Devi vs The State Rep By
2025 Latest Caselaw 4574 Mad

Madras High Court

Devi vs The State Rep By on 21 May, 2025

                                                                                             Crl.O.P.No.15634 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.15634 of 2025

                     Devi                                                                           ... Petitioner
                                                                    Vs.
                     The State Rep by
                     The Inspector of Police
                     All Women Police Station,
                     Arani
                     Thiruvannamalai District
                     (Cr.No.11/2025)                                                             ... Respondent

                     PRAYER: Criminal Original Petition is filed under Section 528 BNSS
                     Act, pleased to direct the Special Court for SC / ST Cases,
                     Tiruvannamalai, to consider and pass orders on the petitioner's bail
                     application on the same day on merits in connection with the Cr.No.11 of
                     2025 on the file of respondent police on his surrender.
                                         For Petitioner         : Mr.K.V.Sajeevkumar
                                         For Respondents          : Mr.S.Vinoth kumar
                                                                   Government Advocate (Crl.Side)

                                                               ORDER

This Criminal Original Petition has been filed seeking to direct the

Special Court for SC / ST Cases, Tiruvannamalai, to consider and pass

orders on the petitioner's bail application on the same day on merits in

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )

connection with the Cr.No.11 of 2025 on the file of respondent police

on his surrender.

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

learned Government Advocate (Crl.Side) appearing for the respondent

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

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/

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )

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

To

1.The Special Court for SC / ST Cases, Tiruvannamalai.

2. The Inspector of Police All Women Police Station, Arani Thiruvannamalai District

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )

N.SENTHILKUMAR.,J gv/jai

21.05.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )