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Madras High Court
Vignesh vs The State Of Tamilnadu on 23 February, 2026
CRL OP(MD). No.3729 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 23/02/2026
CORAM
THE HONOURABLE MRS. JUSTICE L. VICTORIA GOWRI
CRL OP(MD). No.3729 of 2026
1. Vignesh
2. Murugan
3. Manoj Kumar ... Petitioners
Vs
1. The State of Tamilnadu, Rep.,
By its the Deputy Superintendent of Police,
Mudukulathur,, Ramanathapuram District.
2. State of Tamilnadu Rep by
Inspector of Police,
Elanjambur Police Station,
Ramanathapuram District.
Crime No. 12 of 2026.
3. Rama Chandran,
S/o. Uthirapandi,
O.Panaikulam,
Kadaladi Taluk,
Ramanathapuram District. ... Respondents
PRAYER :-
To direct the Learned Special Court for the Exclusive Trial of SC
and ST Cases, Ramanathapuram to consider the bail application of the
petitioners in connection with the FIR in Crime No. 12 of 2026 on the
file of the second respondent on the very same day of their surrender and
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CRL OP(MD). No.3729 of 2026
to enlarge the petitioners on bail on the very same day itself by allowing
their bail application.
For Petitioner : Mr. M.S.Jeyakarthik,
Advocate.
For Respondent : Mr.S.Ravi - for R1 and R2
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to direct the learned
Special Court for the Exclusive Trial of SC and ST Cases,
Ramanathapuram, to consider the bail application of the petitioners in
connection with the FIR in Crime No. 12 of 2026 on the file of the
second respondent.
2. Considering the nature of the relief sought for, notice to the
third respondent is dispensed with.
3. Gist of the case: The third respondent has given a complaint as
against the petitioners herein. The third respondent belongs to Schedule
Caste and on 08.02.2026, when the defacto complainant and his relatives
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went to Angala Parameswari temple, due to some parking issue, the
accused persons abused the defacto complainant in order to denigrate his
community and attacked him and his relatives with wooden log. In the
incident, the defacto complainant has lost his 2 sovereigns of gold chain.
Hence the complaint in Crime No.12 of 2026 has been registered for the
offences under Sections 189(2), 296(b), 115(2) of BNS, 2023 and under
Section 3(1)(r) & 3(1)(s) of the scheduled Caste and Scheduled Tribes
(Prevention of Atrocities) Amendment Act, 2015.
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 directs the learned Special Court for the Exclusive Trial of SC
and ST Cases, Ramanathapuram, to issue prior notice to the de facto
complainant and thereafter to consider the bail application of the
petitioner on the same day of his surrender before that Court in
connection with Crime No.12 of 2026 on the file of the second
respondent police. The petitioner shall surrender before the learned Trial
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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.
23.02.2026
NCC : yes / no
Index : yes / no
Internet : yes /no
pnn
Note:Issue order copy on 26.02.2026.
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To
1. The Special Judge for the Exclusive Trial of SC and ST Cases,
Ramanathapuram.
2. The Deputy Superintendent of Police, Mudukulathur,
Ramanathapuram District.
3. The Inpector of Police, Elanjambur Police Station,
Ramanathapuram District. Crime No. 12 of 2026.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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L. VICTORIA GOWRI,J
pnn
ORDER
IN
Date : 23/02/2026
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