Madras High Court
C. Selvakumar vs The Director General Of Police on 12 March, 2026
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
W.P.Crl.No.556 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.03.2026
CORAM
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
W.P.Crl.No.556 of 2026
and
W.P.M.P. Crl. No. 171 of 2026
C. Selvakumar ... Petitioner
Vs.
1.The Director General of Police,
Tamil Nadu Police,
No.1, Dr. Radhakrishnan Salai,
Mylapore, Chennai – 600 004.
2.The Additional Director General of Police,
Cyber Crime Wing Headquarters,
EVK Sampath Road, Vepery,
Chennai – 600 007.
3.The Superintendent of Police,
Cyber Crime Cell,
Office of the Commissioner of Police Campus,
EVK Sampath Road, Vepery,
Chennai – 600 007.
4.The Principal Secretary,
Adi Dravidar and Tribal Welfare Department,
Secretariat, Chennai – 600 009.
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W.P.Crl.No.556 of 2026
5.The Chairman,
Tamil Nadu State Commission for Scheduled Castes and
Scheduled Tribes,
No.737, Anna Salai,
Thousand Lights,
Chennai – 600 006.
6.Auditor S. Gurumurthy,
No. 26, 9th Street, Dr. Radhakrishnan Salai,
Mylapore, Chennai – 600 004.
7.Seeman,
Chief Organiser – Naam Tamizhar Katchi,
Sakthimoorthiamman Nagar,
Neelankarai, Palavakkam,
Chennai – 600 041.
8.Arjun Sambath,
Founder & President,
Hindu Makkal Katchi,
130, Veera Ganesh Nagar,
Kempatti Colony,
Ukkadam (South), Coimbatore – 641 001. ... Respondents
Writ Petition is filed under Article 226 of the Constitution of
India praying for issuance of a writ of mandamus, to direct the respondents 1
to 5 to identify the persons operating fake social media accounts and online
platforms spreading misleading propaganda relating to “Scheduled
Exit/delisting” of Devendra Kula Velalar community from Scheduled Caste
list and consequently, initiate appropriate criminal action under the relevant
provisions of law including IPC, the Information Technology Act and the
SC/ST (Prevention of Atrocities) Act and further direct the respondents 1 to
5 to initiate appropriate legal action against respondents 6 to 8 and other
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persons responsible, if it is found that they have instigated, propagated or
facilitated such misleading propaganda through social media or other
platforms based on the petitioner’s representation dated 25.02.2026.
For Petitioner : Mr. C. Selvakumar
For Respondents : Mr. Leonard Arul Joseph Selvam, for R1 & R5
Additional Public Prosecutor
ORDER
This Writ Petition (Criminal) has been filed to direct the respondents 1 to 5 to identify the persons operating fake social media accounts and online platforms spreading misleading propaganda relating to “Scheduled Exit/delisting” of Devendra Kula Velalar community from Scheduled Caste list and to initiate appropriate criminal action against respondents 6 to 8 and other responsible persons under the relevant provisions of law, including the IPC, Information Technology Act, and the SC/ST (Prevention of Atrocities) Act, based on the petitioner’s representation dated 25.02.2026.
2. The learned counsel for the petitioner submitted that the petitioner claims that he had personally handed over a representation dated 25.02.2026 to the Director General of Police, Mylapore, Chennai. He further claims that he had sent the same through e-mail to the Chief Secretary, Chairman of 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/03/2026 12:01:51 pm ) W.P.Crl.No.556 of 2026 SC/ST Commission, ADGP Cyber Crime and the Superintendent of Police, Cyber Crime. Though he states so, no proof of submission of copies to the said authorities has been produced.
3. On perusal of the representation, it is seen that the averments are vague, though he has named certain persons who have allegedly been spreading rumours as though there is a campaign in the Devendrakula Velalar Community seeking exclusion from the Scheduled Caste list, which, according to him, is affecting the educational and career prospects of persons belonging to the said community and he seeks appropriate action.
4. The learned Additional Public Prosecutor submitted that no representation of the petitioner has been received by any of the persons named in the representation. He further submitted that the allegations are sweeping and bald, without any specific instance. He also submitted that if the petitioner submits any representation giving specific details along with proof, the same would be considered.
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5. The learned counsel for the petitioner, at this stage, submitted that he would give a representation with details, dates and particulars and also against the persons who are indulging in such false propaganda.
6. Recording the same, this Writ Petition (Criminal) stands disposed of. Consequently, connected miscellaneous petition is closed. No costs.
12.03.2026 Neutral Citation: Yes/No AT To
1.The Director General of Police, Tamil Nadu Police, No.1, Dr. Radhakrishnan Salai, Mylapore, Chennai – 600 004.
2.The Additional Director General of Police, Cyber Crime Wing Headquarters, EVK Sampath Road, Vepery, Chennai – 600 007.
3.The Superintendent of Police, Cyber Crime Cell, Office of the Commissioner of Police Campus, EVK Sampath Road, Vepery, Chennai – 600 007.
4.The Principal Secretary, Adi Dravidar and Tribal Welfare Department, Secretariat, Chennai – 600 009.
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AT
5.The Chairman, Tamil Nadu State Commission for Scheduled Castes and Scheduled Tribes, No.737, Anna Salai, Thousand Lights, Chennai – 600 006.
4.The Public Prosecutor, High Court of Madras.
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