Madras High Court
Nambu Marimuthu vs State Of Tamilnadu Rep By Inspector Of ... on 7 April, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
CRL OP(MD) NO. 6734 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07-04-2026
CORAM
THE HONOURABLE MR JUSTICE R.VIJAYAKUMAR
CRL OP(MD) NO. 6734 of 2026
and
CRL.M.P(MD)No.7294 of 2026
1. Nambu Marimuthu
S/o.Muthuselvam
Verkodu
Karaiyur
Rameswaram
Ramanathapuram District.Nambu Sakkarvarthi
2. HARIHARAN
S/o.Siraimeetan
Verkodu
Karaiyur
Rameswaram
Ramanathapuram District.
3. DOMINIC RAVI
S/o.Rosari
MGR Nagar
Thangachimadam
Ramanathapuram District.
4. NAMBU SAKKARVARTHI
S/o.Rajaguru
56
MGS Nagar
1/5
https://www.mhc.tn.gov.in/judis
Bus Stand Near
Rameswaram
Ramanathapuram District.
5. SATHISH KUMAR
S/o.Subramaniyan
20/49 Maravar Street
Rameswaram
Ramanathapuram District.
6. NAGENTHIRAN
S/o.Meenatchi Sundaram
Kattu Pillaiyar Kovil Street
Rameswaram
Ramanathapuram District.
7. MARIMUTHU
S/o.Thangaraj
14/109
Kattu Pillaiyar Kovil Street
Rameswaram
Ramanathapuram District.
8. PREM KUMAR
S/o.Raju
14/40 Yerakadu
Rameswaram
Ramanathapuram District.
9. VIMAL RAJ
S/o.Arumugam
Kattu Pillaiyar Kovil Street
Rameswaram
Ramanathapuram District.
10. BHUVANESWARI
D/o.Subramaniyan
20/49 Maravar Street
2/5
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Rameswaram
Ramanathapuram District.
Petitioner(s)
Vs
1. The State Of Tamilnadu,
rep By Inspector Of Police, Rameswaram Town
Police Station
Ramanathapuram District.
Crime No.163/2024.
2. Seeni Muthu
S/o.Irulappan
4/429
Sundaramudaiyan
Mandapam
Ramanathapuram District.
Respondent(s)
For Petitioner(s):
Mr.M.Kannan
R.Senthil Prabhakar
S.Jeyaraj
For Respondent(s):Mr.R.Meenakshi Sundram
Addl.Public Prosecutor for R1
Mr.M.Karthikeya Venkatachalapathy for R2
Prayer:This Petition is filed under Section 528 of BNSS, 2023 praying
this Court to Call for the records relating to the proceedings in STC No.
849/2025, on the file of the learned District Munsif Cum Judicial
Magistrate Court, Rameswaram and Quash the same as illegal.
3/5
https://www.mhc.tn.gov.in/judis
ORDER
Mr.R.Meenakshi Sundaram, learned Additional Public Prosecutor
takes notice for the first respondent and Mr.M.Karthikeya
Venkatachalapathy, learned counsel takes notice for the second
respondent. Post on 28.04.2026,along with Crl.O.P(MD)No.2394 of
2026. There shall be an order of interim stay till then.
07-04-2026
To
1.The District Munsif cum Judicial Magistrate,
Rameswaram.
2. The Inspector Of Police,
Rameswaram Town Police Station
Ramanathapuram District.
Crime No.163/2024.
Copy to
The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
R.VIJAYAKUMAR.,J.
4/5
https://www.mhc.tn.gov.in/judis vsn ORDER MADE IN CRL OP(MD) NO. 6734 of 2026 and CRL.M.P(MD)No.7294 of 2026 06.04.2026 5/5 https://www.mhc.tn.gov.in/judis