F. ALLEN LEEBER CASTRO Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the learned Principal District and Sessions Judge, Chengalpattu to entertain, consider and dispose of the Bail Application of the petitioners on the same day when they surrender before the said Court in Crime Number 9 of 2019 pending on the file of the respondent police.

(2.) Mr. R.C. Paul Kanagaraj, learned counsel wants to appear before this Court for the defacto complainant. Further he oppossed this petition to allow.

(3.) 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 petitioners are 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, Chengalpattu 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.