Jeyaraman @ Jeya Ram vs The State Of Tamilnadu, Rep By The Deputy ...
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Madras High Court

Jeyaraman @ Jeya Ram vs The State Of Tamilnadu, Rep By The Deputy ... on 13 May, 2026

                                                                           CRL OP(MD). No.9455 of 2026




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 13.05.2026

                                                        CORAM

                           THE HONOURABLE MR. JUSTICE K.K. RAMAKRISHNAN

                                             CRL OP(MD)No.9455 of 2026

                     1. Jeyaraman @ Jeya Ram
                     2. Gomathi
                     3. Ragul                                                 ... Petitioners

                                                           Vs

                     1. The State of Tamilnadu, Rep. by
                        The Deputy Superintendent of Police,
                        Aundipatti,
                        Theni District.

                     2. State of Tamilnadu, Rep by
                        The Inspector of Police,
                        Myladumparai Police Station,
                        Theni District.
                        Crime No.127/2026.

                     3. Pradeepkannan                                         ... Respondents


                     PRAYER :-

                           Petition filed under Section 528 of BNSS, to direct the learned Special
                     Court for Exclusive Trial of SC/ST Cases, Theni to consider the bail
                     application on their surrender on the same day if any petition filed by the

                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9455 of 2026


                     petitioners in crime No.127/2026 on the file of the 2nd respondent.


                                       For Petitioners   : Mr.C.Susikumar
                                       For R1 and R2     : Mr.P.Kottaichamy,
                                                           Government Advocate (Crl. side)


                                                          ORDER

This Criminal Original Petition has been filed, invoking Section

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

for Exclusive Trial of SC/ST Cases, Theni to accept the surrender of the

petitioners and consider their bail applications on the same day on merits

in relating to Crime No.127 of 2026, on the file of the second respondent

police.

2. The petitioners are accused for the offences punishable under

Sections 296(b), 118(1), 351(3) of BNS and Sections 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.127 of 2026, pending on the file of

the second respondent police and apprehending arrest, he has filed the

present petition.

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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 (Crl. Side) submits that the

1st accused is having three previous cases, the 2nd accused is having two

previous cases and the 3rd accused is not having any previous case.

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 learned Judge, Special Court for Exclusive Trial

of SC/ST Cases, Theni, to consider the petitioners' bail applications,

preferably on the same day of their surrender in connection with Crime

No.127 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,

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within a period of fifteen days, from the date of the receipt of a copy of

this order.

6. At the time of passing orders, the learned learned Judge, Special

Court for Exclusive Trial of SC/ST Cases, Theni is directed to take note

of the petitioners' previous cases also.

7. 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.

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

allowed.

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

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To

1. The Special Court for Exclusive Trial of SC/ST Cases, Theni

2. The Deputy Superintendent of Police, Aundipatti, Theni District.

3. The Inspector of Police, Myladumparai Police Station, Theni District.

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

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K.K. RAMAKRISHNAN, J.

ogy

ORDER IN

Date : 13.05.2026

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