Poovarasan vs The State Of Tamil Nadu on 15 December, 2025

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Supreme Court - Daily Orders

Poovarasan vs The State Of Tamil Nadu on 15 December, 2025

Bench: Sanjay Karol

                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO.       OF 2025
                                  (Arising out of SLP (Crl.) No. 18019 of 2025)

     POOVARASAN                                                                  APPELLANT(S)

                                                         VERSUS

     STATE OF TAMIL NADU                                                        RESPONDENT(S)

                                                       O R D E R

1. Leave granted.

2. The appellant challenges the judgment and order dated 08.10.2025 in CRLOP(MD) No. 4797/2025 titled “Poovarasan vs. State of Tamil Nadu” passed by the High Court of Judicature at Madras at Madurai.

3. On 13th November,2025, this Court passed the following order:-

“1. Petitioner challenges the judgment and order dated 08.10.2025 in CRL OP (MD) No.4797/2025 passed by the High Court of Judicature at Madras at Madurai, titled “Poovarasan vs. The State of Tamil Nadu”.

2. Issue notice, returnable on 15.12.2025.

3. Dasti service, in addition, is permitted. Let steps for service be taken within two weeks.

4. Learned counsel for the petitioner is permitted to serve the learned standing counsel for the State of Tamil Nadu.

5. In the notice itself let it be mentioned that the respondent is required to file the counter affidavit before the next date of listing.

6. In the event of arrest in connection with Crime No.3 of 2025 of AWPS-Puliangudi Police Station, Tenkasi District, Tami Nadu, the petitioner shall be released on bail on the appropriate terms and conditions as may be fixed by the Investigating Signature Not Verified Officer/Arresting Officer.

Digitally signed by RAJNI MUKHI Date: 2025.12.17

18:58:07 IST 7. Needless to add, till the investigation is not complete in all respect, the petitioner would fully Reason:

cooperate, and if the challan/charge sheet is filed, 1 he 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.

7. We allow the present appeal by confirming the order dated 13.11.2025, 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. 2

9. The impugned judgment and order dated 08.10.2025 in CRLOP(MD) No. 4797/2025 titled “Poovarasan vs. State of Tamil Nadu” passed by the High Court of Judicature at Madras at Madurai is set aside.

10. Pending application(s), if any, shall stand disposed of.

...........................J. (SANJAY KAROL) .............................J. (NONGMEIKAPAM KOTISWAR SINGH) NEW DELHI;

15TH DECEMBER, 2025




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ITEM NO.3               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.18019/2025 [Arising out of impugned final judgment and order dated 08-10-2025 in CRLOP(MD) No. 4797/2025 passed by the High Court of Judicature at Madras at Madurai] POOVARASAN Petitioner(s) VERSUS THE STATE OF TAMIL NADU Respondent(s) (IA No. 286983/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 15-12-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :Mr. Romil Pathak, Adv.

Mr. Aravind C., Adv.

Ms. Prashanthi Alias Bharathi, Adv. Mr. Prashant Chaturvedi, Adv.

Ms. Sathyapriya, Adv.

Mr. Subramaniam S., Adv.

Mrs. Neha Pathak, Adv.

Mr. Bharat Shandilia, Adv.

Ms. Jagrati Singh, AOR For Respondent(s) :Mr. Sabarish Subramanian, AOR Mr. M. A. Chinnasamy, AOR Mr. C Raghavendren, Adv.

Mrs.C Rubavathi, Adv.

Mr. Ch Leela Sarveswar, Adv.

Mr. V Senthil Kumar, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. Leave granted.

2. 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) 4

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