VENKATESH Vs. STATE

JUDGEMENT

(1.) THE petitioner, who apprehends arrest for the offences punishable under Sections 147, 148, 294(b), 323, 324, 506(ii) I.P.C. r/w. 3(1)(x) of the SC and ST (Prevention of Atrocities) Act, 1989, in Cr. No. 270 of 2014, on the file of the respondent police, move this petition seeking direction to the learned Additional District Judge No. II (PCR Court), Tirunelveli, to consider the bail application filed by the petitioner on the same day of his surrender.

(2.) HEARD both sides.

(3.) THE learned Government Advocate (Crl. Side) submitted that the injured person has already been discharged from the hospital and major part of investigation is over.