SURIYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who apprehends arrest for the offences punishable under Ss. 147, 294(b), 323 and 506(ii) of IPC, in connection with the case in Crime No. 169 of 2015, on the file of the respondent police, moved this petition seeking a direction to the Juvenile Justice Board, Pudukottai, to consider the bail application of the petitioner/minor Suriya (17/2016), on the same day, on merits.

(2.) I have heard the counsel appearing on either side and perused the records.

(3.) The Government Advocate (Criminal side) strongly opposed the relief sought for by the petitioner.