ABILASH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners are accused in Crime No. 140 of 2021 on the file of Thirukkurungudi Police Station, Tirunelveli District and the offences alleged against the accused are under Sections 147, 148, 294(b), 323, 324, 427, 506(ii) of IPC, Section 4 of Tamilnadu Prohibition of Harassment of Women Act r/w. Section 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST (POA) Amendment Act, 2015.

(2.) The present petition filed by the petitioners is to accept the surrender of the petitioners before the learned II Additional District and Sessions Judge (Special Court for SC/ST (POA) Act cases), Tirunelveli, in connection with the Crime No. 140 of 2021 on the file of the second Respondent police and to consider the bail application filed by the petitioners on the same day.

(3.) Mr.R.M.Anbunithi, learned Additional Public Prosecutor (Crl. Side) accepts notice for the respondents 1 and 2.