Madras High Court
J.Rajesh vs State Rep.By on 6 May, 2026
Crl.O.P.No.10737 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-05-2026
CORAM
THE HONOURABLE MRS. JUSTICE L.VICTORIA GOWRI
CRL OP NO.10737 of 2026
J. Rajesh ... Petitioner/ Accused
Vs
The State rep. by,
The Sub-Inspector of Police,
Perumbakkam - T17 Police Station,
(Crime No.72 of 2026) ... Respondent
PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to grant bail to the petitioner/accused in
Crime No.72 of 2026 on the file of the respondent police.
For Petitioner(s) : Mr. P. Suresh Kumar
For Respondent(s) : Mr. V.J. Priyadarsana
Government Advocate (Crl. Side)
*******
ORDER
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https://www.mhc.tn.gov.in/judis Crl.O.P.No.10737 of 2026 The petitioner, who was arrested and remanded to judicial custody on 07.03.2026 for the offences punishable under Sections 8(c), 20(b)(ii)(B) of NDPS Act in Crime No.72 of 2026, registered on the file of the respondent police, seeks bail.
2. The case of the prosecution is that on 07.03.2026 based on a specific information, the respondent went to the place of occurrence and found that the petitioner was in illegal possession of 2.100 kilograms of ganja. Hence, this case.
3. The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 07.03.2026. It is further submitted that the petitioner is ready to cooperate with the investigation and will appear before the respondent police as and when required. The learned counsel further contended that the petitioner is ready to abide by any conditions imposed by this Court. Hence, he prayed for the grant of bail to the petitioner
4. The learned Government Advocate (Crl. Side) appearing for the respondent, while opposing the bail to the petitioner, reiterated the 2/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.10737 of 2026 prosecution's case and submitted that 15 previous cases are pending against the petitioner.
5. At this juncture, the learned counsel for the petitioner submitted that the petitioner, without prejudice to his defense and contention, is ready and willing to deposit an amount of Rs.15,000/- to any association. Hence, he prays for grant of bail to the petitioner.
6. Heard both sides and perused the materials available on record.
7. Considering the facts and circumstances of the case, the nature of the allegations and the submissions made by learned counsel on either side, and taking note of the period of incarceration undergone by the petitioner as well as the fact that the petitioner has volunteered to deposit a sum of Rs.15,000/- to the credit of the 'Tamil Nadu Advocates' Clerks Association, Chennai', this Court is inclined to grant bail to the petitioner subject to certain conditions.
8. Accordingly, the petitioner shall deposit a sum of Rs.15,000/- (Rupees Fifteen Thousand only) as cost to the Tamil Nadu Advocate Clerk Association, Chennai, Account No. 484026006, Branch: Indian Bank 3/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.10737 of 2026 High Court, IFSC No.IDIB000M157 and on such deposit, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.II at Alandur and on further conditions that:
[a] the sureties shall affix their photographs and Left Thumb Impression in the Application for Surety ship [Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019']. The learned Magistrate shall obtain a copy of any one of the identity proofs to ensure their identity;
[b] the petitioner shall report before the respondent police daily at 10.30 a.m. for a period of two weeks and thereafter as and when required for interrogation;
[c] the petitioner shall not abscond either during investigation or trial;
[d] the petitioner shall not tamper with the evidence or witness either during investigation or trial;
[e] on breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions had been imposed 4/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.10737 of 2026 and the petitioner released on bail by the learned Magistrate/Trial Court itself, as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)13 SCC 283];
[f] if the petitioner thereafter absconds, a fresh FIR may be registered under Section 269 of the Bharatiya Nyaya Sanhita, 2023.
06.05.2026 stn/ vum Note :
1. Registry is directed to forthwith upload this order in the Official Website of this Court.
2. All concerned to act on this order being uploaded in Official Website of this Court without insisting on certified hard copies. To be noted, this order when uploaded in the official website of this Court will be watermarked and will also have a QR code.
L. VICTORIA GOWRI, J.
stn/ vum To 5/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.10737 of 2026
1. The Judicial Magistrate, Alandur.
2. The Sub-Inspector of Police, Perumbakkam - T17 Police Station, (Crime No.72 of 2026)
3. The Superintendent, Central Prison, Puzhal.
4. The Public Prosecutor, High Court of Madras.
Crl.O.P. No.10737 of 2026
06.05.2026 6/6 https://www.mhc.tn.gov.in/judis