Raveendran vs State Of Tamil Nadu
2025 Latest Caselaw 6146 Mad

Citation : 2025 Latest Caselaw 6146 Mad
Judgement Date : 17 April, 2025

Madras High Court

Raveendran vs State Of Tamil Nadu on 17 April, 2025

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                    Crl.A(MD)No.430 of 2025

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED :17.04.2025

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE B.PUGALENDHI
                                        Crl.A(MD)No.430 of 2025


                   Raveendran                                                        ... Appellant

                                                           Vs

                   1.State of Tamil Nadu
                     Represented by
                     The Deputy Superintendent of Police,
                     Office of the Deputy Superintendent of Police,
                     Kottaipattinam Division,
                     Pudukkottai District.

                   2.The State of Tamilnadu
                     Represented by
                     The Inspector of Police,
                     Manamelkudi Police Station,
                     Pudukkottai District.
                     Crime No.48 of 2025.

                   3.Gunasekaran                                                     ... Respondents

                   PRAYER: Appeal filed under Section 14-A(2) of Schedule Caste and
                   Schedule Tribes (Prevention of Atrocities) Amendment Act, 2015, to
                   set aside the order, dated 01.04.2025 made in Crl.MP.No.61/2025, on

                   1/7



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                                                                                         Crl.A(MD)No.430 of 2025

                   the file of the learned Special Sessions Judge, Special Court for trial of
                   SC/ST (POA) Act Cases, Pudukkottai, on connection with Cr.No.48 of
                   2025, on the file of the second respondent police and enlarge the
                   appellant on bail.


                                  For Appellant       : Mr.R.Prasanna
                                  For R1 & R2         : Mr.P.Kottaichamy
                                                        Government Advocate
                                  R3                  : Mr.Gurumoorthy

                                                   JUDGMENT

The appellant is the sole accused in Crime No.48 of 2025, on

the file of the second respondent police. The said case was registered

as against this appellant, for the offence under Sections 296(b), 125,

326(f), 351(2) of BNS r/w 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST

(Prevention of Atrocities) Amendment Act, 2015, based on the

complaint of the third respondent herein that this appellant has abused

him and also set fire to his paddy bags. The appellant has approached

this Court in Crl.OP.(MD) No.4637 of 2025 and sought permission

from this Court to direct the learned Special Judge to dispose of his

bail application on the same day of his surrender. This Court has also

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passed an order on 12.03.2025, permitting this appellant to surrender

before the trial Court and on his surrender, the trial Court was directed

to consider his application on the same day. Accordingly, this

appellant has surrendered before the Special Court for trial of SC/ST

(POA) Act Cases, Pudukkottai, on 25.03.2025. Considering the

veracity of the complaint and the objections made by the third

respondent, the learned Special Judge, Special Court for trial of SC/ST

(POA) Act cases, has remanded this appellant to the judicial custody.

The application filed by this appellant in Crl.MP(MD) No.61 of 2025

was also dismissed by the trial Court, by its order, dated 01.04.2025.

Challenging the same, the appellant has filed this Criminal appeal.

2.Since the case in Crime No.48 of 2025 was registered

including the provisions under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of

SC/ST (Prevention of Atrocities) Amendment Act, 2015, this Court

has ordered notice to the third respondent. The third respondent has

entered appearance through his counsel, namely, Mr.Gurumoorthy.

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

Government Advocate for the official respondents and the learned

counsel for the third respondent.

4.The occurrence was taken place on 23.02.2025, for which a

complaint was lodged on 03.03.2025. There is no injury to anyone in

this case. It appears that few paddy bags have been damaged. It is

reported that the appellant is in jail from 25.03.2025.

5.In view of the above, this Court is inclined to allow this

Criminal Appeal and accordingly, this Criminal Appeal is allowed and

the order passed by the learned Special Sessions Judge, Special Court

for trial of SC/ST (POA) Act Cases, Pudukkottai, in Crl.MP.No.61 of

2025, dated 01.04.2025 is hereby set aside. The appellant is ordered to

be released on bail on the following conditions:-

i) The appellant shall execute a bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties each for a like sum to the satisfaction of the

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learned Special Sessions Judge, Special Court for trial of SC/ST (POA) Act Cases, Pudukkottai.

ii) The appellant and the sureties shall submit a copy of their Aadhaar Card or any other identity card issued by the Government in proof of their residence address;