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Judgment
B.Pugalendhi, J
The petitioner has filed this Petition to direct the Special Court for Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) cases IIIrd Additional District Sessions Judge (PCR Court) Madurai, to consider the bail application of the petitioner in Crime No.168 of 2024 on the file of the respondent police on the date of surrender itself.
The case of the prosecution is that on 19.03.2024, at about 6.30 a.m., the defacto complainant, who is a Village Administrative Officer, got an information through villager that there was a male dead body was found near Neelikanmai at Kuvanjanpatti and hence, the defacto complainant went to the spot and visited the dead body and thereafter, she lodged a complaint. Based on the complaint of the defacto complainant, a case in Crime No.168 of 2024 for the offences under Section 174 Cr.P.C and thereafter altered into Sections 147, 294(b), 342, 302 I.P.C r/w. Sections 3(1) (r), 3(1)(s) and 3(2)(v) of SC/ST (POA) Act was registered against the petitioner.
This Court considered the rival submissions made.
Considering the nature of offence and the allegations levelled against the petitioners, this Court is not inclined to allow this Petition. Hence, this Criminal Original Petition is dismissed.