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Judgment
P.Somarajan, J
The Crl.Appeal is against the order rejecting anticipatory bail to the accused in connection with the alleged commission of offence punishable under
the special enactment is Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989. The accused came up to quash the same under
Section 482 Cr.P.C., mainly on the reason that the defacto complainant later on came to the court and made a submission that she has no objection in
granting the anticipatory bail. Since the offence alleged includes the offence under the special enactment, the bar under the provision would come into
play. As such, there is no scope for interference under Section 482 Cr.P.C.. But the petitioners will be at liberty to surrender before the Trial Court
and to move regular bail application and in the event of surrender within two weeks from today, the regular bail application, if any, moved shall be
considered on the same day. With that direction, Crl.Appeal is hereby dismissed.