect of Cr.No.268 of 2017 on the file of the second respondent

police.

Heard, the learned counsel appearing for the petitioner 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 petitioner is 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 learned II Additional

District and Sessions Judge cum PCR Court, Tirunelveli, is directed to consider the bail petition filed by the petitioner in connection with Crime

No. 268 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.