Madras High Court
Sridhar vs The Deputy Superintendent Of ... on 23 August, 2022
Crl.A.No.898 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 23.08.2022
CORAM
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.A.No.898 of 2022
Sridhar ... Appellant
Vs.
1. The Deputy Superintendent of Police
Office of the Deputy Superintendent of Police,
Thiruvallur.
2. The Inspector of Police,
All Women Police Station,
Thiruvallur (Crime No.21/2022)
3. Selvi ... Respondents
Prayer: This Criminal Appeal filed under Section 14 (a)(2) of the SC/ST Act
amended 2015, to set aside the order dated 27.07.2022 in Crl.M.P.No.2878 of
2022 passed by the learned Principal District and Sessions Judge, Thiruvallur
and enlarge the appellant on bail in Cr.No.21 of 2022 on the file of the 2 nd
respondent police.
For Appellant : Mr.B.Thiyagarajan
For Respondents : Mr.S.Vinoth Kumar
Government Advocate (Crl. side)
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Crl.A.No.898 of 2022
JUDGMENT
This Appeal is arising out of the order passed by the learned Principal
District and Sessions Judge, Thiruvallur, in Crl.M.P.No.2878 of 2022 dated
27.07.2022 and praying to enlarge the appellant on bail in Crime No.21 of
2022, pending investigation on the file of the 2nd respondent Police.
2 Despite service of notice in this appeal, none appears on
behalf of the third respondent/defacto complainant.
3 The learned counsel appearing for the appellant would
submit that the petitioner was arrested and remanded to judicial custody on
18.07.2022 and the allegations are of the offences under Sections 498(A),
294(b) and 506(i) of IPC and 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled
Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act,
2015.
4 Considering the nature of allegations and the fact that the
appellant is in prison for 38 days, I am of the view that this is a fit case for
enlargement of the appellant on bail. Accordingly, the order passed by the
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Crl.A.No.898 of 2022
learned Principal District and Sessions Judge, Thiruvallur, in Crl.M.P.No.2878
of 2022 dated 27.07.2022 is set aside and the appellant shall be enlarged on
bail on the following conditions:
(a) the appellant is ordered to be released on bail, on 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 learned Judicial Magistrate
No.II, Thiruvallur.
(b) the appellant 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 appellant shall appear before the respondent police daily at
10.30 a.m.;
5 This Criminal Appeal is ordered accordingly.
23.08.2022
Note: Issue order copy today (23.08.2022)
Index: Yes/No
Speaking order/Non speaking order
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To
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Crl.A.No.898 of 2022
1. The Deputy Superintendent of Police
Office of the Deputy Superintendent of Police, Thiruvallur.
2. The Inspector of Police, All Women Police Station, Thiruvallur.
3. The Principal District and Sessions Judge, Thiruvallur.
4. The Superintendent of Jail, Sub Jail, Thiruvallur.
5. The Section Officer, Criminal Section, High Court, Madras.
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Crl.A.No.898 of 2022
D.BHARATHA CHAKRAVARTHY,J.
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Crl.A.No.898 of 2022
23.08.2022
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