Madras High Court
Indiran vs The Deputy Superintendent Of Police on 5 February, 2026
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.No.2538 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.02.2026
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.2538 of 2026
1. Indiran
2. Banupriya ... Petitioners
Vs.
1. The Deputy Superintendent of Police,
O/o. Deputy Superintendent of Police,
Tiruvannamalai, Tiruvannamalai District.
2. State represented by,
The Inspector of Police,
Ponnur Police Station,
Tiruvannamalai District.
(Crime No.6 of 2026) ... Respondents
PRAYER: Criminal Original Petition is filed under Section 528 of
Bharatiya Nagarik Suraksha Sanhita/Section 482 Cr.P.C, to direct the
learned Special Judge for SC & ST (POA) Act cases, District and Sessions
Court, Tiruvannamalai District, to consider the petitioners’s surrender and
pass appropriate orders on the bail application filed by them on the same
day in connection with Crime No.6 of 2026 on the file of the respondent
police.
For Petitioners : Mr.V.R.Appaswamee
For Respondents : Mr.S.Santhosh
Government Advocate (Criminal Side)
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Crl.O.P.No.2538 of 2026
ORDER
The present Criminal Original Petition has been filed seeking a direction to the learned Special Judge for SC & ST (POA) Act cases, District and Sessions Court, Tiruvannamalai District, to accept the surrender of the petitioners and consequently consider their bail petition on the same day, on merits, in connection with Crime No.6 of 2026 on the file of the second respondent police.
2. 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 Special Judge for SC & ST (POA) Act cases, District and Sessions Court, Tiruvannamalai District, to consider the petitioners’ bail application(s) preferably on the same day of their surrender, in connection with Crime No.6 of 2026 on the file of the second respondent police and to pass appropriate orders in accordance with law, after affording due opportunity to the victims under Section 15-A of the SC/ST (POA) Act, 1989. The petitioners shall surrender before the jurisdictional Court within a period of fifteen days from the date of receipt of a copy of this order. 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/02/2026 03:16:16 pm ) Crl.O.P.No.2538 of 2026
3. Accordingly, this Criminal Original Petition stands allowed.
05.02.2026 ham Neutral Citation: Yes/No To
1. The Special Judge for SC & ST (POA) Act cases, District and Sessions Court, Tiruvannamalai District.
2. The Deputy Superintendent of Police, Tiruvannamalai, Tiruvannamalai District.
3. The Inspector of Police, Ponnur Police Station, Tiruvannamalai District.
4. The Public Prosecutor, High Court of Madras.
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ham Crl.O.P.No.2538 of 2026 05.02.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/02/2026 03:16:16 pm )