Manoj @ Manoj Kumar vs The State Of Tamilnadu
2026 Latest Caselaw 1562 Mad

Madras High Court

Manoj @ Manoj Kumar 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.5761 of 2026

                Manoj @ Manoj Kumar                         ...Petitioner/Accused No.4


                                                             Vs

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

                2. State of Tamilnadu,
                Rep by the Inspector of Police,
                Devakottai Town Police Station,
                Sivagangai District.
                Crime No.38/2026                            ...Respondents/Complainants


                3.Sanjay                                    ...3rd Respondent/Defacto Complainant


                PRAYER: Criminal Original Petition is filed under Section 528 of BNSS Act,
                to direct the learned Special Court (PCR Act cases), Sivagangai, to consider the
                bail application of the petitioner concerned in crime No.38/2026 on the file of
                the inspector of Police, Devakottai Town Police Station, Sivagangai District/the
                2nd respondent herein and pass orders in accordance with law on the same day
                of the surrender if any petition filed by the petitioner.




                1/4


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

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


                                                         ORDER

The present petition has been filed by the fourth accused in crime No.38

of 2026 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 (PCR Act cases), Sivagangai, to consider the bail

application of the petitioner on the same day of surrender in crime No.38 of

2026 on the file of the second respondent police 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 (PCR Act cases), Sivagangai.

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

3. The Inspector of Police, Devakottai Town 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 )