NAGAPPAN Vs. STATE

JUDGEMENT

(1.) ,J

(2.) THE petitioner is accused of offences under Sections 147, 148, 323, 324, 506(ii) I.P.C. and 3(1)(x) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities Act). He seeks a direction to the II Additional District Judge, (PCR Court) Thiruchirapalli to consider his bail application on his surrender. Accordingly, the learned Judge is directed to consider the bail application of the petitioner on merits and pass orders in accordance with law on the same day of his surrender. MALAI.SUBRAMANIAN,J.