Madras High Court
Murugendran vs The Deputy Superintendent Of Police on 23 February, 2026
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P.No.4347 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.02.2026
CORAM:
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.No.4347 of 2026
1. Murugendran
2. Vimala Murugendran
3. Venkatachalam
4. S.Kandasamy
5. Thiruveni Thambi @ Kumarasuvami
6. Vasantha Venkatachalam ...Petitioners
Vs.
1. The Deputy Superintendent of Police,
Sankari Sub Division,
Salem District.
2. State represented by the Inspector of Police,
Sankari Police Station,
Salem District.
Crime No.55 of 2026.
3. Satish Kumar ...Respondents
Criminal Original Petition filed under Section 528 of Bharatiya
Nagarik Suraksha Sanhita/Section 482 Cr.P.C, to direct the Special Court
for exclusive Trial of SC & ST cases, Salem to consider the petitioners’
surrender and pass appropriate orders on the bail application filed by the
petitioners on the same day in connection with Crime No.55 of 2026 on
the file of the respondent police.
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Crl.O.P.No.4347 of 2026
For Petitioners : Mr.K.R.Samratt
For Respondents : Mr.S.Santhosh, GA(Crl. Side), for R1 & R2
ORDER
This criminal original petition has been filed seeking a direction to the Special Court for exclusive Trial of SC & ST cases, Salem, to accept the surrender of the petitioners and to consequently, consider their bail petitions on the same day, on merits, in connection with Crime No.55 of 2026, on the file of the 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 jurisdictional Court, to consider the petitioners’ bail applications, preferably on the same day of their surrender, in connection with Crime No.55 of 2026, on the file of the 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.
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3. In view of the above, this criminal original petition stands allowed.
23.02.2026
skt
NCC : Yes/No
To
1. The Special Judge for exclusive Trial of SC & ST cases, Salem.
2. The Deputy Superintendent of Police, Sankari Sub Division, Salem District.
3. The Inspector of Police, Sankari Police Station, Salem District.
4. The Public Prosecutor, High Court of Madras.
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