RAJASIMAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to issue a direction, directing the I Additional District and Session Court for PCR Act Cases at Thanjavore to accept the surrender of the petitioners and consider the bail petition on the same day in Crime No. 211 of 2019.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent.

(3.) 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 of the possibility of misusing the pious intention of the Parliament against innocent persons, there shall be a direction to the learned I Additional District and Session Court for PCR Act Cases at Thanjavore, to consider the petitioners' bail application, preferably on the same day of their surrender in connection with Crime No. 211 of 2019 and pass appropriate orders in accordance with law after affording due opportunity to the victim under Sec. 15(a) of the SC/ST Act. The petitioners shall surrender before the concerned jurisdictional Court within a period of fifteen days from the date of the receipt of a copy of this Order.