Madras High Court
Veeramani vs The State Rep. By on 8 August, 2024
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.A.No.439 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.08.2024
CORAM
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
Crl.A.No.439 of 2023
Veeramani ... Appellant
Vs.
1.The State rep. By
The Deputy Superintendent of Police,
O/o.Deputy Superintendent of Police,
Mayiladuthurai,
Mayiladuturai District.
2.The Inspector of Police,
Sembanorkoil Police Station,
Mayiladuthurai District.
[Crime No.76/2023]
3.Kalaiselvi ... Respondents
Prayer: Criminal Appeal filed under Section 14A(2) of the Scheduled Castes
and Schedules Tribes (Prevention of Atrocities) Act, 2015 to call for the
records pertaining to Order in Crl.M.P.No.1264 of 2023 dated 27.03.2023
passed by the learned Principal District and Sessions Judge/Special Court for
SC/ST Act, Nagapattinam and set aside the same and consequently allowing
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Crl.A.No.439 of 2023
this appeal and enlarge the appellant/accused on bail in connection with
Crime No.76 of 2023 on the file of the Inspector of Police, Sembanarkovil
Police Station, Mayiladuthurai District.
For Appellant : No appearance
For R1 & R2 : Mr.R.Vinothraja
Government Advocate (Crl Side)
For R3 : No appearance
JUDGMENT
The appellant/accused in Crime No.76 of 2023 filed a bail application
before the Lower Court in Crl.M.P.No.1264 of 2023 and the same was
dismissed by order dated 27.03.2023. Against which, the present appeal is
filed.
2.The contention of the appellant/accused is that the petitioner is an
innocent person, falsely implicated in this case as though while scolding the
labours, he used their caste name and abused them. The appellant engaged
the third respondent for the brick cutting work and in the course of
employment, he had given some directions which was hard to comply and
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she was unable to complete the work, for which, a false complaint was
lodged. The appellant earlier approached this Court in Crl.O.P.No.5267 of
2023 and this Court by order dated 08.03.2023 directed the appellant to
surrender and move a bail application on the same day. The appellant filed
a bail application in Crl.M.P.No.1264 of 2023 before the Lower Court and
the defacto complainant filed a intervening petition in Crl.M.P.No.1265 of
2023. After filing of the bail application, the appellant not appeared before
the Lower Court and hence, the bail application was dismissed. Hence, the
above appeal.
3.The learned Government Advocate (Crl. Side) submitted that the
appellant after dismissal of the earlier bail application in Crl.M.P.NO.1264
of 2023 again approached the Lower Court seeking bail in
Crl.M.P.NO.2924 of 2023 and the Lower Court by order dated 19.09.2023
dismissed the bail application. Thereafter, the appellant preferred an appeal
before this Court in Crl.A.No.1097 of 2023 and this Court by judgment
dated 18.10.2023 granted bail to the appellant. Hence, the appeal become
infructuous.
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4.Recording the submissions made by the learned Government
Advocate (Crl. Side), nothing survives in this appeal. Accordingly, the
criminal appeal is dismissed as infructuous.
08.08.2024
Index : Yes/No
Speaking Order/Non Speaking Order
Neutral Citation: Yes/No
cse
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To
1.The Deputy Superintendent of Police,
O/o.Deputy Superintendent of Police,
Mayiladuthurai,
Mayiladuturai District.
2.The Inspector of Police,
Sembanorkoil Police Station,
Mayiladuthurai District.
3.The Principal District and Sessions Judge/
Special Court for SC/ST Act,
Nagapattinam.
4.The Public Prosecutor,
High Court, Madras.
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M.NIRMAL KUMAR, J.
cse
08.08.2024
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