Parasuraman vs State Rep By Inspector Of Police
2026 Latest Caselaw 1732 Mad

Citation : 2026 Latest Caselaw 1732 Mad
Judgement Date : 9 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Parasuraman vs State Rep By Inspector Of Police on 9 April, 2026

                                                                                Crl.O.P.No.8987 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 09.04.2026

                                                        CORAM

                                  THE HONOURABLE Mr. JUSTICE C.KUMARAPPAN

                                                Crl.O.P.No.8987 of 2026

                  1.Parasuraman
                  2. Nandhakumar                                              ... Petitioners
                                                          Vs.

                  State Rep. by its
                  The Inspector of Police,
                  Melpadi Police Station,
                  Vellore District.
                  (Cr.No.18 of 2026)                                          … Respondent

                  PRAYER: Criminal Original Petition filed under Section 483 of Bharatiya
                  Nagarik Suraksha Sanhita, 2023, praying to enlarge the petitioners on bail in
                  the above Cr.No.18 of 2026 on the file of the respondent.
                                    For Petitioners    : Mr.V.Sakthivel
                                    For Respondent    : Mr.S.Vinoth Kumar,
                                                         Government Advocate (Crl.Side)

                                                        ORDER

The petitioners, who were arrested and remanded to judicial custody on

08.03.2026 for the alleged offences under Sections 7(5), 20(2) of the

Cigarette and other Tobacco Products Act, 2003 read with Section 123 of

BNS read with Section 328 of IPC, in Crime No.18 of 2026 on the file of the

respondent police, seeks bail.

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2. The case of the prosecution is that the petitioners were involved in

illegal possession of 126 kgs of banned tobacco products. Hence, the case.

3. The learned counsel appearing for the petitioners submitted the

petitioners are innocents and they have been falsely implicated in this case.

He further submitted that the petitioners were remanded to judicial custody

on 08.03.2026 . Hence, he prayed for grant of bail to the petitioners.

4. The learned Government Advocate (Crl.Side) appearing for the

respondent police reiterated the prosecution case and submitted that the

petitioners have no bad antecedents. However, he opposed for grant of bail to

the petitioners.

5. Considering the fact that the petitioners have no bad antecedents

and the totality of the circumstances and the fact that the petitioners are in

judicial custody since 08.03.2026 and for such type of offences, investigation

might have completed and that further custodial interrogation of the

petitioners does not appear to be necessary at this stage, this Court is inclined

to enlarge the petitioners on bail, subject to certain conditions.

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6. Accordingly, the petitioners are ordered to be released on bail on

their executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five

Thousand only) with two sureties each, for a like sum to the satisfaction of

the learned Judicial Magistrate, Katpadi, 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 petitioners shall report before the respondent police twice a day at 10.30 am and 5.30 pm. for a period of two weeks and thereafter as and when required for interrogation;

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

[d] the petitioners 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 pass appropriate orders against the petitioners in accordance with law as if the aforementioned conditions have been imposed and the petitioners 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

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Kerala [(2005)13 SCC 283];

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

09.04.2026 sma

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.

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