M.Anandharaj vs State Rep By,
2026 Latest Caselaw 2748 Mad

Madras High Court

M.Anandharaj vs State Rep By, on 22 May, 2026

                                                                           CRL OP No. 13547 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. 13547 of 2026

                1. M.Anandharaj
                   S/o. Murugan,
                   No.2/4, Sithivinayagar Kovil street,
                   Elusembon Village, Kanjanur post,
                   Vikkiravandi Taluk, Villupuram.

                2. M.Parthiban
                   S/o. Murugan,
                   No.2/4, Sithivinayagar Kovil street,
                   Elusembon Village, Kanjanur post,
                   Vikkiravandi Taluk, Villupuram.

                                                                               ..Petitioner(s)/
                                                                               Accused-2 & 3
                                                          Vs
                1. State rep by,
                   Superintendent of Police,
                   Villupuram.

                2. The Sub Inspector of Police
                   Kedar Police station,
                   Villupuram.
                   Crime No.75/2026.
                                                                 .Respondent(s)/Complainant
                3. S.Saravanan
                   S/o. Sekar,
                   Kanniyamman Kovil Street,
                   Siruvalai village,
                   Vikkiravandi Taluk,
                   Villupuram District.

                                                          ..Respondent(s)/De-facto Complainant



                                                                                       __________
                                                                                        Page1 of 5
https://www.mhc.tn.gov.in/judis
                                                                           CRL OP No. 13547 of 2026



                Prayer:Criminal Original Petition filed under Section 528 of Bharatiya Nagarik
                Suraksha Sanhita, 2023, praying to direct the petitioners/Accused 2 and 3 to
                surrender before the Sessions Judge, Special Court for SC/ST (POA) Act cases,
                Villupuram in Crime No.75 of 2026 on the file of the Sub Inspector of Police,
                Kedar Police Station, Villupuram District and direct the learned Sessions Judge,
                Special Court for SC/ST (POA) Act cases, Villupuram to consider and dispose
                of the petitioners bail applications on the same day of their surrender in
                accordance with law.
                              For Petitioner(s):      Mr.E.Manikandan

                              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

Sessions Judge, Special Court for SC/ST (POA) Act cases, Villupuram in Crime

No.75 of 2026 on the file of the Sub Inspector of Police, Kedar Police Station,

Villupuram District and to direct the learned Sessions Judge, Special Court for

SC/ST (POA) Act cases, Villupuram to consider and dispose of the petitioners’

bail applications on the same day of their surrender in accordance with law.

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.

__________ Page2 of 5 https://www.mhc.tn.gov.in/judis

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 Sessions Judge, Special Court for

SC/ST (POA) Act cases, Villupuram, to consider the petitioners’ bail

application, preferably on the same day of their surrender in connection with

Crime No.75 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.

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 __________ Page3 of 5 https://www.mhc.tn.gov.in/judis

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.To

1. The Learned Sessions Judge, Special Court for SC/ST (POA) Act cases, Villupuram.

2. The Superintendent of Police, Villupuram.

3. The Sub Inspector of Police Kedar Police station, Villupuram.

Crime No.75/2026.

4. The Public Prosecutor, Madras High Court.

__________ Page4 of 5 https://www.mhc.tn.gov.in/judis

R.SAKTHIVEL, J.

DP/SSD

22-05-2026

__________ Page5 of 5 https://www.mhc.tn.gov.in/judis