SUDHAKAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to the Special Court for SC/ST (Prevention of Attrocities) Act cases, Kallakurichi District, to accept the surrender of the petitioner and to consequently, consider his bail petition on the same day, on merits, in connection with Crime No.60 of 2026 on the file of the 2nd respondent-police.

(2.) In view of the specific bar under Sec. 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also taking into consideration the possibility of misusing the pious intention of the Parliament against innocent persons, there shall be a direction to the jurisdictional Court, to consider the petitioner's bail application, preferably on the same day of his surrender, in connection with Crime No.60 of 2026 on the file of the 2nd respondent-police and to pass appropriate orders in accordance with law, after affording due opportunity to the victims under Sec. 15-A of the SC/ST (POA) Act, 1989. The petitioner shall surrender before the jurisdictional Court within a period of fifteen days from the date of receipt of a copy of this order.

(3.) In view of the above, this criminal original petition stands allowed.