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Madras High Court
Mathan @ Mathan Kumar vs The State Of Tamil Nadu on 19 February, 2026
Crl.OP(MD)No.3513 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.02.2026
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
Crl.O.P.(MD).No.3513 of 2026
Mathan @ Mathan Kumar ... Petitioner / Accused No. 2
Vs.
1. The State of Tamil Nadu,
Rep. by the Deputy Superintendent of Police,
Nilakottai,
Dindigul District.
2. The Inspector of Police,
Pattiveeranpatti Police Station,
Pattiveeranpatti,
Dindigul District.
(In Crime No. 2 of 2026) ... Respondents 1 & 2/Complainants
3. Mahaprabhu ... 3rd Respondent /
De facto complainant
Prayer: Criminal Original Petition is filed under Section 528 of
BNSS, 2023, to direct the learned Special Court for Exclusive Trial of
Cases under SC/ST (POA) Act, Dindigul, to accept the surrender of
the petitioner and consider his bail application and grant bail on the
same date of surrender itself in connection with the case in crime No.
1/5
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Crl.OP(MD)No.3513 of 2026
2 of 2026, registered on 01.01.2026 on the file of the 2nd respondent
police.
For Petitioner : Mr.J.Lawrance
For R-1 & R-2 : Mr.M.Sakthi Kumar,
Government Advocate (Crl. side)
ORDER
This Criminal Original Petition has been filed to direct the
learned Special Court for Exclusive Trial of Cases under SC/ST (POA)
Act, Dindigul, to consider the bail application of the petitioner on the
same day of their surrender before that Court in connection with
Crime No.2/2026 on the file of the 2nd respondent police.
2. Since there is no adverse order passed against the 3rd
respondent, notice to the 3rd respondent is dispensed with.
3. The learned counsel for the petitioner submitted that,
during the New Year celebrations, the defacto complainant had
organised annadanam at the Sri Bhagavathiyamman Temple. At that
time, a minor dispute arose between members of the defacto
complainant’s community and certain others. However, the issue
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was amicably resolved. It is further alleged that, in connection with
the said New Year incident, the accused assaulted the defacto
complainant, used abusive and offensive language, and criminally
intimidated him. The defacto complainant is stated to have sustained
a bleeding injury and was immediately taken to the Government
Hospital for treatment. Thereafter, he lodged a complaint before the
second respondent police, based on which an FIR came to be
registered against the petitioner.
4. Heard the learned counsel on either side and carefully
perused the materials available on record.
5. Considering the limited scope of the relief sought for, this
Court hereby direct the learned Judge, Special Court for Exclusive
Trial of Cases under SC/ST (POA) Act, Dindigul, to issue prior notice
to the de facto complainant and thereafter to consider the bail
application of the petitioners on the same day of their surrender
before that Court in connection with Crime No.2 of 2026 on the file
of the 2nd respondent police. The petitioner shall surrender before the
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learned Trial Court within a period of 15 days from the date of
receipt of a copy of this order.
6. Accordingly, this Criminal Original Petition is disposed of.
19.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Sml
Note: Issue order copy on 20.02.2026.
To
1.The Judge,
Special Court for Exclusive Trial of Cases
under SC/ST (POA) Act,
Dindigul.
2.The Deputy Superintendent of Police,
Nilakottai,
Dindigul District.
3.The Inspector of Police,
Pattiveeranpatti Police Station,
Pattiveeranpatti,
Dindigul District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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L.VICTORIA GOWRI, J.
Sml
19.02.2026
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