P. KARTHIK Vs. THE DEPUTY SUPERINTENDENT OF PERIYAKULAM

JUDGEMENT

(1.) THIS petition has been filed praying to direct the District and Sessions Judge (PCR Court), Theni, to accept the surrender of the petitioner and consider his bail application on the same day on merits in relating to Crime No. 464 of 2014 on the file of the respondents.

(2.) THE petitioner is alleged to have committed the offences under Sections 147, 148, 294(b), 323, 324 and 506(ii) IPC and 3(1)(r)(s),3(2)(va)of SC/ST Amendment Ordinance Act, 2014. It is stated by the petitioner that he is an innocent.

(3.) THE learned Government Advocate (Crl. Side) would oppose the said request and further submits that the injured has already been discharged from the hospital.