LAWS(MAD)-2021-12-53

M.MOOKKANDI Vs. DEPUTY SUPERINTENDENT OF POLICE

Decided On December 29, 2021
M.Mookkandi Appellant
V/S
DEPUTY SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The Criminal Original Petition has been filed to direct the learned Special Judge, Special Court for Trial of Cases registered under SC/ST (POA) Act, 1989, Thoothukudi, to consider the petitioner's bail application on the date of his surrender in connection with the Crime No.424 of 2021 on the file of the second respondent.

(2.) The petitioner is the accused in Crime No.424 of 2021, on the file of the second respondent for the offences punishable under Ss. 294(b), 323, 324, 506(ii) IPC and Ss. 3(1)(r), 3(1) (s), 3(2)(va) SC/ST (Prevention of Atrocities Act) 1989.

(3.) Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor, who accepts notice for the respondents 1 and 2 would submit that no injury was sustained by any person.