ISAKKI RAJA Vs. STATE

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner, who apprehends arrest for the offences punishable under Sections 417, 376, 312, 201 I.P.C. read with 3(1)(xii) of SC/ST Prevention of Atrocities Act, 1989 in Crime No. 1 of 2011 on the file of the Respondent police, move this petition seeking direction to the learned Principal Sessions Judge, Virudhunagar, to accept the surrender of the Petitioner and consider his bail application on the same day on merits.

(3.) Perused the records.