Madras High Court
Duraipandi @ Pandi vs The Deputy Superintendent Of Police on 19 February, 2025
Author: B.Pugalendhi
Bench: B.Pugalendhi
Crl.A.(MD)No.435 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
Crl.A.(MD)No.435 of 2024
Duraipandi @ Pandi ... Appellant
versus
1. The Deputy Superintendent of Police,
Office of the Deputy Superintendent of Police,
Karur Town Sub Division,
Karur District.
2. The Inspector of Police,
Karur Town Police Station,
Karur.
3. Sasmitha ... Respondents
Appeal filed under Section 14A(2) of the Scheduled Castes and the
Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended by Act
1/2016, to call for the records and set aside the order passed by the Hon'ble
Vacation Sessions Judge, Karur in V.Crl.M.P.No.64 of 2024 dated
16.05.2024, consequently release the Appellant on bail in S.C.No.17 of
2021 on the file of the Principal District and Sessions Judge cum PCR
Court, Karur in accordance with law within the time stipulated by this
Court.
1/5
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Crl.A.(MD)No.435 of 2024
For Appellant : No appearance
For R1 and R2 : Mr.P.Kottaichamy,
Government Advocate (Crl. Side)
For R3 : No appearance
JUDGMENT
The appellant is an accused in Cr.No.1031 of 2020 on the file of the
Karur Town Police Station, registered for the offence under Sections 302,
120(B), 114 and 506(i) IPC r/w. Section 3(2)(v) of SC/ST (POA) Act 1989.
He moved a bail petition before the Vaction Sessions Judge, Karur, in
V.Crl.M.P.No.64 of 2024 and the same was rejected by order dated
16.05.2024. Challenging the same, the appellant has filed this Criminal
Appeal.
2. When this Criminal Appeal was taken up for hearing on
18.02.2025, there was no representation for the appellant. The learned
Additional Public Prosecutor submitted that the trial has already completed
and the case is now at the stage of questioning under Section 313 of Cr.P.C.
Therefore, in order to provide one more opportunity to the appellant, this
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Court directed the appeal to be listed today. Even today, there is no
representation for the appellant.
3. Today, the learned Government Advocate (Crl. Side), based on the
written instructions provided by the Inspector of Police, Karur Town Police
Station submits that the case has been charge sheeted and during the trial,
the appellant absconded on 23.08.2022, therefore, a Non-Bailable Warrant
was issued against him and thereafter, it was re-called on 15.09.2022 and
again, he absconded on 21.09.2022 and therefore, another Non-Bailable
Warrant was issued against him on 29.09.2022 and the same was executed
on 03.07.2023.
4. The learned Government Advocate (Crl. Side) further submits that
the appellant has approached this Court by filing this Criminal Appeal and
obtained interim bail for a period of two weeks, by order dated 29.05.2024.
This Court, while granting interim bail, directed the appellant to appear
before the Inspector of Police, Karur Town Police Station, daily at
10.30 a.m. till 15.06.2024. But, the appellant has not complied with the
condition and not surrendered before the Court after the period of interim
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bail. Therefore, a Non-Bailable Warrant was issued against him on
26.06.2024, based on which, he was secured on 24.09.2024.
5. Considering the submissions of the learned Government Advocate
(Crl. side), this Court is not inclined to entertain this appeal. Accordingly,
this Criminal Appeal is dismissed with a direction to the trial Court to
conclude the trial as expeditiously as possible.
19.02.2025
ogy
NCC : Yes / No.
Index : Yes / No.
Internet : Yes / No.
To
1. The learned Principal District and
Sessions Judge cum PCR Court,
Karur.
2. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
B.PUGALENDHI, J.
ogy
19.02.2025
https://www.mhc.tn.gov.in/judis
