Madras High Court
Ayyappan @ Sri Sabari Ayyappan vs The Deputy Superintendent Of ... on 18 August, 2022
Crl.A.No. 848 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.08.2022
CORAM :
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.A.No. 848 of 2022
Ayyappan @ Sri Sabari Ayyappan ... Appellant
Versus
1.The Deputy Superintendent of Police,
O/o. Deputy Superintendent of Police,
Mettur, Salem District.
2.State by;
The Inspector of Police,
Mecheri Police Station,
Salem District.
3. Kirshnakumar ... Respondents
Criminal Appeal filed under Section 14(A) of the Scheduled Castes
and Schedule Tribes Amendment Act, 2015, praying to set aside the order
passed by the learned Principal Sessions Judge, Salem, in
Crl.M.P.No.2519 of 2022, dated 12.07.2022 and enlarge the appellant on
bail concerned in Crime No. 291 of 2022 on the file of the Inspector of
Police, Mecheri Police Station, Salem District.
1/6
https://www.mhc.tn.gov.in/judis
Crl.A.No. 848 of 2022
For Petitioner : Mr.P. Muthamizhselvakumar
For RR 1 & 2 : Mr.S.Vinoth Kumar,
Government Advocate (Crl.side)
----
JUDGMENT
This appeal is filed aggrieved by the order of the learned Principal
Sessions Judge, Salem District, dated 12.07.2022 in Crl.M.P.No.2519 of
2022, in and by which, the prayer of the petitioner, to enlarge him on bail,
was rejected.
2.The gist of the allegation is that the petitioner/accused assaulted
the de-facto complainant with iron rod and also abused him calling caste
name, in which the de-facto complainant injured. Therefore, the case is
registered against the petitioner/accused under Sections 147, 148, 294(b),
323, 324, 506(ii) IPC and Section 3(1)(r) and 3(1)(s) of the SC & ST
(Prevention of Atrocities) Amendment Act, 2015.
https://www.mhc.tn.gov.in/judis
Crl.A.No. 848 of 2022
3. The learned counsel for the petitioner submitted that the
allegation against the petitioner is that the petitioner assaulted the de-facto
complainant with an iron rod and also abused him by using caste name.
He further submitted that the petitioner is in prison from 08.07.2022.
4. The learned Government Advocate (Criminal Side) appearing for
the respondents 1&2 submitted that he has confirmed the fact that the de-
facto complainant was discharged from the hospital.
5. Notice was served on the de-facto complainant. None appeared
on behalf of him.
6.I have considered the allegations made in this case and
considering the nature of allegations and the fact that the petitioner was
arrested and he is in judicial custody from 08.07.2022 and considering the
fact that there are no antecedents against the petitioner, I am of the view
that this is a fit case for enlargement of the petitioner on bail.
https://www.mhc.tn.gov.in/judis
Crl.A.No. 848 of 2022
7.Therefore, the criminal appeal is allowed. Order of the learned
Principal Sessions Judge, Salem District, dated 12.07.2022 in Crl.M.P.No.
2519 of 2022 is set aside. The petitioner is enlarged on bail on the
following conditions.
(a) The petitioner is ordered to be released on bail, on his executing
a bond for a sum of Rs.25,000/- (Rupees twenty five thousand only) with
two sureties each for a like sum to the satisfaction of the Trial Court;
(b) the petitioner and the sureties shall affix their
photographs and left thumb impressions in the surety bonds
and the learned Magistrate may obtain a copy of their Aadhar
Cards or Bank Pass books to ensure their identities;
(c) the petitioner shall report before the second
respondent/Inspector of Police everyday at 10.30 a.m. for a
period of four weeks.
8.Accordingly, this Criminal Appeal is allowed.
18.08.2022
Index : yes/no
speaking/Non-speaking order
msm
Note: Issue Order copy today (18.08.2022)
https://www.mhc.tn.gov.in/judis
Crl.A.No. 848 of 2022
To
1.The Principal Sessions Judge, Salem District.
2.The Deputy Superintendent of Police,
O/o. Deputy Superintendent of Police,
Mettur, Salem District.
3.The Inspector of Police,
Mecheri Police Station,
Salem District.
4.The Superintendent,
Central Prison, Salem.
5.The Public Prosecutor,
High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis
Crl.A.No. 848 of 2022
D.BHARATHA CHAKRAVARTHY, J.
msm
Crl.A.No.848 of 2022
18.08.2022
https://www.mhc.tn.gov.in/judis
