Lakshmi vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1755 Mad

Citation : 2026 Latest Caselaw 1755 Mad
Judgement Date : 9 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Lakshmi vs State Of Tamilnadu Rep By Inspector Of ... on 9 April, 2026

                                                                  CRL OP(MD). No. 7071 of 2026



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         ( Criminal Jurisdiction )

                                            Date   : 09.04.2026

                                                   PRESENT

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                       CRL OP(MD). No. 7071 of 2026


                     Lakshmi                       ...Petitioner/Sole Accused

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Veerapandi Police Station,
                     Theni District.
                     (Crime No.190 of 2026) ...Respondent/Complainant


                                     For Petitioner:Mr.P.Thanga Prithvi Rajan
                                     For Respondent:Mr.M.Karunanithi
                                             Government Advocate (Crl. Side)


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 190 of 2026 on the file of
                     the respondent police.




                     1/7




https://www.mhc.tn.gov.in/judis
                                                                            CRL OP(MD). No. 7071 of 2026


                     ORDER :

The Court made the following order :-

The petitioner/Sole accused, who was arrested

and remanded to judicial custody on 19.03.2026

for the offences punishable under Section 4(1)(A)

of the Tamil Nadu Prohibition (Amendment) Act,

2024, in Crime No.190 of 2026, on the file of the

respondent police, seeks bail.

2.The case of the prosecution is that on

19.03.2026 at about 05.15 p.m., when the

respondent Police was on patrol duty near kottur,

it was found that the petitioner was in illegal

possession of 98 bottles. Hence, the complaint.

3.The learned counsel for the petitioner

would submit that the petitioner is an innocent

and he was falsely implicated in this case. He

has not committed any offence as alleged by the

prosecution. The petitioner has been arrested and

remanded to judicial custody on 19.03.2026.

https://www.mhc.tn.gov.in/judis

Hence, he prays to grant bail to the petitioner.

4. The learned Government Advocate (Crl.

Side) appearing for the respondent Police would

submit that the investigation has been completed.

He would further submit that the petitioner has

four previous cases. Hence, he strongly opposed

to grant bail to the petitioner.

5. This Court heard both sides and perused

the materials available on record.

6. Considering the rival submissions made by

the learned counsel on either side, nature of

offence, and considering the fact that though the

petitioner has four previous cases, in all cases,

he was released on bail and the investigation has

been completed and also considering the period of

incarceration undergone by the petitioner, this

Court is inclined to grant bail to the petitioner

https://www.mhc.tn.gov.in/judis

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 Judicial

Magistrate, Theni, and on further

conditions that:

[b] the petitioner shall report before

the respondent Police daily at 10.30 a.m.,

for 30 days and thereafter, as and when

required for interrogation before the

respondent Police.

[c] the petitioner shall not commit

any offence similar to the offence of

which she is accused, or suspected, or of

the commission of which she is suspected;

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[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

her 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

https://www.mhc.tn.gov.in/judis

P.K.Shaji vs. State of Kerala [(2005)AIR

SCW 5560].