Dhananayaki vs Sho Mandarakuppam P.S
2021 Latest Caselaw 11272 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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https://www.mhc.tn.gov.in/judis/
                                                                            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.




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                                                                            Crl.A.No.33 of 2020

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

                     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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https://www.mhc.tn.gov.in/judis/
                                       Crl.A.No.33 of 2020

                                   P.VELMURUGAN, J.

dm

Crl.A.No.33 of 2020

30.04.2021

https://www.mhc.tn.gov.in/judis/