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Madras High Court
S.Parthiban vs The State Of Tamilnadu on 23 February, 2026
CRL OP(MD). No.3733 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.3733 of 2026
1. S.Parthiban,
2. M. Divakar @ Thivakar,
3. S. Dhinesh @ Dhineshkumar,
4. S. Santhosh Kumar ... Petitioners
Vs
1. The State of Tamilnadu, Rep.,
By its the Deputy Superintendent of Police,
Manapparai,, Trichy District.
2. State of Tamilnadu Rep by
Inspector of Police,
Vaiyampatty Police Station,
Trichy District.
In Crime No.65 of 2026.
3. Ravichandran ... Respondents
PRAYER :-
To direct the I Additional District Sessions Judge (Special Court for
P.C.R) Trichy to consider the bail application of the petitioner on the
1/5
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CRL OP(MD). No.3733 of 2026
same day of his surrender before that court in connection with Crime No.
65 of 2026 on the file the respondents.
For Petitioner : Mr. N.Ananda Kumar,
Advocate.
For Respondent : Mr.B.Thanga Aravindh
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition has been filed to direct the learned
I Additional District Sessions Judge (Special Court for P.C.R) Trichy, to
consider the bail application of the petitioner on the same day of his
surrender before that court in connection with Crime No. 65 of 2026 on
the file the respondents.
2. Considering the nature of the relief sought for, notice to the 3rd
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
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Caste. On 05.02.2026, in intoxicated condition, the petitioners / accused
persons along with the accused Nos.1 and 2, abused the defacto
complainant in filthy language and critizing him with his caste and
assaulted him by pushing him down and pulling his hair. The accused
persons have also damaged the doors and asbestos sheet of the defacto
complainant's house. Hence the complaint in Crime No.65 of 2026 has
been registered for the offences under Sections 191, 296(b), 115(2),
351(2) of BNS, 2023 and 3(1)(r), 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST
(Prevention of Atrocities) Act, 1989.
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 learnedI Additional District Sessions Judge (Special
Court for P.C.R) Trichy, 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.
65 of 2026 on the file of the 2nd respondent police. The petitioner shall
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surrender before the 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.
23.02.2026
NCC : yes / no
Index : yes / no
Internet : yes / no
Note: Issue order copy on 26.02.2026
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To
1.The I Additional District Sessions Judge (Special Court for P.C.R)
Trichy.
2. The Deputy Superintendent of Police, Manapparai, Trichy District.
3. The Inspector of Police, Vaiyampatty Police Station,
Trichy District. In Crime No.65 of 2026.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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L. VICTORIA GOWRI, J
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ORDER
IN
Date : 23/02/2026
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