Ramesh vs State Rep.By
2025 Latest Caselaw 172 Mad

Madras High Court

Ramesh vs State Rep.By on 8 May, 2025

    2025:MHC:1160



                                                                                       Crl.O.P.No.14496 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 08.05.2025

                                                         CORAM

                             THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             Crl.O.P.No.14496 of 2025

                          1. Ramesh
                          2. Tamilselvan                                                     ... Petitioners

                                                              Vs.

                     1.State Rep.by:
                       The Deputy Superintendent of Police,
                       Vandavasi North Police Station,
                       Tiruvannamalai District.

                     2.The Inspector of Police,
                       Vandavasi North Police Station,
                       Tiruvannamalai District.

                     3.Sivakumar                                                           ... Respondents


                     PRAYER: Criminal Original Petition is filed under Section 528 BNSS

                     Act, pleased to direct the Learned Principal District and Sessions Judge

                     cum Special Judge for SC / ST Cases, Tiruvannamalai to consider and

                     pass order on the petitioners bail application in connection with the

                     Crime No.42 of 2025 on the file of 2nd respondent police on their

                     surrender.


                     1/5


https://www.mhc.tn.gov.in/judis              ( Uploaded on: 08/05/2025 04:15:54 pm )
                                                                                             Crl.O.P.No.14496 of 2025



                                         For Petitioners         : Mr.E.Sathiyaraj

                                         For Respondents          : Mr.K.M.D.Muhilan,
                                              1, 2                  Additional Public Prosecutor



                                                           ORDER

This Criminal Original Petition has been filed seeking to direct the

Learned Principal District and Sessions Judge cum Special Judge for SC

/ ST Cases, Tiruvannamalai to consider and pass order on the petitioners

bail application in connection with the Crime No.42 of 2025 on the file

of 2nd respondent police on their surrender.

2. Heard the learned counsel appearing for the petitioner and

the learned Additional Public Prosecutor appearing for the State and

perused the materials available on record.

3. In view of the amendments made in the Scheduled Castes

and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for

brevity hereinafter referred to as the Act), this Court is of the view that

the usual directions that were issued by this Court cannot be issued

routinely in all cases. Therefore, the petitioner is directed to appear in-

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )

person before the Special Court within a period of two weeks from the

date of receipt of a copy of this order. The Special Court shall order

reasonable, accurate and timely notice as mandated under Section 15A(3)

of the Act to the victim or his dependent by RPAD/through the

respondent police and on such service of notice, the learned Special

Judge shall deal with the matter as expeditiously as possible on merits

and in accordance with law, after hearing the victim or his dependent

either in person or through counsel/ legal aid counsel as mandated under

Section 15A(5) of the Act, in compliance with the judgment in the case

of Hariram Bhambhi Vs. Satyanarayan [reported in 2021 SCC Online

SC 1010].

4. This Criminal Original Petition is disposed of to the extent

indicated above.

08.05.2025

Index : Yes/No Neutral Citation : Yes/No rna

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )

To

1.The Principal District and Sessions Judge cum Special Judge for SC / ST Cases, Tiruvannamalai.

2.The Deputy Superintendent of Police, Vandavasi North Police Station, Tiruvannamalai District.

3.The Inspector of Police, Vandavasi North Police Station, Tiruvannamalai District.

4.The Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )

L.VICTORIA GOWRI,J.

rna

08.05.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )