Madras High Court
Manoj Kumar vs State Represented By on 27 July, 2023
CRL.A(MD).No. 579 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATE : 27.07.2023
CORAM
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
CRL.A(MD).No.579 of 2023
1.Manoj Kumar
2.Muthuselvam
3.Maruthupandian :Appellants/Petitioners 1 to 3/
Accused No.1,2 & 4
Vs.
1.State Represented by
The Deputy Superintendent of Police,
Thiruppathur Division,
Thiruppathur,
Sivagangai District.
2.The Inspector of Police,
S.V.Mangalam Police Station,
Sivagangai District.
(Crime No.62 of 2023) :Respondents1 & 2/ Respondents1 & 2/
Complainants
3.Iyyappan :3rd Respondent/3rd Respondent/
Defacto Complainant
Prayer : This Criminal Appeal is filed under Section 14-A(2) of the
Schedule Caste and the Schedule Tribes (Prevention of Atrocities)
Amendment Act, to call for the records relating to the impugned order
1/8
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CRL.A(MD).No. 579 of 2023
dated 14.07.2023 made in Crl.MP.No.1305 of 2023 on the file of the
learned Special Court for Exclusive Trial of Cases under SC/ST (POA)
Act, 1989, Sivagangai and set aside the same by allowing the Criminal
Appeal and consequently, enlarge the appellants on bail in connection with
Crime No.62 of 2023 on the file of the second respondent police.
For Appellants : Mr.T.Veerakumar
For R1 and R2 : Mr.M.Muthumanikkam
Government Advocate (Criminal Side)
For R3 : Mr.S.Malaikani
JUDGMENT
This Criminal Appeal has been filed to set aside the impugned order
passed in Crl.MP.No.1305 of 2023 dated 14.07.2023, on the file of the
learned Special Court for Exclusive Trial of Cases under SC/ST (POA)
Act, 1989, Sivagangai and enlarge the appellants on bail in connection
with Crime No.62 of 2023, on the file of the second respondent Police.
2.1. According to the prosecution, the appellants and three other
accused said to have committed the offences under Sections 147, 148, 341
& 324 of IPC and Sections 3(1) (r) and 3(1)(s) of Schedules Castes and
Scheduled Tribes (Prevention Of Atrocities) Act, 1989.
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CRL.A(MD).No. 579 of 2023
2.2. According to the prosecution, on 06.07.2023, during the village
festival in A.Kalapur, Singampunari Taluk, Sivagangai District, there was a
scuffle between the defacto complainant party as well as the accused party.
In the said occurrence, the defacto complainant sustained injuries. Hence,
the second respondent Police registered a case in Crime No.62 of 2023
against the appellants and other accused persons, for the offences under
Sections 147, 148, 341 & 324 of IPC and Sections 3(1) (r) and 3(1)(s) of
Schedules Castes and Scheduled Tribes (Prevention Of Atrocities) Act,
1989. Hence, they have filed a petition for bail in Cr.M.P.No.1305 of 2023
and the same was dismissed by the Special Court for Exclusive Trial of
Cases under SC/ST (POA) Act, 1989, Sivagangai, on 14.07.2023.
Challenging the same, the appellants have preferred this Criminal appeal.
3. The learned counsel for the appellants would submit that the
appellants are innocent and they have not committed any offence as
alleged by the prosecution. He would further submit that the injured was
discharged from the hospital and no case is pending against the appellants
and the appellants are in judicial custody from 06.07.2023. Hence, he seeks
to grant bail to the appellants.
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CRL.A(MD).No. 579 of 2023
4. The learned counsel for the defacto complainant/third respondent
has raised objections to grant bail to the appellants.
5. The learned Government Advocate (Criminal Side) appearing for
the State would submit that there are totally 6 accused. The appellants were
arrayed as A1, A2 & A4. Except them, remaining accused were not yet
arrested. He would further submit that the injured was discharged from the
hospital, no previous case is pending against the appellants and the
appellants are in judicial custody from 06.07.2023.
6. Considering the period of incarceration and also the facts that
there was scuffle between the defacto complainant party and the accused
party during the temple festival and the injured was discharged from the
hospital and no bad antecedent is reported against the appellants, this
Court is inclined to allow the Criminal Appeal by setting aside the order,
dated 14.07.2023 made in Cr.M.P.No.1305 of 2023 on the file of the
learned Special Court for Exclusive Trial of Cases under SC/ST (POA)
Act, 1989, Sivagangai.
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CRL.A(MD).No. 579 of 2023
7. Accordingly, the Criminal Appeal is allowed and the order, dated
dated 14.07.2023 made in Cr.M.P.No.1305 of 2023 on the file of the
learned Special Court for Exclusive Trial of Cases under SC/ST (POA)
Act, 1989, Sivagangai, is set aside. The appellants are ordered to be
released on bail on his executing a bond for a sum of Rs.25,000/- (Rupees
Twenty Five Thousand only) each with two sureties, each for a like sum to
the satisfaction of the learned Special Court for Exclusive Trial of Cases
under SC/ST (POA) Act, 1989, Sivagangai, and on further conditions that:
(a) the sureties shall affix their photographs and Left Thumb
Impression in the surety bond and the learned Special Court for Exclusive
Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai, may obtain a
copy of their valid identity card to ensure their identity.
(b) the appellants shall report before the respondent Police daily at
10.30 am, until further orders.
(c) the appellants shall not tamper with evidence or witness either
during investigation or trial.
(d) the appellants shall co-operate with the investigation.
(e) On breach of any of the aforesaid conditions, the learned
Magistrate/Trial Court is entitled to take appropriate action against the
appellants in accordance with law as if the conditions have been imposed
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CRL.A(MD).No. 579 of 2023
and the appellants released on bail by the learned Magistrate/Trial Court
himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State
of Kerala [(2005)AIR SCW 5560].
[f] If the accused thereafter absconds, a fresh FIR can be registered
under Section 229-A IPC.
27.07.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
dss
Note : Issue order copy on 27.07.2023
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CRL.A(MD).No. 579 of 2023
To
1.The learned Special Court for Exclusive Trial of Cases
under SC/ST (POA) Act, 1989, Sivagangai.
2. The Deputy Superintendent of Police,
Thiruppathur Division,
Thiruppathur,
Sivagangai District.
3.The Inspector of Police,
S.V.Mangalam Police Station,
Sivagangai District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
5.The Section Officer,
Criminal Section (Records),
Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis
CRL.A(MD).No. 579 of 2023
K.K.RAMAKRISHNAN,J.
dss
Order made in
CRL.A(MD).No.579 of 2023
27.07.2023
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