Sanjay vs The State Of Tamilnadu
2026 Latest Caselaw 1561 Mad

Madras High Court

Sanjay vs The State Of Tamilnadu on 24 March, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.03.2026

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         Crl.OP.(MD)No.5749 of 2026

                Sanjay                                     ...Petitioner/Accused No.3


                                                            Vs

                1. The State of Tamilnadu,
                Rep. by the Deputy Superintendent of Police,
                Manamadurai Sub Division,
                Sivagangai District.

                2. State of Tamilnadu,
                Rep by the Inspector of Police,
                Thirupachethi Police Station,
                Sivagangai District.
                (Crime No.36 of 2025)                      ...Respondent/Complainant


                3.Karuppuchamy                             ...3rd Respondent/Defacto Complainant


                PRAYER: Criminal Original Petition is filed under Section 528 of BNSS Act,
                to direct the learned Special Court for Exclusive trial of SC and ST cases,
                Sivagangai, Sivagangai District, to consider the bail application of the petitioner
                to be filed in Crime No.36 of 2025 on the file of the 2 nd respondent police and to
                accept his surrender on the same day on merits.




                1/4


https://www.mhc.tn.gov.in/judis             ( Uploaded on: 25/03/2026 04:36:59 pm )
                                      For Petitioner                    : M/s.R.Balamuruganantham

                                      For Respondents                   : Mr.A.Albert James
                                                                          Government Advocate(crl.side)
                                                                             for R1 & R2


                                                         ORDER

The present petition has been filed by the third accused in crime No.36 of

2025 on the file of the second respondent police seeking a direction as against

the trial Court to consider the bail application of the petitioner on the same day

of surrender.

2. Considering the averments in the petition, there shall be a direction to

the learned Special Court for exclusive trial of SC and ST cases, Sivagangai,

Sivagangai District, to consider the bail application of the petitioner in crime

No.36 of 2025 on the file of the second respondent police and to accept his

surrender on the same day after giving due opportunity to the defacto

complainant.

3. With the above said observations, this Criminal Original Petition

stands allowed.

24.03.2026 NCC : Yes/No Index : Yes/No Internet: Yes/No RJR

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 04:36:59 pm ) To

1. The learned Judge, The Special Court for Exclusive trial of SC and ST cases, Sivagangai, Sivagangai District.

2. The Deputy Superintendent of Police, Manamadurai Sub Division, Sivagangai District.

3.The Inspector of Police, Thirupachethi Police Station, Sivagangai District.

4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 04:36:59 pm ) R.VIJAYAKUMAR, J.

RJR

24.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 04:36:59 pm )