Ganeshan vs The Superintendent Of Police
2026 Latest Caselaw 2742 Mad

Madras High Court

Ganeshan vs The Superintendent Of Police on 22 May, 2026

                                                                     CRL OP No. 13636 of 2026


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED: 22-05-2026
                                                 CORAM
                                  THE HON'BLE MR.JUSTICE R.SAKTHIVEL
                                         CRL OP No. 13636 of 2026
                1. Ganeshan
                   S/o Nadarajan,
                   Residing at
                   2/17, Kudi Street,
                   Lakkamanayakkanpatti,
                   Siviyampalaiyam,
                   Muthugapatti,
                   Namakkal.

                2. Deendhayalan
                   S/o Chinnusamy
                   Residing at
                   2/35, Kudi Street,
                   Lakkamanayakkanpatti,
                   Siviyampalaiyam,
                   Muthugapatti, Namakkal.

                3. B.Raja
                   S/o Balasubramaniyam,
                   Residing at
                   2/10, Kudi Street,
                   Lakkamanayakkanpatti,
                   Siviyampalaiyam,
                   Muthugapatti, Namakkal.

                4. Mani
                   S/o Balasubramaniyam,
                   Residing at
                   2/10, Kudi Street,
                   Lakkamanayakkanpatti,
                   Siviyampalaiyam,
                   Muthugapatti, Namakkal.

                                                                 ..Petitioner(s)/Accused 1
                                                                                      to 4
                                                    Vs
                                                                                 __________
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https://www.mhc.tn.gov.in/judis
                                                                            CRL OP No. 13636 of 2026


                1. The Superintendent of Police
                   Namakkal.

                2. The Inspector Of Police
                   Sendamangalam Police Station,
                   Namakkal.
                                                            ..Respondent(s)/ Complainant
                3. Gunasekaran
                   S/o Manokaran,
                   VOC Nagar,
                   Erumapatty,
                   Sendamangalam Taluk,
                   Namakkal.

                                                         ..Respondent(s)/De-facto Complainant


                Prayer:Criminal Original Petition filed under Section 528 of Bharatiya Nagarik
                Suraksha Sanhita, 2023, praying to direction directing the Special court for the
                exclusive trial of SC and ST cases, Namakkal to consider the bail application
                filed by the petitioners on their surrender in connection with Crime No.77 of
                2026 dated 24.04.2026 on the file of the 2nd respondent on the same day.


                              For Petitioner(s):    Mr.Adithya Varadarajan


                              For Respondent(s):    Mr.C.R.Malarvannan
                                                    Counsel for Government of Tamil Nadu,
                                                    (Criminal Side) For R1 And R2


                                                     ORDER

This Criminal Original Petition has been filed to direct the learned

Special Court for the exclusive trial of SC and ST cases, Namakkal to consider

the bail application filed by the petitioners on their surrender in connection with

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Crime No.77 of 2026 dated 24.04.2026 on the file of the second respondent on

the same day.

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

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

perused the materials available on record.

3. 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 limited prayer and the facts and circumstances of the case,

there shall be a direction to the learned learned Special Court for the exclusive

trial of SC and ST cases, Namakkal, to consider the petitioners’ bail application,

preferably on the same day of their surrender in connection with Crime No.77

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.

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

petition shall look into the serious nature of the offence, previous antecedents of

the petitioners and pass orders on merits and in accordance with law.

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

disposed of.

22-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

DP/SSD

Note:-

1.Registry is directed to forthwith upload this order in the official website of this Court.

2.All concerned to act on this order being uploaded in official website of this Court without insisting on certified hard copies. To be noted, this order when uploaded in official website of this Court will be watermarked and will also have a QR code.

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To

1. The Learned Special Court for the exclusive trial of SC and ST cases, Namakkal.

2. The Superintendent of Police Namakkal.

3. The Inspector Of Police Sendamangalam Police Station, Namakkal.

4. The Public Prosecutor, Madras High Court.

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R.SAKTHIVEL, J.

DP/SSD

22-05-2026

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