Madras High Court
Parthasarathi vs State Through The on 24 October, 2024
Crl.A(MD)No.842 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.10.2024
CORAM
THE HONOURABLE MR. JUSTICE G.ILANGOVAN
Crl.A(MD)No. 842 of 2024
Parthasarathi ... Appellant/ Petitioner / A1
Vs.
1.State through the
The Deputy Superintendent of Police,
Uthamapalayam Division,
Theni District.
2.State through
The Inspector of Police,
Odaipatti Police Station,
Theni District.
(Crime No.126 of 2024) ... Respondents 1 & 2 / Complainant
3.Subadevi ... 3rd Respondent/Defacto Complainant
Prayer : This Appeal is filed under Section 14(A)(1) of the Scheduled Castes
and Tribes Prevention of Atrocities Act, 2015, to call for the records
pertaining to the impugned order passed in Crl.M.P.No.1040 of 2024 on the
file of the Special Court for Trial of Cases under SC/ST (POA) Act, Theni,
dated 14.10.2024 and to set aside the same as illegal and enlarge the appellant
on bail.
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Crl.A(MD)No.842 of 2024
For appellant : Mr.V.Muthu Kamatchi
For R1 and R2 : Mr. Sakthi Kumar
Government Advocate (Crl.)
For R3 : Mr.S.Vikraman
JUDGMENT
Mr.S.Vikraman, Enrl.No.7843/2022, learned legal aid panel
counsel is appointed as the counsel for the third respondent.
Heard the learned Counsel appearing for the appellant and learned
Government Advocate (Crl. Side) appearing for the respondents 1 and 2 and
the learned counsel for the third respondent.
2. These Criminal Appeal has been filed call for the records
pertaining to the impugned order passed in Crl.M.P.No.1040 of 2024 on the
file of the Special Court for Trial of Cases under SC/ST (POA) Act, Theni,
dated 14.10.2024 and to set aside the same as illegal and enlarge the appellant
/ Accused No.1, on bail in Crime No.126 of 2024 on the file of the respondent
police.
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3. The case of the prosecution is that the defacto complainant is a
divorcee. The son of the A1 and A2 and the defacto complainant were in
love and got married. Due to some difference of opinion, the defacto
complainant's husband deserted and went to unknown place. On 28.07.2024,
the appellant and other accused went to the defacto complainant's house and
assaulted her. On the basis of the complaint given by the defacto complainant,
a case was registered in Crime No.126 of 2024 for the offences under Section
296(b), 115(2), 118(1), 88 of BNS of 2023 and Section 4 of TNPHW Act,
2002 and 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST (POA) Act, 1989.
Subsequent to the FIR, the accused persons were arrested on 03.10.2024. The
appellant herein moved bail application in Crl..M.P.No.1040 of 2024 before
the learned Special Court for Trial of Cases under SC/ST(POA) Act, Theni.
He was arrested and remanded to custody on 03.10.2024, ever since he is in
custody. The trial Court by order dated 14.10.2024, dismissed the bail
applications. Against which this Criminal appeal is filed.
4. The husband of the defacto complainant is present before this
Court. The husband is not an accused in this matter. The appellant is the
father-in-law of the defacto complainant. At the time of hearing the appeal, it
is submitted by the defacto complainant that her husband has been hiding
without visiting the house. She is having a child. The husband of the defacto
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complainant submitted that because of the torture made by his wife / the
defacto complainant, he is not continuing the matrimonial relation.
5. In view of the above submissions on either side, this matter is
referred to the Mediation and Conciliation Centre, attached to this Bench.
The defacto complainant and her husband are directed to appear before the
Mediation Centre today(24.10.2024). The centre shall appoint a Mediator in
this matter.
6. In the meantime, in view of the above, this Criminal Appeal is
allowed and the order, dated 14.10.2024, made in Crl.M.P.No.1040 of 2024
by learned Special Court for Trial of Cases under SC/ST(POA) Act, Theni, is
set aside. The appellant is ordered to be released on bail on his executing a
bond for a sum of Rs.10,000/- (Rupees Ten Thousand Only) with two
sureties, each for a like sum to the satisfaction of the learned learned Special
Court for Trial of Cases under SC/ST(POA) Act, Theni, and on further
condition that:
[a] the appellant shall not tamper with evidence or witness either
during investigation or trial;
[b] the appellant shall not abscond either during investigation or
trial;
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[c] On breach of any of the aforesaid conditions, the Trial Court is entitled to
take appropriate action against the appellant in accordance with law, as if the conditions
have been imposed and the appellants released on bail by the Trial Court itself as laid down
by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].
24.10.2024
NCC : Yes / No
Index : Yes/No
Internet : Yes/No
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Note: Issue order copy on 24.10.2024.
To
1. The Judge, Special Court for Trial of Cases under SC/ST(POA) Act, Theni.
2. The Superintendent, District Prison, Theni.
3.The Deputy Superintendent of Police,
Uthamapalayam Division, Theni District.
4.The Inspector of Police, Odaipatti Police Station,
Theni District. (Crime No.126 of 2024)
5. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
6.The Chief Co-ordinator,
Mediation and Conciliation Centre,
Madurai Bench of Madras High Court, Madurai.
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G.ILANGOVAN,J.
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24.10.2024
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