Madras High Court
Govindaraj @ Ramesh vs The State Rep By on 21 May, 2025
Crl.O.P.No.15525 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.15525 of 2025
Govindaraj @ Ramesh ... Petitioner
Vs.
1.The State Rep by
The Deputy Superintendent of Police
Vandavasi South Police Station,
Tiruvannamalai District.
2. The Inspector of Police
Vandavasi South Police Station,
Tiruvannamalai District.
3. Priyanka ... Respondents
PRAYER: Criminal Original Petition is filed under Section 528 BNSS
Act, pleased to direct the Learned Principal District and Sessions Judge-
cum-Special Court for SC / ST Cases, Tiruvannamalai, to consider and
pass order on the petitioner's bail application in connection with the
Cr.No.76 of 2025 on the file of 2nd respondent police on his surrender.
For Petitioner : Mr.E.Sathiyaraj
For Respondents : Mr.S.Vinoth kumar for R1 & R2
Government Advocate (Crl.Side)
1/4
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Crl.O.P.No.15525 of 2025
ORDER
This Criminal Original Petition has been filed seeking to direct the
learned Principal District and Sessions Judge-cum-Special Court for SC /
ST Cases, Tiruvannamalai, to consider and pass order on the petitioner's
bail application in connection with the Cr.No.76 of 2025 on the file of
2nd respondent police on his surrender.
2. Heard the learned counsel appearing for the petitioner and the
learned Government Advocate (Crl.Side) appearing for the respondents
1 and 2 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
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gv/jai
To
1.The Principal District and Sessions Judge-cum-Special Court
for SC / ST Cases, Tiruvannamalai.
2. The Deputy Superintendent of Police
Vandavasi South Police Station,
Tiruvannamalai District.
3. The Inspector of Police
Vandavasi South Police Station,
Tiruvannamalai District.
4.The Public Prosecutor,
High Court of Madras,
Chennai.
21.05.2025
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