Madras High Court
Sakthivel Babu vs The Deputy Superintendent Of Police on 9 May, 2025
Crl.O.P.No.14838 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.05.2025
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
Crl.O.P.No.14838 of 2025
Sakthivel Babu ... Petitioner
Vs.
1.The Deputy Superintendent of Police,
Sathyamangalam,
Erode District.
2.The Inspector of Police,
Sathyamangalam Police Station,
Erode District.
(Crime No.209 of 2025)
3.Manoj ... Respondents
PRAYER: Criminal Original Petition is filed under Section 528 BNSS
Act, 2023, pleased to direct the Learned Sessions and Distrit Judge,
Erode (Special Court for the exclusive trial of SC and ST Cases, Erode)
to accept the surrender of the petitioner herein concerned in Crime
No.209 of 2025 on the file of the respondent and consider their bail
application on the same day itself.
1/5
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Crl.O.P.No.14838 of 2025
For Petitioner : Mr.T.Balaji
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 Sessions and Distrit Judge, Erode (Special Court for the
exclusive trial of SC and ST Cases, Erode) to accept the surrender of the
petitioner herein concerned in Crime No.209 of 2025 on the file of the
respondent and consider their bail application on the same day itself.
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-
person before the Special Court within a period of two weeks from the
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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.
09.05.2025
Index : Yes/No
Neutral Citation : Yes/No
rna
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To
1.The Learned Sessions and Distrit Judge, Erode (Special Court for the
exclusive trial of SC and ST Cases, Erode)
2.The Deputy Superintendent of Police,
Sathyamangalam,
Erode District.
3.The Inspector of Police,
Sathyamangalam Police Station,
Erode District.
4.The Public Prosecutor,
High Court of Madras,
Chennai.
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L.VICTORIA GOWRI,J.
rna
09.05.2025
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