RONALD Vs. STATE

JUDGEMENT

(1.) The petitioner has come forward with this petition for a direction to the learned Principle District and Sessions Judge, Vellore, Vellore District, to consider the bail application to be filed by him in connection with Crime No. 215 of 2018 on the file of the respondent police, on the same day itself of his surrender.

(2.) The learned counsel for the petitioner submits that the petitioner has been implicated in this case for the alleged offences under Sections 147, 148, 294(b), 323, 323, 506(ii) of IPC and Section 3(1)(r), 3(1)(s) of SC/ST (Prevention of Atrocities) Amendment Act, 2015 and in view of the specific bar under Section 18 of the said Act, he cannot move any anticipatory bail application and therefore, the petitioner has come forward with the prayer mentioned supra.

(3.) The learned Government Advocate takes notice for the respondent.