Madras High Court
Dhuraimurugan vs The State Rep By, The Inspector Of Police on 13 May, 2026
CRL O.P. No.11782 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 13.05.2026
CORAM
The Hon`ble Mr.Justice P.DHANABAL
CRL OP.No.11782 of 2026
Dhuraimurugan ... Petitioner
Vs
State rep. by:-
The Inspector of Police,
Sholinghur Police Station. ... Respondent
[Cr. No.222 of 2025]
PRAYER: - Criminal Original Petition filed under Section 483 of
B.N.S.S., praying to enlarge the petitioner on bail in C.C.No.108 of 2025
on the file of the respondent police.
For Petitioner : Mr.J.Prakash
For Respondent : Mr. R. Vinoth Raja
Government Advocate (Criminal side)
ORDER
The petitioner, who was arrested and remanded to judicial custody on 14.06.2025 for the alleged offences punishable under Sections 25(1A), 25 (1AA) of ARMS Act 1959 r/w. Sections 103 (1) & 61 (2) & 49 of BNS Act in Cr. No.222 of 2025 on the file of the respondent police, seeks bail.
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2. The case of the prosecution is that the petitioner along with other accused committed murder of the de-facto complainant’s husband. It is alleged that the de-facto complainant’s husband attempted to secure bail for the accused, who were involved in the murder of A3’s brother. Hence the case.
3. The learned counsel for the petitioner would contend that the petitioner has been falsely implicated in this case and that he has not committed any offence as alleged by the prosecution and he has been remanded to judicial custody on 14.06.2025. He further submits that he will abide by condition that may be imposed by this Court. Hence he prayed to grant bail.
4. The learned Government Advocate (Criminal Side) would submit that this petitioner along with the other accused have murdered the de-facto complainant’s husband. He fairly submits that the co-accused has already been granted bail by this Court. He further submits that investigation has been completed. Hence he objected to grant bail to the petitioner.
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5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions on either side, considering the fact that the investigation has been completed and the case is now posted for trial and further, it is to be noted that the co-accused has already been granted bail by this Court and also considering the incarceration period of these petitioner from 14.06.2025, I am inclined to grant bail to the petitioner, subject to the following conditions:
[a] Accordingly, the petitioner is ordered to be released on bail on condition to 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 learned II Additional Sessions Judge, Arakonam and on further conditions that:
[b] the petitioner shall report before the trial Court daily at 10.00 a.m. until further orders.
[c] the petitioner shall not commit any offence similar to the offence of which he is accused, or suspected, or of the commission of which he is suspected;
3/6 https://www.mhc.tn.gov.in/judis CRL O.P. No.11782 of 2026 [d] the petitioner shall not abscond either during investigation or trial;
[e] the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence;
[f] On breach of any of the aforesaid conditions, the learned Judicial 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].
[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.
13.05.2026 Index: Yes/No Internet: Yes/No Speaking/Non Speaking order mp 4/6 https://www.mhc.tn.gov.in/judis CRL O.P. No.11782 of 2026 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.
To
1.The II Additional Sessions Court, Arakonam.
2.The Public Prosecutor, Madras High Court, Chennai.
3.The Inspector of Police, Sholinghur Police Station.
4. The Central Prison - II, Puzhal.
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