Tamilarasan vs The Deputy Superintendent Of Police
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Madras High Court

Tamilarasan vs The Deputy Superintendent Of Police on 21 May, 2025

                                                                                          Crl.O.P.No.15659 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 21.05.2025

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                               Crl.O.P.No.15659 of 2025

                     Tamilarasan                                                          ... Petitioner/A2
                                                                 Vs.

                     1.The Deputy Superintendent of Police,
                       Thiruvannamalai
                       Thiruvannamalai District.

                     2.The State Rep by
                     The Inspector of Police,
                       Chengam Police Station,
                       Tiruvannamalai District.
                      (Cr.No.173 of 2025)                                                     ... Respondents

                     PRAYER: Criminal Original Petition is filed under Section 528 BNSS
                     Act, pleased to direct the Learned Principal District and Sessions Judge,
                     Thiruvannamalai/The Special Court for SC / ST Cases, Tiruvannamalai,
                     Thiruvannamalai District to consider the bail application of the petitioner
                     on the same day of surrender pertaining to the Crime No.173 of 2025 on
                     the file of 2nd respondent police.

                                      For Petitioner         : Mr.M.Sarath Kumar

                                       For Respondents         : Mr.S.Vinoth kumar
                                                                Government Advocate (Crl.Side)

                                                            ORDER

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This Criminal Original Petition has been filed seeking to direct the

learned Principal District and Sessions Judge, Thiruvannamalai/The

Special Court for SC/ST Cases, Tiruvannamalai, Thiruvannamalai

District to consider the bail application of the petitioner on the same day

of surrender pertaining to the Crime No.173 of 2025 on the file of 2 nd

respondent police.

2. Heard the learned counsel appearing for the petitioner and the

learned Government Advocate (Crl.Side) 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 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

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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.

21.05.2025

Index : Yes/No Neutral Citation : Yes/No gv/jai

N.SENTHILKUMAR.,J gv/jai

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To

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

2. The Deputy Superintendent of Police, Thiruvannamalai Thiruvannamalai District.

3.The State Rep by The Inspector of Police, Chengam Police Station, Tiruvannamalai District

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

21.05.2025

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