T. KARTHIKEYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who apprehend arrest for the offences punishable under Ss. 147, 294(b), 323, 336 and 506(i) IPC and Ss. 3(1)(r) and 3(1)(s) of SC and ST (Prevention of Atrocities) Amendment Act, 2015 in Crime No. 72 of 2019 on the file of the respondent police, has moved this petition seeking a direction to the learned Principal Sessions Judge, Ramanathapuram, to consider the bail application of the petitioners on the same day of their surrender.

(2.) Heard the learned Counsel for the petitioner and Mr. K.K. Ramakrishnan, learned Additional Public Prosecutor appearing for the State.

(3.) In view of the amendments made in the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, this Court is of the view that the usual directions that were issued by this Court cannot be issued routinely in all cases. Therefore, the petitioners are directed to surrender before the trial Court within a period of two weeks from the date of receipt of a copy of this order and on such surrender, the learned Principal Sessions Judge, Ramanathapuram, shall deal with the matter on the same day on merits and in accordance with law, after issuing notice to the victims under Sec. 15 (A) of the SC/ST Act.