Dhananayaki vs Sho Mandarakuppam P.S
2021 Latest Caselaw 11236 Mad

                                                                             Crl.A.No.33 of 2020

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 30.04.2021

                                                     CORAM:

                            THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                Crl.A.No.33 of 2020
                      Dhananayaki                                       ... Appellant

                                                           vs.

                      1.SHO Mandarakuppam P.S.,
                        In Crime No.221/2019,
                        Mandarakuppam Police Station,
                       Cuddallore District.

                      2.K.Manoharan                                 ... Respondent
                      PRAYER : Criminal Appeal filed under Section 14-A of Schedule Caste
                      and Schedule Tribe (Prevention of Atrocities) Act, 1989, to set aside the
                      order in Crl.Misc.Petition No.7457 of 2019 dated 21.11.2019 passed by
                      Court of Principal Sessions Judge of Cuddalore and to cancel the Bail and
                      allowing the Appeal.
                                  For Appellant      : Mr.B.Mohan

                                  For Respondents : Mr.K.Mathan (For R1)
                                                    Government Advocate (Crl.side)

                                                     : Mr.A.Arasu Ganesan (For R2)

                                                  JUDGM ENT

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                                                                             Crl.A.No.33 of 2020




                            This Criminal Appeal has been filed to set aside the order in

                      Crl.Misc.Petition No.7457 of 2019 dated 21.11.2019 passed by Court of

                      Principal Sessions Judge of Cuddalore and to cancel the bail and allowing

                      the appeal.



                            2. Learned counsel for the appellant would submit that the

                      appellant/de-facto complainant made a complaint as against the second

                      respondent herein before the first respondent herein. Now, the matter is

                      pending with the Designated Court, Cuddalore and after framing the

                      charges, trial also commenced. Thereafter, the second respondent herein

                      has filed a petition in Crl.M.P.No.7457 of 2019 for seeking bail. After

                      enquiry, by an order dated 21.11.2019, the learned Principal Sessions

                      Judge, Cuddalore District ordered the bail petition.




                            3. Considering the stage of the case, this criminal appeal is



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                                                                            Crl.A.No.33 of 2020

                      disposed of. However, the Designated Court, Cuddalore, is directed to

                      dispose the Additional Sessions Case in S.C.No.3 of 2020 itself within a

                      period of three months by conducting day-to-day proceedings from the

                      date of receipt of a copy of this judgment.



                                                                                30.04.2021
                      Index:Yes/No
                      Speaking order/Non-speaking order
                      dm

                      To

                      1.The Principal Sessions Judge,
                        Cuddalore.

                      2.The SHO Mandarakuppam P.S.,
                        Mandarakuppam Police Station,
                        Cuddallore District.

                      3.The Public Prosecutor,
                        High Court, Madras.




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                                Crl.A.No.33 of 2020

                            P.VELMURUGAN, J.

dm

Crl.A.No.33 of 2020

30.04.2021

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