Madras High Court
Prithviraj vs The Deputy Superintendent Of Police on 26 August, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.A.No.1292 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.08.2025
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.A.No.1292 of 2025
Prithviraj ... Appellant
Vs
1. The Deputy Superintendent of Police,
Vellore,
Vellore District.
2. State Represented by,
The Inspector of Police,
Ariyoor Police Station,
Vellore District.
(Crime No.116/2025)
3. Selvam ... Respondents
PRAYER : Criminal Appeal has been filed under Section 14-A of SC/ST 1989
(Amendment Act) 1 of 2016, to set aside the order dated 05.08.2025 in
Crl.MP.No.419 of 2025 on the file of the Sessions Court for Trial Cases Under
SC/ST (POA) Act, Vellore, Vellore District and Enlarge the petitioner on Bail
in Crime No.116 of 2025 on the file of the Respondent Police.
For Appellant : Mr.J.Hemakumar
For R1 and R2 : Mr.S.Raja Kumar
Additional Public Prosecutor
For R3 : Notice served
No appearance
Page 1 of 6
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Crl.A.No.1292 of 2025
JUDGMENT
This Criminal Appeal has been filed as against the order passed by
the Sessions Court for Trial Cases Under SC/ST (POA) Act, Vellore, Vellore
District in Crl.M.P.No.419 of 2025 dated 05.08.2025, thereby dismissing the
petition for bail.
2. Heard the learned counsel appearing for the appellant and the
learned Additional Public Prosecutor for the first and second respondents and
perused the materials placed before this Court. Though notice served on the
third respondent and the name has been printed in the cause list, today, no one
appeared on behalf of the third respondent in person or through pleader.
3. The appellant is arrayed as accused in Crime No.116 of 2025 on
the file of the second respondent registered for the offences punishable under
Sections 296(b), 115(2), 118(1), 351(3) of BNS, 2023, Sections 3(1)(r) and
3(2)(va) of the Scheduled Caste/Scheduled Tribes (Prevention of Atrocities)
Act, alleging that due to wordy quarrel, the appellant scolded the defacto
complainant in filthy language using his caste name. Hence, the complaint.
4. After registration of FIR as against the appellant, the appellant was
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arrested and remanded to judicial custody on 27.07.2025. Thereafter, the
petitioner filed a bail application before the Sessions Court for Trial Cases
Under SC/ST (POA) Act, Vellore, Vellore District in Crl.M.P.No.419 of 2025
and the same was dismissed. Hence, the appellant filed the present appeal
seeking bail.
5. Considering the above facts and circumstances and also the period
of incarceration undergone by the appellant from the date of his arrest viz.,
27.07.2025, this Court is inclined to grant bail to the appellant. Accordingly,
the order made in Crl.M.P.No.419 of 2025 dated 05.08.2025 on the file of the
Sessions Court for Trial Cases Under SC/ST (POA) Act, Vellore, Vellore
District, is hereby set aside. This Criminal Appeal stands allowed.
6. The appellant is ordered to be released on bail on his execution of
a bond for a sum of Rs.10,000/- (Rupees ten thousand only) each with two
sureties, each for a like sum to the satisfaction of the Sessions Court for Trial
Cases Under SC/ST (POA) Act, Vellore, Vellore District and on further
conditions that:
[a] the sureties shall affix their photographs and Left Thumb
Impression in the surety bond and the Magistrate may obtain a copy of their
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Aadhar card or Bank pass Book to ensure their identity.
[b] the appellant shall report before the respondent police daily at
10.30 a.m and 05.00 p.m for a period of 15 days and thereafter, as and when
required for interrogation.
[c] the appellant shall not abscond either during investigation or trial.
[d] the appellant shall not tamper with evidence or witness either
during investigation or trial.
[e] On breach of any of the aforesaid conditions, the learned
Magistrate/Trial Court is entitled to take appropriate action against the
appellant in accordance with law as if the conditions have been imposed and
the appellant released on bail by the learned Magistrate/Trial Court himself as
laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala
[(2005)AIR SCW 5560].
[f] If the accused thereafter abscond, a fresh FIR can be registered
under Section 229A IPC.
26.08.2025
Speaking order/Non-speaking order
Index :Yes/No
Internet :Yes/No
mn
To
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1. The Sessions Court for Trial Cases
Under SC/ST (POA) Act,
Vellore, Vellore District.
2. The Superintendent of Prison,
Puzhal Jail, Chennai.
3. The Deputy Superintendent of Police,
Vellore,
Vellore District.
4.The Inspector of Police,
Ariyoor Police Station,
Vellore District.
5. The Public Prosecutor,
High Court, Madras.
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G.K.ILANTHIRAIYAN, J.
mn
26.08.2025
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