J. SARATHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner seeks for a direction to the learned Third Additional Sessions Judge (PCR Court), Madurai, to consider the bail application on the same day of surrender in Crime No. 164 of 2019.

(2.) The petitioner is the sole accused for the offences punishable under Sections 341, 294(b), 323, 506(1) of the Indian Penal Code, Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, in Crime No. 164 of 2019, pending on the file of the respondent police and apprehending arrest, he has filed the present petition.

(3.) The learned Additional Public Prosecutor appearing for the first and second respondents submitted that the injured has been discharged from the hospital.