Ganapathi vs State Rep. By
2026 Latest Caselaw 1271 Mad

Madras High Court

Ganapathi vs State Rep. By on 13 March, 2026

Author: M.Nirmal Kumar

Bench: M. Nirmal Kumar

                                                                                             CRL OP No. 6604 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. 6604 of 2026
                1.Ganapathi

                2.Rajesh

                3.Sathish @ Paattali @ Vinothkumar

                4.Viji @ Vijayakumar

                                                                                                  ..Petitioner(s)
                                                                    Vs
                1.State rep. by
                The Deputy Superintendent of Police,
                Chengalpet District.
                2.The Inspector of police,
                Cheyyur Police Station,
                Chengalpet District.
                Cr.No.32/2026

                                                                                                ..Respondent(s)

                                   To direct the learned District Sessions Judge and Special Judge for
                SC and ST Act, Chengalpet, to accept the surrender of the petitioners and to
                consider the bail petition on the same day in respect of Cr.No.32 of 2026
                pending on the file of the respondents, or issue any other suitable order or
                direction as this Honble Court may deem fit and necessary and thus render and
                thus render justice.
                              For Petitioner(s):               M/s.R.Sreerangan

                              For Respondent(s):               Mr.Leonard Arul Joseph Selvam,
                                                               Additional Public Prosecutor, FOR R1 & R2



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                                                                                        CRL OP No. 6604 of 2026


                                                          ORDER

This Criminal Original Petition has been filed seeking direction to the

learned District Sessions Judge and Special Judge for SC and ST Act,

Chengalpet, to accept the surrender of the petitioners and to consider their bail

application on the very same day in respect of Cr.No.32 of 2026 pending on the

file of the respondent Police.

2. Heard the learned counsel appearing for the petitioners and the learned

Additional Public Prosecutor for respondents 1 and 2 and perused the materials

on record.

3. The case of the petitioners is that they have been arrayed as A1, A2,

A3 and A8 in Crime No.32 of 2026 for various offences including SC/ST

(Prevention of Atrocities) Act. The case projected against the petitioners is that

on 20.02.2026 at about 11.45 pm, the petitioners questioned the defacto

complainant and his friends upon noticing them in a suspicious manner in the

nearby Village. It is alleged that when the petitioners checked the mobile phone

of the defacto complainant, they noticed photographs of certain political party

leader on the back of the mobile phone. Suspecting that the defacto complainant

and his friends were involved in political activities, a wordy quarrel arose,

which allegedly led to assault and kidnapping.

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4. The learned counsel for the petitioners submitted that the petitioners

have been falsely implicated in the present case due to political rivalry. It is

further submitted that the Police had issued a notice dated 26.02.2026 indicating

that there was no such motive as alleged.

5. In view of the above factual position, there shall be a direction to

the District Sessions Judge and Special Judge for SC and ST Act, Chengalpet to

consider the petitioners' bail application, preferably on the same day of their

surrender, in connection with Crime No.32 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.

6. The Criminal Original Petition stands disposed of accordingly.

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

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To

1.The Deputy Superintendent of Police, Chengalpet District.

2.The Inspector of police, Cheyyur Police Station, Chengalpet District.

3.The Public Prosecutor, High Court, Madras.

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M.NIRMAL KUMAR, J.

PVS

13-03-2026

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