KUPPAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking a direction, to direct the Special Court for PCR Cases, Thiruvannamalai to consider the bail application of the petitioners on the same day of the surrender in Crime No.329 of 2019 on the file of the respondent herein.

(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 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 Judge, Special Court for PCR Cases, Tiruvannamalai District 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.