Madras High Court

Arapu @ Praveen vs The State Rep. By on 6 June, 2025

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                       Crl.A.No.534 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.06.2025

                                                         CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                Crl.A.No.534 of 2025

                     Arapu @ Praveen                                                   ... Appellant
                                                              Vs.

                     1. The State Rep. by
                     The Deputy Superintendent of Police,
                     Ambur Sub-Division,
                     Tirupathur District
                     2.State rep. by,
                     The Inspector of Police,
                     Omerabad Police Station,
                     Tirupathur District
                     (crime No.400 of 2022)
                     3.Sudhakar                                                        ... Respondents

                     PRAYER: Criminal Appeal filed under Section 14A(A) of the SC-ST
                     Amendment Act, 2015, to set aside the order passed in Crl.MP.No.7 of
                     2025 dated 08.05.2025 by the learned Vacation Sessions Judge at
                     Tirupattur District and enlarge the appellant on bail in connection with
                     the case in Spl.SC.No.151 of 2024 on the file of the learned Principal
                     District and Sessions Judge, Tirupattur District.




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                                                                                            Crl.A.No.534 of 2025

                                       For Appellant          : Mr.T.Dhasarathan

                                       For Respondents
                                        For R1 & R2    : Mr.S.Raja Kumar,
                                                         Additional Public Prosecutor


                                                          JUDGMENT

This Criminal Appeal has been filed praying to set aside the

order passed in Crl.MP.No.7 of 2025 dated 08.05.2025 by the learned

Vacation Sessions Judge at Tirupattur District and to enlarge the

appellant on bail in connection with the case in Spl.SC.No.151 of 2024

on the file of the learned Principal District and Sessions Judge,

Tirupattur District.

2. The case of the prosecution is that on 13.11.2022 at about

1.00 p.m., when the defacto complainant was going to the lake area at a

place near Dharmaraja temple of his village, the appellant and another

who had drunk alcohol at that time, assaulted him with beer bottles on

his back head and also scolded saying the name of his caste.

3. Heard, the learned counsel for the appellant and the learned

Additional Public Prosecutor appearing for respondents 1 & 2.

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4. It is seen that already the petitioner was granted bail and

failed to appear before the trial court in Spl.SC.No.151 of 2024.

Therefore, the trial court issued non bailable warrant on 21.07.2020 and

in order to execute the same, the appellant was secured and remanded to

judicial custody on 26.04.2025.

5. Considering the above facts and circumstances, this Court is

inclined to grant bail to the appellant. Accordingly, this criminal appeal

is allowed and the order passed in Crl.MP.No.7 of 2025 dated

08.05.2025 by the learned Vacation Sessions Judge at Tirupattur District

is hereby set aside. The appellant is ordered to be released on bail on his

execution of 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

Principal District and Sessions Judge, Tirupattur District and on further

conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.

[b] the appellant shall report before the trial court daily at 10.30 a.m., for a period of 15 days and thereafter for all hearings.

[c] the appellant shall not abscond either during investigation or trial.

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[d] the appellant shall not tamper with evidence or witness either during investigation or trial.

[e] 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 appellant released on bail by the 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 abscond, a fresh FIR can be registered under Section 229A IPC.



                                                                                                  06.06.2025

                     Index            : Yes/No
                     Neutral citation : Yes/No
                     Speaking/non-speaking order
                     lok







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