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Judgment
A.D.Jagadish Chandira, J
This Criminal Original Petition has been filed seeking for a direction to the Petitioner to surrender and move bail application and to direct the Special Court for exclusive trial of cases under the S.C. and S.T.(Prevention of Atrocities Act), 1987 and Amendment Act, 2015, Coimbatore to consider the petitioner's bail application on the same day in respect of Crime Number 62 of 2022, on the file of the Inspector of Police, Alandurai Police Station, Coimbatore District, pending investigation.
2.In view of the specific bar under Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also taking into consideration of the possibility of misusing the pious intention of the Parliament against innocent persons, there shall be a direction to the Special Court for exclusive trial of cases under the S.C. and S.T.(Prevention of Atrocities Act), 1987 and Amendment Act, 2015, Coimbatore, to consider the petitioner's bail application, preferably on the same day of his surrender in connection with Crime No.62 of 2022 on the file of the Inspector of Police, Alandurai Police Station, Coimbatore District and pass appropriate orders in accordance with law, after affording due opportunity to the victim under Section 15-A of the SC/ST (POA) Act, 1989. The petitioner shall surrender before the concerned Jurisdictional Court, within a period of fifteen days from the date of the receipt of a copy of this Order.
In view of the above, the Criminal Original Petition stands allowed.