Madras High Court
Regurajkumar vs Deputy Superintendent Of Police on 25 October, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL A No. 1589 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-10-2025
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRL A No. 1589 of 2025
1. Regurajkumar
S/o. Masath,No.74, Lake 4th Street,
Ranipet, Ranipet District.
Appellant(s)
Vs
1. Deputy Superintendent of Police
Ranipet, Ranipet District.
2.The State rep by Inspector of Police
Ranipet District. Crime No.04/2024.
3.Berlin
W/o. Vinoth @ Raja, No.2B/34,
Penjamin Layout, Muthukadai, Ranipet,
Ranipet District.
Respondent(s)
PRAYER
Criminal Appeal has been filed under Section 14A(2) of SC/ST 1989, to set
aside the order passed by the Learned Court of Sessions Division of Ranipet
District in Crl.M.P.No.1430 of 2025 dated 09.10.2025 and enlarge the appellant
on bail in Crime No.04 of 2024 on the file of the Inspector of Police, All
Women Police Station, Ranipet, Ranipet District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
CRL A No. 1589 of 2025
For Appellant(s): Mr.G.Vinodhkumar
For Respondent(s): Mr.V.Meganathan
Government Advocate (Crl.Side)
for R1 and R2
Mr.L.Ramkumar For R3
JUDGMENT
This Criminal Appeal has been filed as against the order made in
Crl.M.P.No.1430 of 2025 dated 09.10.2025 on the file of the Court of Sessions
Division of Ranipet District, thereby dismissing the petition for bail.
2. Heard the learned counsel appearing for the appellant and the learned
Government Advocate for the respondents 1 and 2 and learned counsel
appearing for the 3rd respondent and perused the materials placed before this
Court.
3.The appellant is a sole accused in Crime No.4 of 2024 on the file of the
second respondent, registered for the offences punishable under Sections 506(ii)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
of IPC and Section 9(1), 9(f)m 10 of POCSO Act, 2012 and Section 3(2) (va),
3(1)(w)(i) (ii) of Scheduled Case/Scheduled Tribes (Prevention of Atrocities)
Act, 1989.
4.The learned counsel for the appellant submitted that the appellant has
been falsely implicated in this case, alleging that he had made inappropriate
physical contact and sexually abused the victim girl. It was further submitted
that the appellant has been in judicial custody from 09.05.2024 and is willing to
abide by any condition imposed by this Hon’ble Court.
5. The learned counsel for the 3rd respondent strongly opposed the
petition, stating that the victim’s family is still being threatened by the appellant.
6. The learned Government Advocate (Crl.Side) submitted that the
appellant had been sexually abusing the victim for nearly one year and that he
was also detained under the Goondas Act. It was further submitted that the
investigation has been completed and the final report has been filed. The facts
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
reveal that the appellant is the pastor of the church where the victim’s family
resides nearby, and that he had sexually assaulted the victim girl when she
visited the church. Consequently, the complaint was lodged by the victim’s
mother.
7. Upon considering the submissions made on both sides, and since the
investigation has been completed, the final report filed, and the statement under
Section 164 Cr.P.C. recorded, and considering that the appellant has been in
custody from 09.05.2024, this Court is inclined to grant bail to the petitioner.
Accordingly, the order made in Crl.M.P.No.1430 of 2025 dated 09.10.2025 on
the file of the Sessions Division of Ranipet District, is hereby set aside. This
Criminal Appeal stands allowed.
8.The appellant is directed to deposit a sum of Rs.50,000/- (Rupees Fifty
thousand only), to the credit of Crime NO.4 of 2024, on such deposit, the
appellant is ordered to be released on bail on his execution of a bond for a sum
of Rs.10,000/- (Rupees ten thousand only) with two sureties, out of which one
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
surety shall be a blood related surety, each for a like sum to the satisfaction of
the Learned Principal Sessions Judge, Ranipet, Ranipet District and on further
conditions that:
[a] the sureties shall affix their photographs and Left Thumb Impression
in the surety bond and the Magistrate may obtain a copy of their Aadhar card or
Bank pass Book to ensure their identity.
[b] the appellant shall report before the respondent police on every
Sunday at 10.30 a.m., until further orders.
[c] the appellant shall not abscond either during investigation or trial.
[d] the appellant shall not tamper with evidence or witness either during
investigation or trial.
[e] On breach of any of the aforesaid conditions, the learned
Magistrate/Trial Court is entitled to take appropriate action against the appellant
in accordance with law as if the conditions have been imposed and the appellant
released on bail by the learned Magistrate/Trial Court himself as laid down by
the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW
5560].
[f] If the accused thereafter abscond, a fresh FIR can be registered under
Section 229A IPC.
(g) The appellant shall not to have any communication, either directly or
indirectly, with the victim girl or her family members, including through his
wife.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
(h) The victim girl is permitted to withdraw the said amount deposited by
the appellant in Crime.No.4 of 2024, towards the mental agony caused to her.
25-10-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
rri
Note: Issue order copy by 27.10.2025.
To
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
1.Deputy Superintendent of Police
Ranipet, Ranipet District.
2.The State rep by Inspector of Police
Ranipet District. Crime No.04/2024.
3.The Court of Sessions Division of
Ranipet, Ranipet District.
4.The Principal Sessions Judge Ranipet,
Ranipet District.
5.The Superintendent, Central Prison,
Vellore
6.The Public Prosecutor,
High Court of Madras.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
T.V.THAMILSELVI J.
rri
25-10-2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 06:34:32 pm )
