Syed Bhurhanudeen vs The State Rep.By Its, The Deputy ...
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Madras High Court

Syed Bhurhanudeen vs The State Rep.By Its, The Deputy ... on 6 May, 2026

                                                                       CRL OP No. 11746 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 06-05-2026
                                                     CORAM
                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
                                            CRL OP No. 11746 of 2026
                 1. Syed Bhurhanudeen
                    S/o. Syed Ayaz Ahmed,
                    No.337/43,
                    Patel Yacob Saheb Street,
                    Vaniyambadi,
                    Vellore District - 635 751.

                 2. Abishek .N
                    S/o.Neelamegam,
                    No.90, Mariamman Koil Street,
                    Pudur,
                    Vaniyambadi Taluk,
                    Tirupathur District - 635 751.

                 3. Shaik Mohammed Aslam
                    S/o. Abdul Malick,
                    153/44, P.J.N.Road,
                    Neelfield,
                    Vaniyambadi,
                    Tirupathur District - 635 751.

                                                                              ..Petitioner(s)
                                                       Vs
                 1. The State Rep.by its,
                    The Deputy Superintendent of Police,
                    Tirupathur District.
                    Tamilnadu.

                 2. The State Rep.by its, The Inspector of Police,
                    Vaniyambadi Town Police Station,
                    Tirupathur District,
                    Tamil Nadu.
                    Cr.No.147 of 2026.



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                                                                             CRL OP No. 11746 of 2026




                 3. Thennarasu
                    S/o. Krishnan,
                    No.22/857, Ambalan Street,
                    Govindhapuram,
                    Vaniyambadi Taluk,
                    Tirupathur District - 635 751.
                    (Defacto Complainant as per FIR)

                                                                                  ..Respondent(s)

                PRAYER: This Criminal Original Petition filed under Section 528 of BNSS, to
                direct the learned Principal District and Sessions Judge, Tirupathur District to
                accept and to consider the bail application for SC/ST (POA) Cases filed by the
                petitioners on the same day of their surrender in Cr.No.147 of 2026 on the file
                of the 2nd Respondent Police.
                                  For Petitioner(s):    Mr.G.Arunkumar

                                  For Respondent(s):    Mr.A.Gopinath
                                                        Government Advocate (Crl.Side) for R1,R2


                                                        ORDER

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

learned Principal District and Sessions Judge under SC/ST (POA) Cases,

Tirupathur District to accept the surrender of the petitioners and consider their

bail application on the same day on merits in relating to Crime No.147 of 2026

on the file of the respondent police.

rd

2. Considering the nature of the relief sought for, notice to the 3

respondent is dispensed with.

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3. The case of the prosecution is that the petitioners abused him by

making caste-related remarks. Based on these allegations, an FIR has been

registered against the petitioners.

4. Heard the learned counsel on either side and carefully perused the

materials available on record.

5. Considering the limited scope of the relief sought for, this Court hereby

direct the learned Principal District and Sessions Judge under SC/ST (POA)

Cases, Tirupathur District, to issue prior notice to the de facto complainant and

thereafter, to consider the bail application of the petitioners on the same day of

their surrender before that Court in connection with Crime No.147 of 2026 on

nd

the file of the 2 respondent police. The petitioners shall surrender before the

learned Trial Court within a period of 15 days from the date of receipt of a copy

of this order.

6. Accordingly, this Criminal Original Petition is disposed of.

06-05-2026 DRL

Note : Issue order copy on 06.05.2026.

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To

1. The Principal District and Sessions Judge under SC/ST (POA) Cases, Tirupathur District

2. The Deputy Superintendent of Police, Tirupathur District.

Tamilnadu.

3. The Inspector of Police, Vaniyambadi Town Police Station, Tirupathur District, Tamil Nadu.

4.The Public Prosecutor, High Court, Madras.

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L.VICTORIA GOWRI, J.

DRL

06-05-2026

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