Aravindhan@ Aravindha vs State Rep By The Inspector Of Police

Madras High Court

Aravindhan@ Aravindha vs State Rep By The Inspector Of Police on 6 May, 2026

                                                                                        Crl.O.P.No.11582 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 08.05.2025

                                                           CORAM

                            THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                   CRL.O.P.No.11582 of 2025

              Aravindhan @ Aravindha                                                       ... Petitioner

                                                            Versus

              The State rep by,
              The Inspector of Police,
              T-12 Poonamalle Police Station,
              Chennai.
              (Crime No.185 of 2026)                                               .. Respondent


              Prayer:- Criminal Original Petition filed under Section 482 of BNSS Act, to
              enlarge the petitioner on anticipatory bail in the event of his arrest by the
              respondent police pending investigation in Crime No.185 of 2026 on the file of
              the respondent police.


                                  For Petitioner       : Mr.C.Raja
                                  For Respondent       : A.Damodaran
                                                         Additional Public Prosecutor




              1/6



https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No.11582 of 2025
                                                      ORDER

The petitioner, apprehends arrest for the alleged offences under Section 8(c), 20(b)(ii)(B), 22(b) of NDPS Act, in Crime No.185 of 2026, on the file of the respondent police, seek anticipatory bail.

2. The case of the prosecution is that the petitioner was found in possession of 1.25 kgs of ganga. Hence, the complaint.

3.The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He is ready to abide by any stringent conditions that may be imposed by this Court.

Hence, he prays to grant anticipatory bail to the petitioner.

4.The learned Government Advocate (Criminal Side) appearing for the respondent police would submit that the contraband involved int this case is an intermediate quantity. However, he opposed to grant anticipatory bail to the petitioner.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.11582 of 2025

5.Taking into consideration the facts and circumstances of the case and also considering the submissions made on either side and upon the fact that the contraband involved in this case is an intermediate quantity, this Court is inclined to grant anticipatory bail to the petitioner with certain conditions.

6. Accordingly, the petitioner is ordered to be released on bail in the event of arrest or on his appearance, within a period of fifteen (15) days from the date of receipt of a copy of this order, before the II Judicial Magistrate Court, Poonamalle, Chennai on condition that the petitioner shall execute 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 respondent police or the police officer who intends to arrest or to the satisfaction of the learned Magistrate concerned and on further condition that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

[b] the petitioner shall report before the respondent Police, everyday at 10.30 a.m., for a period of one month and thereafter, as and when required for further interrogation;

[c] the petitioner shall not abscond either during investigation or trial;

https://www.mhc.tn.gov.in/judis Crl.O.P.No.11582 of 2025 [d] the petitioner shall not tamper with evidence or witness either during investigation or trial;

[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560];

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S. 08.05.2025 sma/anu 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.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.11582 of 2025 To

1. Judicial Magistrate, Poonamalle, Chennai

2. The Inspector of Police, T-12 Poonamalle Police Station, Chennai.

3. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.11582 of 2025 L.VICTORIA GOWRI, J.

Sma/Anu Crl.O.P.No.11582 of 2025 08.05.2025 6/6 https://www.mhc.tn.gov.in/judis