R.Gangadevi vs The Assistant Commissioner Of Police
2024 Latest Caselaw 16032 Mad

Madras High Court

R.Gangadevi vs The Assistant Commissioner Of Police on 19 August, 2024

                                                                             Crl.A.(MD)No.679 of 2024


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 19.08.2024

                                                       CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                              Crl.A.(MD)No.679 of 2024

                     1. R.Gangadevi
                     2. A.Shafiullakhan                                     ... Appellants

                                                          versus


                     1. The Assistant Commissioner of Police,
                        Fort Range,
                        Trichy City,
                        Trichy District.

                     2. The Inspector of Police,
                        Fort Police Station,
                        Fort Police Station Complex,
                        Trichy – 2,
                        Trichy District.

                     3. Saravanan                                           ... Respondents

                     Prayer : Criminal Appeal filed under Section 14-A(2) of SC/ST Act, to
                     modify the 8(c) conditions imposed on the petitioners in Crl.M.P.No.3613
                     of 2024 on the file of 1st Additional District and Sessions Judge (PCR),
                     Tiruchirappalli, dated 15.07.2024.


                                   For Appellants   : Mr.R.Sundar

                                   For R1 and R2    : Mr.M.Sakthi Kumar,
                                                      Government Advocate (Crl. Side)
https://www.mhc.tn.gov.in/judis

                     1/4
                                                                                    Crl.A.(MD)No.679 of 2024




                                                          JUDGMENT

The appellants are accused Nos.1 and 2 in Crime No.778 of 2024 on

the file of the second respondent Police, for the offence punishable under

Sections 294(b), 323, 506(1) IPC and Sections 3(1)(r) and 3(1)(s) of the

Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities)

Amendment Act, 2015.

2. The appellants/accused have moved a petition before the learned I

Additional District and Sessions Judge (PCR), Tiruchirappalli, in

Crl.M.P.No.3613 of 2024, seeking bail. The learned Judge, by order dated

15.07.2024, granted bail by imposing certain conditions. Now, the

appellants have filed this Criminal Appeal before this Court, seeking

modification of the condition imposed by the learned Additional District

and Sessions Judge.

3. The appellants are having remedy before the concerned Court by

way of filing a modification petition. But, the appellants, without filing any

modification petition before the concerned Court, have straight away filed

this appeal before this Court. Therefore, this Criminal Appeal is not https://www.mhc.tn.gov.in/judis

maintainable before this Court. The appellants shall approach the

concerned Court and workout their remedy by filing a modification petition.

4. Accordingly, this Criminal Appeal is dismissed.

19.08.2024 Index : Yes/No Internet:Yes/No NCC : Yes/No. ogy

To

1. The 1st Additional District and Sessions Judge (PCR), Tiruchirappalli.

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

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

G.ILANGOVAN, J.,

ogy

19.08.2024

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