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Chinniah vs The Deputy Superintendent Of Police,
2026 Latest Caselaw 2447 Mad

Citation : 2026 Latest Caselaw 2447 Mad
Judgement Date : 13 May, 2026

[Cites 3, Cited by 0]

Madras High Court

Chinniah vs The Deputy Superintendent Of Police, on 13 May, 2026

                                                                         Crl.O.P.(MD).No.9473 of 2026


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 13.05.2026

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE K.K. RAMAKRISHNAN

                                            Crl.O.P(MD)No.9473 of 2026


                     1.Chinniah,
                     S/o.Malaisamy @ Navaneethan

                     2.Jothi @ Jothimani,
                     W/o.Malaisamy @ Navaneethan

                     3.Thamilarasi,
                     W/o.Sankarlingam

                     4.Samimookkan @ Malaisamy Mukkan,
                     S/o.Sangaralingam                                 ...Petitioners/A1 to A4


                                                          Vs


                     1.The Deputy Superintendent of Police,
                     Dindigul Sub Division,
                     Dindigul District.

                     2.The Inspector of Police,
                     Natham Police Station,
                     Natham,
                     Dindigul District.
                     (Crime No.271 of 2026)                            ... Respondents 1 & 2/
                                                                           Complainants

                     1/6




https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD).No.9473 of 2026



                     3.Selvam                                                .... 3rd Respondent/
                                        `                                              De-facto
                                                                                      Complainant/Victim

                     PRAYER: Criminal Original Petition is filed under Section 528 of BNSS,
                     2023, to direct the learned Sessions Judge, Special Court for Exclusive Trial
                     of SC and ST Cases, Dindigul District, to consider the bail application for the
                     petitioners on the same day in the event of surrender by the petitioners and
                     seek bail in Crime No.271 of 2026 on the file of the 2nd respondent police.
                                              For Petitioners    : Mr.S.Arjun,
                                                                   Advocate

                                              For R1 & R2        : Mr.M.Sakthi Kumar,
                                                                   Government Advocate (Crl Side)

                                                                 ORDER

The present Criminal Original Petition has been filed, invoking Section

528 of BNSS, seeking orders to direct the learned Sessions Judge, Special

Court for Exclusive Trial of SC and ST Cases, Dindigul District, to accept the

surrender of the petitioners and consider their bail application on the same

day on merits in relating to Crime No.271 of 2026 on the file of the second

respondent police.

2. The petitioners are the accused for the offences punishable under

Sections 296(b), 329(3), 118(1), & 115(2) of BNS, 2023, read with Sections

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.9473 of 2026

3(1)(r), 3(1)(s), & 3(2)(va) of the Scheduled Castes and the Scheduled Tribes

(Prevention of Atrocities) Act, 1989, in Crime No.271 of 2026, pending on

the file of the second respondent police and apprehending arrest, they have

filed the present petition.

3. Heard the learned counsel appearing for the petitioners, the learned

Government Advocate (Criminal Side) appearing for the respondents 1 and 2

and perused the materials available on record.

4. The learned Government Advocate (Criminal Side) appearing for the

respondents 1 and 2 submitted that the injured has been discharged from the

hospital.

5. In view of the specific bar under Section 18 of the Scheduled Castes

and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also taking

into consideration the possibility of misusing the pious intention of the

Parliament against innocent persons, there shall be a direction to the learned

Sessions Judge, Special Court for Exclusive Trial of SC and ST Cases,

Dindigul District, to consider the petitioners' bail application, preferably on

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.9473 of 2026

the same day of his surrender in connection with Crime No.271 of 2026 on

the file of the second respondent police and pass appropriate orders, in

accordance with law, after affording due opportunity to the victim under

Section 15(a) of the SC/ST Act. The petitioners shall surrender before the

concerned jurisdictional Court, within a period of fifteen days, from the date

of the receipt of a copy of this order.

6. It is needless to say that the Court below while disposing the bail

petition shall look into the gravity of the offence, previous antecedents of the

petitioners and pass orders. Mere direction issued by this Court to consider

the bail petition on the same day, does not amount to consider it favorably.

7. With the above direction, this Criminal Original Petition stands

allowed.




                                                                                               13.05.2026
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No

                     mkn/ta








https://www.mhc.tn.gov.in/judis
                                                                        Crl.O.P.(MD).No.9473 of 2026




                     To

1.The Special Court for Exclusive Trial of SC and ST Cases, Dindigul District.

2.The Deputy Superintendent of Police, Dindigul Sub Division, Dindigul District.

3.The Inspector of Police, Natham Police Station, Natham, Dindigul District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.9473 of 2026

K.K. RAMAKRISHNAN, J.

mkn/ta

13.05.2026

https://www.mhc.tn.gov.in/judis

 
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