Venkatesh vs State

S. Vimala, J.—The petitioner, who apprehends arrest for the offences punishable under Sections 147, 148, 294(b), 323, 324, 506(ii) I.P.C. r/w. 3(1)(x) of the SC and ST (Prevention of Atrocities) Act, 1989, in Cr. No. 270 of 2014, on the file of the respondent police, move this petition seeking direction to the learned Additional District Judge No. II (PCR Court), Tirunelveli, to consider the bail application filed by the petitioner on the same day of his surrender.

Heard both sides.

The vehicle belonging to the accused persons is said to have dashed against the vehicle of the de-facto complainant out of which there had been some altercation between the two groups leading to false complaint being made against the accused is the version of the learned counsel for the petitioner.

The learned Government Advocate (Crl. Side) submitted that the injured person has already been discharged from the hospital and major part of investigation is over.

Considering the facts and circumstances of the case and that the injured person has already been discharged from the hospital, the bail application filed by the petitioner can be considered by the said Court on the same day.

Therefore, the learned Additional District Judge (PCR Court), Tirunelveli is directed to accept the surrender of the petitioner and consider his bail application on the very same day purely on the basis of merits and to pass suitable orders, in the event of petitioner surrendering before the said court within 15 days from the date of receipt of this order and his filing of petition seeking bail.

Accordingly, this Petition is ordered.