Muthupandi vs The Deputy Superintendent Of ...
2022 Latest Caselaw 6628 Mad

                                                                                Crl. A(MD) No.252 of 2022


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 30.03.2022

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                             Crl. A(MD) No.252 of 2022


                     Muthupandi                                                     ...Petitioner

                                                          Vs.


                     The state through
                     1.The Deputy Superintendent of Police,
                       Paramakudi Sub-Division,
                       Ramanathapuram District.

                     2.The Inspector of Police,
                       Nainarkovil Police Station,
                       Ramanathapuram .
                      (Cr.No.303 of 2021).

                     3.Poongodi                                                    ...Respondents
                     PRAYER: The Criminal Appeal is filed under Section 14-A(ii) of SC/ST
                     (POA) Act, 1989, to set aside the order passed in Cr.M.P.No.04 of 2022
                     dated 01.02.2022 by the Special Court for exclusive trial of cases under
                     Sc/St POA Act, 1989, Ramanathapuram, Ramanathapuram District and to
                     enlarge the appellant/Accused on bail in connection with the case in Crime
                     No.303 of 2021 on the file of the 2nd respondent police.



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https://www.mhc.tn.gov.in/judis
                                                                                Crl. A(MD) No.252 of 2022


                                  For Appellant      : Mr.R.Balamuruganantham
                                  For R1 & R2        : M/s.Aasha
                                                       Government Advocate (Criminal Side)

                                                      JUDGMENT

The present Criminal Appeal has been filed to set aside the order

passed in Cr.M.P.No.04 of 2022 dated 01.02.2022 by the Special Court for

exclusive trial of cases under SC/ST POA Act, 1989, Ramanathapuram,

Ramanathapuram District and to enlarge the appellant/Accused on bail in

connection with the case in Crime No.303 of 2021 on the file of the 2nd

respondent police.

2. The petitioner was arrested and remanded to judicial custody

in Crime No. 303 of 2021 registered for the offences under Sections 302 of

IPC and Section 3(2)(v) of SC/ST Amendment Act, 2015 alleging that on

01.12.2021 the deceased was murdered by the petitioner and others.

Investigation is still pending. Further the petitioner was arrested only on

05.12.2021.

3. The trial Court has rightly dismissed the petition filed by the

appellant, in view of the above, this Court is not inclined to set aside the

https://www.mhc.tn.gov.in/judis Crl. A(MD) No.252 of 2022

order passed by the Court below. Further the petitioner has also filed

Crl.M.P.No.121 of 2022 and the same is still pending.

4. In the result, the Criminal Appeal stands dismissed.

                                                                            30.03.2022
                     Index    : Yes/No
                     Internet : Yes/No
                     aav

                     To:-

1.The Deputy Superintendent of Police, Paramakudi Sub-Division, Ramanathapuram District.

2.The Inspector of Police, Nainarkovil Police Station, Ramanathapuram.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD) No.252 of 2022

G.K.ILANTHIRAIYAN.J.

aav

Crl. A(MD)No.252 of 2022

30.03.2022

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