SUBRAMANI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners are the accused Nos.3 and 4 in Crime No.772 of 2020 of Nilakottai Police Station, Dindigul District. The said case was registered against the accused under Sections 341, 294(b), 324, 307, 506(ii) of the Indian Penal Code r/w Section 3(1 )(r), 3(1 )(s) of Scheduled Caste/Scheduled Tribe (Prevention of Atrocities)Act, 1989.

(2.) The present petition is filed by the petitioners to direct the learned District and Sessions Judge, (Special Court for Scheduled Caste/Scheduled Tribe (Prevention of Atrocities Act), 1989 Cases), Dindigul, to accept the surrender of the petitioners and also to consider the bail application on the same day.

(3.) Mr. A.Robinson, learned Government Advocate (Criminal side) takes notice for the respondents 1 and 2. The third respondent is the de-facto complainant.