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Madras High Court
V. Saravanan vs Deputy Superintendent Of Police on 10 March, 2026
Author: M.Nirmal Kumar
Bench: M. Nirmal Kumar
CRL OP No. 6119 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-03-2026
CORAM
THE HON'BLE MR JUSTICE M. NIRMAL KUMAR
CRL OP No. 6119 of 2026
1. V. Saravanan
S/o. Vijayakumar
2. Anjalai
W/o. Vijayakumar
3. V.Chandru
S/o. Vijayakumar
4. N.Muniyammal
W/o. Narayanan
5. N.Vijayakumar
S/o. Natarajan,
No.24, Padavettamman Street,
Arumbuliyur Village,
Uthiramerur Taluk,
Kancheepurm District.
..Petitioner(s)
Vs
1. Deputy Superintendent of Police
Uthiramerur,
Kancheepuram District.
2. State rep by the Sub Inspector of Police
Salavakkam Police Station,
Kancheepuram District.
(Crime No. 25 of 2026)
3. Yogalakshmi
W/o. Ezhumalai,
2/96, Dr. Ambedkar Street,
Panaiyyur Village,
Ezhichur Post,
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CRL OP No. 6119 of 2026
Kundrathur Taluk,
Kancheepuram District.
..Respondent(s)
PRAYER : Criminal Original Petition is filed under Section 528 of Bharatiya
Nagarik Suraksha Sanhita Act, 2023 to direct the Principal District Sessions
Judge, at Kancheepuram District to consider the bail application
sympathetically and pass orders on merits on the same day on the petitioners
surrender in Connection with Crime No.25 of 2026 pending before the
respondents Police, and pass such other order or orders as this Honble Court
may deem fit and proper in the circumstances of this case and thus render
Justice.
For Petitioner(s): Mr. G. Punniakoti
For Respondent(s): Mr.Leonard Arul Joseph Selvam
Additional Public Prosecutor for R1 and R2
ORDER
This Criminal Original Petition has been filed seeking a direction to the
learned Principal District Sessions Judge at Kancheepuram District, to consider
the bail application of the petitioners herein in Crime No.25 of 2026 on the file
of the Inspector of Police, Salavakkam Police Station, Kancheepuram District,
on the same day of their surrender.
2. The case of the prosecution is that the petitioners / accused 1 to 5
alleged to have insulted the complainant, who belongs to Scheduled Caste
Community, in public affecting personal dignity and reputation.
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3. Heard the learned counsel for the petitioner and learned Additional
Public Prosecutor for respondents 1 and 2 and perused the materials on record.
4. Considering the submission made and on perusal of the materials it is
seen that the defacto complainant is none other than the wife of the first
petitioner. It was a love marriage and thereafter there is a matrimonial discord
which was questioned by the parents and relatives of the first petitioner. The
defacto complainant got humiliated, consumed poison, admitted in the hospital
and now she is out of danger.
5. In view of the above factual position, there shall be a direction to the
learned Principal District Sessions Judge at Kancheepuram District, to consider
the petitioners' bail application, preferably on the same day of their surrender, in
connection with Crime No.25 of 2026 on the file of the second respondent
Police and to pass appropriate orders in accordance with law, after affording
due opportunity to the victims under Section 15-A of the SC/ST (PoA) Act,
1989. The petitioners shall surrender before the jurisdictional Court concerned
within a period of fifteen days from the date of the receipt of a copy of this
order.
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6. The Criminal Original Petition stands disposed of accordingly.
10-03-2026
Neutral Citation: Yes/No
mtl
To
1. Deputy Superintendent of Police
Uthiramerur,
Kancheepuram District.
2. State rep by The Sub Inspector of Police
Salavakkam Police Station,
Kancheepuram District.
3. The Public Prosecutor, High Court, Madras.
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M.NIRMAL KUMAR, J.
mtl
10-03-2026
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