Supreme Court - Daily Orders
Sivakumar vs The Inspector Of Police on 8 May, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2026
(Arising out of SLP(Crl.) No.5933 of 2026)
SIVAKUMAR APPELLANT(S)
VERSUS
THE INSPECTOR OF POLICE RESPONDENT(S)
O R D E R
1. Leave granted.
2. The appellant challenges the judgment and order dated 25.03.2026 in CRL.O.P. No.7597/2026, titled “Sivakumar vs. The Inspector of Police”, passed by the High Court of Judicature at Madras.
3. On 07.04.2026, this Court passed the following order:-
“1. The petitioner challenges the judgment and order dated 25-03-2026 in Crl.O.P. No.7597 of 2026 passed by the High Court of Judicature at Madras.
2. Issue notice, returnable on 08.05.2026.
3. Mr. Sabarish Subramanian, Advocate-
on-Record accepts notice on behalf of the sole respondent. Hence, the formal Signature Not Verified service of notice on the respondent is Digitally signed by RAJNI MUKHI waived.
Date: 2026.05.12 18:51:44 IST Reason:
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4. Learned counsel for the petitioner to serve a copy of the present petition to the learned counsel for the respondent within a period of one week.
5. Let counter affidavit be filed within two weeks. Rejoinder thereto, if any, be filed within one week thereafter.
6. In the event of arrest in connection with F.I.R. No.70/2026 dated 14.02.2026, registered at P.S. Dharapuram, DistrictTiruppur, the petitioner shall be released on bail by the Investigating/Arresting Officer on such terms and conditions as imposed and found to be just, fair and reasonable.
7. The petitioner shall make himself available before the Investigating Officer on 10.04.2026 at 10:00 a.m. and on all such dates as he may be required.
8. Needless to add, the petitioner would maintain good conduct and not attempt to influence any of the witnesses, in any manner, till the completion of the trial.”
4. We have heard learned counsel for the parties and also perused the materials available on record.
5. It is not in dispute that the conditions stand fully complied with; the appellant has cooperated during the investigation; he has not threatened or intimidated any of the witnesses; or has tried to influence the investigation in any manner.
6. We have noticed the nature of crime and the manner in which it was allegedly committed. 21
7. We allow the present appeal by confirming the order dated 107.04.2026, passed by this Court, with a direction to the appellant to continue to cooperate during the investigation/trial and not to take any unnecessary adjournment. Also, the appellant shall report before the Investigating Officer every alternate Monday, between 10 a.m. and 11 a.m., till such time the investigation is complete in all respects.
8. If the Investigating Officer/Arresting Officer/Trial Court feels that the investigation/trial is delayed on account of the appellant’s conduct, it shall be open to the Investigating Officer/Arresting Officer/Trial Court to take appropriate steps in accordance with the law, including cancellation of bail.
9. Further, if the appellant possesses a passport, the same shall be surrendered before the Competent Authority/Court until the conclusion of the trial or directed otherwise.
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10. The impugned judgment and order dated 25.03.2026 is set aside.
11. Pending application(s), if any, shall stand disposed of.
.....................J. (SANJAY KAROL) .......................J. (AUGUSTINE GEORGE MASIH) NEW DELHI;
MAY 08, 2026.
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ITEM NO.10 COURT NO.11 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.5933/2026 [Arising out of impugned final judgment and order dated 25.03.2026 in CRLOP No. 7597/2026 passed by the High Court of Judicature at Madras] SIVAKUMAR PETITIONER(S) VERSUS THE INSPECTOR OF POLICE RESPONDENT(S) (IA No. 101007/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 101011/2026 - EXEMPTION FROM FILING O.T.) Date : 08-05-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Ajay Prabu.S, Adv.
Ms. R. Shase, AOR Mr. Sibi Kargil.v, Adv.
Ms. R.Kanishca, Adv.
Mr. Kamalesh, Adv.
Mr. Kalaichezhiyan, Adv. For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Leave granted.
2. The appeal is allowed in terms of signed order.
3. Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (ANU BHALLA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
(Signed order is placed on the file) 51