(1.) THE learned counsel for the petitioners submitted that the respondent herein filed a private complaint under Sections 3(i) (iv) (v)(vii)(x) of SC/ST (Prevention of Atrocities) Act, 1989 r/w Sections 34, 118, 120(B), 297, 406, 420, 427, 447, 506(ii) of IPC and it is pending before the learned Judicial Magistrate, Karaikudi in P.R.C.No.25 of 2011. The case is not yet committed to Sessions. In view of Section 209 of Cr.P.C the petitioners got apprehension that they may be remanded to custody at the time of committing the case to the Sessions. In the said circumstance, the petitioners pray for a direction from this Court to the learned Magistrate to permit the petitioners to execute bond along with sureties and thereby ensuring the presence of the petitioners before the Sessions Court.
(2.) THE learned counsel for the petitioners also relied on the decision of the Hon'bleAndhra High Court in the case of Mohd. Abdul Subhan Vs. State of A.P. and Others reported in 2001 (2) ALT Cri 297.
(3.) IT appears in this matter that originally a private complaint was filed by the respondent and the same was dismissed by the learned Magistrate. Thereafter, a revision was preferred before the Sessions Court and the Session Court partly allowed the Revision directing the learned Magistrate to take the application against four persons and the petitioners are among them. The petitioners also preferred a Revision before this Hon'ble Court in Crl.RC. Nos. 811 and 812 of 2011 and the said revisions have been dismissed on 06.07.2012. In the said circumstance, the petitioners filed Special Leave Petition before the Hon'ble Supreme Court and the same was also dismissed.