Gnanasekar vs The Deputy Superintendent Of Police
2026 Latest Caselaw 1586 Mad

Madras High Court

Gnanasekar vs The Deputy Superintendent Of Police on 25 March, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                          Crl.O.P.(MD).No.5853 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.03.2026

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             Crl.O.P(MD)No.5853 of 2026

                     1. Gnanasekar
                     2. Manikandan @ Mani                                              ...Petitioners/
                                                                                       Accused Nos.1 and 2
                                                          Vs
                     1. The Deputy Superintendent of Police,
                        Keeranur,
                        Pudukkottai District.

                     2. The State Represented by
                        The Sub-Inspector of Police,
                        Mathur Police Station,
                        Pudukkottai District.
                        (In Crime No.63 of 2026)                                       ... Respondents 1 & 2/
                                                                                           Complainants

                     3. Muthukumar                                                     .... 3rd Respondent/
                               `                                                           Defacto Complainant

                     PRAYER: Criminal Original Petition is filed under Section 528 of BNSS,
                     2023, to direct the learned Principal Sessions Judge (Special Court for PCR
                     Cases), Pudukkottai District to consider the bail application to be filed by the
                     petitioners/Accused No.1 and 2 on the same day of surrender in Crime No.63
                     of 2026 on the file of the second respondent police.


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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 26/03/2026 03:17:10 pm )
                                                                                            Crl.O.P.(MD).No.5853 of 2026




                                              For Petitioners                   : Mr.P.Ganapathi Subramanian

                                              For R1 & R2                       : Mr.A.Albert James
                                                                                 Government Advocate (Crl Side)

                                                                       ORDER

The present Criminal Original Petition has been filed by Accused Nos.

1 and 2 in Crime No. 63 of 2026 on the file of the second respondent police,

seeking a direction to the learned Principal Sessions Judge (Special Court for

PCR Cases), Pudukkottai District, to accept the petitioners’ surrender and to

consider their bail application on the same day.

2. Considering the averments made in the petition, this Criminal

Original Petition is allowed, and a direction is issued as prayed for. The

learned Principal Sessions Judge (Special Court for PCR Cases), Pudukkottai

District, is directed to consider the bail application of the petitioners on the

same day of surrender, on merits, in connection with Crime No.63 of 2026,

after giving due opportunity to the de facto complainant.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:10 pm ) Crl.O.P.(MD).No.5853 of 2026

3. Accordingly, this Criminal Original Petition stands allowed.

                                                                                                             25.03.2026
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi


                     To

1. The Deputy Superintendent of Police, Keeranur, Pudukkottai District.

2. The Sub-Inspector of Police, Mathur Police Station, Pudukkottai District.

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

4. The Principal Sessions Judge (Special Court for PCR Cases), Pudukkottai District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:10 pm ) Crl.O.P.(MD).No.5853 of 2026

R.VIJAYAKUMAR,J.

ebsi

25.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:17:10 pm )