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Madras High Court
S.Muruganandam vs The State Rep.By on 10 March, 2026
Author: M.Nirmal Kumar
Bench: M. Nirmal Kumar
CRL OP No. 5238 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. 5238 of 2026
S.Muruganandam
..Petitioner(s)
Vs
1. The State rep.by,
The Sub-Inspector of Police,
Kottur Police Station,
Mannargudi Taluk,
Tiruvarur District.
Cr.No.39/2026.
2. The Deputy Superintendent of Police,
Thiruthuraipoondi Division,
Tiruvarur District.
3. S.Dhanapal
..Respondent(s)
PRAYER: This Criminal Original Petition is filed under Section 528 of BNSS
2023, to direct the Principal District and Sessions Judge, Tiruvarur to consider
the bail application of the petitioner on the same day of his surrender in
Cr.No.39/2026 on the file of the respondent police and pass such or other orders
as may deem fit and necessary.
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CRL OP No. 5238 of 2026
For Petitioner(s): Mr.S.Kamadevan
For Respondent(s): Mr. LEONARD ARUL JOSEPH SELVAM
ADDITIONAL PP FOR R1 & R2
ORDER
The criminal original petition has been filed to direct the Principal
District and Sessions Judge, Tiruvarur to consider the bail application of the
petitioner on the same day of his surrender in Cr.No.39/2026 on the file of the
respondent police
2.Heard the learned counsel appearing for the petitioner as well as the
learned Additional Public Prosecutor appearing for the first and second
respondents.
3.Considering the submissions made and on perusal of the materials, it is
seen that the petitioner/A1 in Crime No.39 of 2026, the petitioner, who was
working as Contractor under the Rural Development and Panchayat Schemes
had entered into a Panchayat Office when the defacto complainant was
conducting a Village Meeting with regard to Kalaignar Kanavu Illam Scheme.
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At that time, the petitioner asked the defacto complainant to immediately take
steps to issue a work order with regard to sewage water connection. The
defacto complainant informed the petitioner that, such an order could be issued
only after obtaining approval orders from the Block Development Officer.
Upon hearing this, the petitioner became enraged and allegedly assaulted the
defacto complainant with a chair and abused him by calling out his caste name,
stating that a person belonging to such caste should not sit in that office and
hold such work and thereafter he has taken to the hospital by the villagers.
4.In view of the above factual position, there shall be a direction to the
the Principal District and Sessions Judge, Tiruvarur, to consider the petitioner's
bail application, preferably on the same day of his surrender, in connection with
Crime No.39 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
victim under Section 15-A of the SC/ST (PoA) Act, 1989. The petitioner 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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5. The Criminal Original Petition stands disposed of accordingly.
10-03-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RKP
To
1. The Principal District and Sessions Judge,
Tiruvarur
2. The Sub-Inspector of Police,
Kottur Police Station,
Mannargudi Taluk,
Tiruvarur District.
Cr.No.39/2026.
3. The Deputy Superintendent of Police,
Thiruthuraipoondi Division,
Tiruvarur District.
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M.NIRMAL KUMAR, J.
RKP
10-03-2026
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