Sasi Kumar vs The State Rep. By
2026 Latest Caselaw 1251 Mad

Madras High Court

Sasi Kumar vs The State Rep. By on 13 March, 2026

Author: M.Nirmal Kumar

Bench: M. Nirmal Kumar

                                                                                             CRL OP No. 6520 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 13-03-2026
                                                               CORAM
                                  THE HON'BLE MR JUSTICE M. NIRMAL KUMAR
                                                   CRL OP No. 6520 of 2026
                1. Sasi Kumar

                2. Anjali Devi


                                                                                                  ..Petitioner(s)
                                                                    Vs
                1. The State Rep. by
                   Inspector of Police,
                   District Crime Branch-II,
                   Mayiladuthurai District,
                   Mayiladuthurai.
                2. A.Jerald Ruben


                                                                                                ..Respondent(s)

                                   This petition filed under Section 528 of BNSS Act to direct the 1st
                respondent/complainant not to harass the petitioners on the guise of enquiry .


                              For Petitioner(s):               Mr.S.John Josh


                              For Respondent(s):               Mr.Leonard Arul Joseph Selvam,
                                                               Additional Public Prosecutor, for R1




                                                                                                        __________
                                                                                                         Page1 of 5
https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 16/03/2026 04:02:14 pm )
                                                                                        CRL OP No. 6520 of 2026


                                                          ORDER

The Criminal Original Petition has been filed seeking a direction to the

first respondent not to harass the petitioners under the guise of enquiry.

2. The first petitioner is a Block Development Officer and the second

petitioner is his wife. The case of the prosecution is that the second respondent

had sold a portion of the property to the first petitioner and subsequently the

first petitioner settled the same in favour of his wife. Now, it has been found

that the boundary stones have been altered and the demarcation of the property

has been changed. Hence, the second respondent lodged the present complaint.

3. Based on the complaint given by the second respondent, an enquiry

was initiated in C.No.11 of 2026 and the petitioners were summoned for

enquiry. The first petitioner appeared before the first respondent on 28.02.2026

and produced documents to show that he had already sold the property to one

Gunasekaran. The first petitioner further submitted that if there is any alteration

in the boundary, the same could have been caused only by the said

Gunasekaran.

4. The learned Additional Public Prosecutor submitted that the petitioner

was directed to produce relevant documents and summons were also issued to

__________ Page2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm )

the said Gunasekaran. However, the said Gunasekar has given a contra

statement. Therefore, the presence of the first petitioner is required for further

clarification.

5. The learned counsel for the petitioners on instructions, submitted that

the first petitioner will appear before the first respondent on 17.03.2026.

6. Considering the submissions made on either side and taking note of the

fact that the first petitioner is a Government Servant holding the post of Block

Development Officer, this Court is of the view that the petitioners ought to

cooperate with the enquiry instead of approaching this Court alleging

harassment.

7. Accordingly, the first petitioner shall appear before the first respondent

on 17.03.2026 and offer his explanation along with all relevant documents.

8. With the above direction, this Criminal Original Petition is disposed of.

13-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No PVS

__________ Page3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm )

To

1. The Inspector of Police, District Crime Branch-II, Mayiladuthurai District, Mayiladuthurai.

2. The Public Prosecutor, High Court, Madras.

__________ Page4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm )

M.NIRMAL KUMAR, J.

PVS

13-03-2026

__________ Page5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm )