Madras High Court
Saravanan vs The Deputy Superintendent Of Police on 5 June, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.A.No.364 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.06.2025
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.A.No.364 of 2025
Saravanan ... Appellant
Vs
1. The Deputy Superintendent of Police,
Perambalur Division,
Perambalur District.
2. The State represented by
The Inspector of Police,
Mangalamedu All Women Police Station,
Perambalur District.
(Crime No.2 of 2025)
3. Anitha ...Respondents
PRAYER : Criminal Appeal has been filed under Section 14-A(2) of SC/St
1989 (Amendment Act) 1 of 2016, to set aside the order made in Crl.M.P.No.40
of 2025 dated 17.03.2025 on the file of the Special Court for Exclusive Trail of
Offences under SC/ST (POA) Act, Perambalur and enlarge the appellant on bail
by allowing this appeal.
For Appellant : Mr.V.Manikandan
For R1 and R2 : Mr.S.Raja Kumar
Additional Public Prosecutor
For R3 : Notice served
No appearance
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Crl.A.No.364 of 2025
JUDGMENT
This Criminal Appeal has been filed as against the order made in
Crl.M.P.No.40 of 2025 dated 17.03.2025 on the file of the Special Court for
Exclusive Trail of Offences under SC/ST (POA) Act, Perambalur, thereby
dismissing the petition for bail.
2. Heard the learned counsel appearing for the petitioner and the
learned Additional Public Prosecutor for the respondents 1 and 2 and perused
the materials placed before this Court. Though notice served on the third
respondent and name has been printed in the cause list, today, no one is
appeared on behalf of the third respondent either by person or through pleader.
3. The appellants is arrayed as first accused in Crime No.2 of 2025 on
the file of the second respondent registered for the offences punishable under
Sections 296(b), 85, 351(2) and 88 of BNS, 2023, Sections 3(1)(e), 3(1)(r) of
the Scheduled Case/Scheduled Tribes (Prevention of Atrocities) Act and Section
66(e) and 67 of the Information Technology Act, alleging that the first accused
had love affair with the defacto complainant. They also got married. While
being so, the accused 1 to 3 demanded dowry and abused her with caste name
and threatened her with dire consequences. It is further alleged that A1 took
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photos of the defacto complainant and the same was sent to his friends through
his mobile phone and informed that she had illicit relationship with someone.
Thereafter, the defacto complainant was driven out from the matrimonial home.
Hence, the complaint.
4. After registration of FIR as against the appellant, the appellant was
arrested and remanded to judicial custody on 26.02.2025. Thereafter, A1 filed a
bail application before the Special Court for Exclusive Trail of Offences under
SC/ST (POA) Act, Perambalur in Crl.M.P.No.40 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 i.e.,
26.02.2025, this Court is inclined to grant bail to the appellant. Accordingly, the
order made in Crl.M.P.No.40 of 2025 dated 17.03.2025 on the file of the
Special Court for Exclusive Trail of Offences under SC/ST (POA) Act,
Perambalur, 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 Special Court for
Exclusive Trail of Offences under SC/ST (POA) Act, Perambalur and on further
conditions that:
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[a] the sureties shall affix their photographs and Left Thumb
Impression in the surety bond and the Magistrate may obtain a copy of their
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., for the period of two weeks 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.
05.06.2025
Speaking order/Non-speaking order
Index :Yes/No
Internet :Yes/No
mn
To
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1. The Special Court for Exclusive Trail of Offences
under SC/ST (POA) Act,
Perambalur.
2. The Superintendent of Prison,
Central Prison, Trichy.
3. The Deputy Superintendent of Police,
Perambalur Division,
Perambalur District.
4. The Inspector of Police,
Mangalamedu All Women Police Station,
Perambalur District.
5. The Public Prosecutor,
High Court, Madras.
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G.K.ILANTHIRAIYAN, J.
mn
05.06.2025
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