LAWS(MAD)-2019-10-301

SARATH Vs. STATE

Decided On October 10, 2019
SARATH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioners have come forward with this petition for a direction to the learned Principle District and Sessions Judge, Thiruvannamalai, to consider the bail application to be filed by them in connection with Crime No. 317 of 2019 on the file of the respondent police, on the same day itself of their surrender.

(2.) The learned counsel for the petitioners submits that the petitioners have been implicated in this case for the alleged offences under Sections 147, 341, 294(b), 323, 506(i) IPC r/w.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, they cannot move any anticipatory bail application and therefore, the petitioners have come forward with the prayer mentioned supra.

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