S.P. RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned senior counsel Mr.R.Gandhi submitted that the petitioner is the 8th accused in the pending PRC.No.641 of 2025 on the file of the learned Chief Judicial Magistrate, Madurai.

(2.) The case was one with respect to a death which had occurred due to police excess, in which, already at the time of investigation, 6 accused were arrested and were remanded to custody, and they are still undergoing incarceration. On completion of the investigation, a final report was laid on the file of the learned Chief Judicial Magistrate, Madurai, in PRC.No.641 of 2025 for the offences under Sec. 61(2) read with 127(2), 238, and 337 of BNSS, 2023 / 120 (b) read with 342, 201, and 466 IPC. Thereafter, further investigation was also conducted in which a supplementary charge sheet was laid implicating 4 more police officers, A-7 to A-10, including a Deputy Superintendent of Police (A-7), Inspector of Police (A-8), and two Head Constables (A-9 and A-10).

(3.) He further pointed out that even after adding them in the supplementary charge sheet as A-7 to A-10, they were not arrested. Pursuant to the same, summons were issued by the learned Committal Court and on receipt of the same, the petitioner had appeared before the learned Chief Judicial Magistrate, Madurai, on 25/2/2026 and executed the surety bond to the satisfaction of the Committal Court and the case was further posted today, i.e., on 5/3/2026 for committal.