Karuppannan vs The State Rep. By The
2025 Latest Caselaw 7213 Mad

Citation : 2025 Latest Caselaw 7213 Mad
Judgement Date : 18 September, 2025

Madras High Court

Karuppannan vs The State Rep. By The on 18 September, 2025

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                          CRL.A.No.1415 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 18.09.2025

                                                          CORAM

                             THE HONOURABLE MR. JUSTICE T.V.THAMILSELVI

                                                 CRL.A.No.1415 of 2025

                Karuppannan                                                             ... Appellant

                                                               Vs

                1.The State Rep. by the
                  Deputy Superintendent of Police,
                  Uthangarai,
                  Krishnagiri.

                2.The Inspector of Police,
                 Samlapatti Police Station,
                 Vellore District.
                 (Crime No.135 of 2025)

                3.Snega                                                                 ...Respondents

                PRAYER : Criminal Appeal has been filed under Section 14A(2) of SC/ST
                1989, to set aside the order passed by the Learned Principal Sessions Judge,
                Krishnagiri, Krishnagiri District in Crl.M.P.No.2376 of 2025 dated 02.09.2025
                and enlarge the appellant on bail in Crime No.135 of 2025 pending on the file of
                Inspector of Police, Samlapatti Police Station, Krishnagiri.
                                        For Appellant         : Mr.E.Kannadasan
                                        For R1 and R2         : Mr.V.Meganathan
                                                                 Government Advocate (Crl.Side)
                                        For R3                 : Mr.D.Parvendhan

                                                      JUDGMENT

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This Criminal Appeal has been filed as against the order made in

Crl.M.P.No.2376 of 2025 dated 02.09.2025 on the file of the learned Principal

Sessions Judge, Krishnagiri, Krishnagiri District, thereby dismissing the petition

for bail.

2.Heard the learned counsel appearing for the appellant, the learned

Government Advocate for the respondents 1 and 2, learned counsel for the third

respondent and perused the materials placed before this Court.

3.The appellant is arrayed as A2 in Crime No.135 of 2025 on the file of

the second respondent, registered for the offences punishable under Section 69

of BNS Act and Sections 3(1)(w)(i), 3(2)(v) of SC/ST Act (POA) Amendment

Act, 2015.

4.Learned counsel appearing for the appellant would submit that the

appellant has been falsely implicated in this case by the prosecution and hence

prayed for granting of bail to the appellant.

5.Learned Government Advocate (Criminal Side) would submit that the

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case of the prosecution is that the appellant/A2 is the father of A1. A1 had a

love affair with the defacto complainant and uttered word against the third

respondent by using her caste name. He would further submit that the

investigation is almost completed in this case.

6.The third respondent filed counter and objected for granting of bail to

the appellant.

7.After registration of FIR as against the appellant, the appellant was

arrested and remanded to judicial custody on 13.08.2025. Thereafter, A2 filed a

bail application before the learned Principal Sessions Judge, Krishnagiri,

Krishnagiri District in Crl.M.P.No.2376 of 2025 and the same was dismissed.

Hence, the appellant filed the present appeal seeking bail.

8.Considering the above facts and circumstances and also the period of

incarceration undergone by the appellant from the date of his arrest i.e.,

13.08.2025, this Court is inclined to grant bail to the appellant. Accordingly, the

order made in Crl.M.P.No.2376 of 2025 dated 02.09.2025 on the file of the

learned Principal Sessions Judge, Krishnagiri, Krishnagiri District, is hereby set

aside. This Criminal Appeal stands allowed.

9.The appellant is ordered to be released on bail on his execution of a

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bond for a sum of Rs.10,000/- (Rupees ten thousand only) each with two

sureties, each for a like sum to the satisfaction of the learned Principal Sessions

Judge, Krishnagiri, Krishnagiri District and on further conditions 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 appellant shall report before the respondent police on every Tuesday and Saturday at 10.30 a.m., and thereafter as and when required for interrogation.

[c] the appellant shall not abscond either during investigation or trial. [d] the appellant 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 appellant in accordance with law as if the conditions have been imposed and the appellant 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 abscond, a fresh FIR can be registered under Section 229A IPC.

18.09.2025 Speaking order/Non-speaking order Index :Yes/No Internet :Yes/No pam

To

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