[Cites 3, Cited by 0]
Madras High Court
Manimuthu vs State Of Tamil Nadu Rep.By on 24 February, 2026
Crl.A.(MD).No.1362/2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED 24.02.2026
CORAM
THE HONOURABLE MRS. JUSTICE N.MALA
Crl.A.(MD).No.1362/2025
Manimuthu .. Appellant
Versus
1.State of Tamil Nadu rep.by
The Deputy Superintendent of Police
Manamadurai Sub Division
Sivagangai District.
2.The Inspector of Police
Tiruppachethi Police Station
Sivagangai District.
[Cr.No.148/2021]
3.Sanjai Kumar
4.Muneeshwaran .. Respondents
Prayer:- Criminal Appeal filed under Section 14-A[2] of SC/ST Act, to
call for the records relating to the order of dismissal of bail application dated
02.12.2025 made in Crl.MP.No.358/2025 on the file of the learned Additional
District and Sessions Judge, Special Court for the Exclusive Trial of PCR Act
Cases, Sivagangai and to set aside the same and enlarge the appellant on bail
in connection with the Crime No.148/2021 on the file of the 2nd respondent
police by allowing the Criminal Appeal.
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Crl.A.(MD).No.1362/2025
For Appellant : Mr.B.Anandan
For Respondents : Mr.K.Sanjai Gandhi, GA [Crl.Side]
for R1 and R2
Mr.R.Manickam, Legal Aid Counsel
for R3
JUDGMENT
(1)The appeal is filed to set aside the order dated 02.12.2025, made in
Crl.MP.No.358/2025, by the learned Additional District and Sessions
Judge, Special Court for the Exclusive Trial of PCR Act Cases,
Sivagangai, rejecting the appellant's bail application.
(2)The case of the prosecution was that on 14.06.2021, when the defacto
complainant was standing in front of his house, the appellant and one other
accused, drove their two-wheeler in a rash and negligent manner and when
the brother of the defacto complainant questioned the accused, they
mocked at him and went away. Thereafter, when the defacto complainant
was proceeding to his house near Mathur pond, the accused abused the
complainant's brother with his caste name and attacked him with wooden
stick and when the complainant questioned them, the accused attacked him
with sword and also threatened him with dire consequences. Therefore, a
case was registered in Crime No.148/2021 for the offences u/s.147, 148,
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294[b], 323, 324, 506[ii] of IPC and under Sections 3[1][r] and 3[1][s] of
SC/ST [POA] Act. After investigation, the respondent police filed a
charge sheet against 9 accused including the appellant who is arraigned as
A3 and the same was taken on file in Spl.SC.No.23/2021 on the file of the
learned Additional District and Sessions Judge, Special Court for
Exclusive Trial for PCR Act Cases, Sivagangai.
(3)During the pendency of the proceedings, the appellant filed the petition
seeking his enlargement on bail. The Trial Court rejected the petition on
the ground that the appellant jumped bail and only after a NBW was issued
by the Court on 06.11.2025, the appellant was apprehended on 13.11.2025.
The Trial Court also found that all the accused were not cooperating and
therefore, the proceedings in the case were delayed. For the said reasons,
the Trial Court dismissed the bail application.
(4)The learned Additional Public Prosecutor produced the CCTNS Portal of
the Tamil Nadu Police and submitted that five cases were pending against
the appellant and therefore, opposed the appeal.
(5)Heard both sides and perused the materials placed on record.
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(6)Considering the antecedents of the appellant and the reasons stated by the
Trial Court for rejecting the bail application of the appellant, this Court
finds no compelling reasons to interfere with the order of the Trial Court.
(7)Hence, this Criminal Appeal is dismissed.
24.02.2026
AP
Internet : Yes
To
1.The Additional District & Sessions Judge
Special Court for Exclusive Trial for PCR Act Cases,
Sivagangai.
2.The Deputy Superintendent of Police
Manamadurai Sub Division
Sivagangai District.
3.The Inspector of Police
Tiruppachethi Police Station
Sivagangai District.
4.The Additional Public Prosecutor
Madurai Bench of Madras High Court
Madurai.
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N.MALA, J.
AP
24.02.2026
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