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Madras High Court
Kunja Velankanni @ Velankanni vs The State Of Tamilnadu on 23 February, 2026
CRL OP(MD). No.3739 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.3739 of 2026
1. Kunja Velankanni @ Velankanni,
2. Kunja Savariar @ Saveriar,
3. Arulaiyee,
4. Arockiyamary,
5. Arockiyamary,
6. Xavier @ Xavier Vijayaraj,
7. Kiruba @ Darathi Kiruba ... Petitioners
Vs
1. The State of Tamilnadu, Rep.,
By the Deputy Superintendent of Police,,
Manapparai,
Trichy District.
2. State of Tamilnadu Rep by
Inspector of Police,
Manapparai Police Station,
Trichy District.
(In Crime No. 45/2026).
1/5
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CRL OP(MD). No.3739 of 2026
3. Shanmugam ... Respondents
PRAYER :-
To direct the learned Principal District and Sessions Judge (PCR),
Trichy to consider the bail application to be filed by the petitioners on
the same day of their surrender in Cr.NO.45/2026 on the file of the 2nd
respondent.
For Petitioner : M/s.I.Santhiyanantham,
Advocate.
For Respondents : Mr.B.Thanga Aravindh for R1 and R2
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition has been filed to direct the learned
Principal District and Sessions Judge (PCR), Trichy to consider the bail
application to be filed by the petitioners on the same day of their
surrender in Cr.NO.45/2026 on the file of the second respondent.
2. Considering the nature of the relief sought for, notice to the
third respondent is dispensed with.
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3. Gist of the case: The third respondent has given a complaint as
against the petitioners herein. The third respondent belongs to Schedule
Caste who is a ex-service man and retired from service in the year 2003.
The defacto complainant has purchased a property and the petitioners
herein have constructed a compound wall restricting the ingress and
egress of the defacto complainant. When the same was questioned, the
petitioners have abused the defacto complainant with filthy words and
also mentioned his caste name. Hence the complaint in Crime No.45 of
2026 has been registered for the offences under Sections 296(b), 191(2),
126(2), 131 of BNS and Section 3(1)(g), 3(1)(r), 3(1)(s), 3(1)(a), 3(2)(va)
and 3(1)(za)(A) 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 learned Principal District and Sessions Judge (PCR),
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
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surrender before that Court in connection with Crime No.45 of 2026 on
the file of the 2nd respondent police. The petitioner shall 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.
pnn
To
1.The Principal District and Sessions Judge (PCR), Trichy.
2. The Deputy Superintendent of Police, Manapparai,
Trichy District.
3. The Inspector of Police, Manapparai Police Station,
Trichy District.
(In Crime No. 45/2026).
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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