DEVARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner is the accused in P.R.C.No.35/2001 on the file of the Judicial Magistrate No.1, Chidambaram, where he is facing committal proceedings for an offence under Section 3(1)(x) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 along with other I.P.C. offences. Apprehending, on committal or otherwise, he will be taken into custody and remanded to prison, he has filed this petition seeking direction to the Special Court constituted to try the offences under SC & ST Act to consider his bail application on his surrender and for moving the same on the same day.

(2.) Heard the learned Government Advocate (Crl. side).

(3.) The petitioner is directed to surrender in Cr.No.188/1998 on the file of the respondent police before the Principal District and Sessions District Judge, (Special Court for SC/ST) Cuddalore within 15 days from 31.10.2003 with a petition seeking bail and in that case, the learned Judge is directed to consider the same on merits, giving notice to the Special Public Prosecutor and dispose of the same in accordance with law, as far as possible on the same day.