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M.Dhandapani, J
This Petition Has Been Filed Seeking To Direct The Learned Principal District And Sessions Judge Under Sc & St (P.A) Act, Nagapattinam, Nagapattinam District To Consider The Bail Application Filed By The Petitioners In Connection With Crime No.10 Of 2024 On The File Of The Respondent On Their Surrender On The Same Day.
2.In View Of The Amendments Made In The Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 (For Brevity Hereinafter Referred To As The Act), This Court Is Of The View That Usual Directions That Were Issued By This Court Cannot Be Issued Routinely In All Cases. Therefore, The Petitioners Are Directed To Appear In-Person Before The Special Court Within A Period Of Two Weeks From The Date Of Receipt Of A Copy Of This Order. The Special Court Shall Order Reasonable, Accurate And Timely Notice As Mandated Under Sec. 15 A
(3) Of The Act To The Victim Or His / Her Dependent By Rpad / Through The Respondent Police And On Such Service Of Notice, The Learned Special Judge Shall Deal With The Matter As Expeditiously As Possible On Merits And In Accordance With Law, After Hearing The Victim Or His / Her Dependent Either In Person Or Through Counsel / Legal Aid Counsel
As Mandated Under Sec 15a (5) Of The Act, In Compliance With Hariram Bhambhi Vs Satyanarayan, Reported In 2021 Scc Online Sc 1010.
3.This Criminal Original Petition Is Disposed Of With The Above Directions.