AZHAGU @ AZHAGURAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the learned Principal District and Sessions Judge, Nagapattinam to accept the surrender of the petitioner and consider the bail petition on the same day in Spl.S.C.No.18 of 2017 in Crime No.107 of 2017 in Poriyar Police Station, Nagapattinam District.

(2.) 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 Principal District and Sessions Judge, Nagapattinam shall deal with the matter on the same day on merits and in accordance with law, after issuing notice to the victims under Section 15(A) of the SC/ST Act.

(3.) This Criminal Original Petition is disposed of with the above directions.