Suvisesaraj vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1756 Mad

Citation : 2026 Latest Caselaw 1756 Mad
Judgement Date : 9 April, 2026

[Cites 5, Cited by 0]

Madras High Court

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

                                                                  CRL OP(MD). No. 7053 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. 7053 of 2026


                     Suvisesaraj                ...Petitioner/Accused No.2

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Uthumalai Police Station,
                     Tenkasi District.
                     (Crime No.248 of 2017)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.A.Arputharaj
                                     For Respondent:Mr.P.Kottai Chamy
                                             Government Advocate (Crl. Side)


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-to enlarge the petitioner on bail in
                     connection with the case in S.C.No.531 of 2025
                     in Crime No.248 of 2017 on the file of the
                     learned Chief Judicial Magistrate Court, Tenkasi.




                     1/8




https://www.mhc.tn.gov.in/judis
                                                                                CRL OP(MD). No. 7053 of 2026


                     ORDER :

The Court made the following order :-

The petitioner/A2, who was arrested and

remanded to judicial custody on 23.01.2026 for

the offences punishable under Sections 417 and

420 of IPC and Sections 4(1-A), 4(1)(aaa) and

4(1)(a) of the Tamilnadu Prohibition Act, in

Crime No.248 of 2017 on the file of the

respondent police, seeks bail.

2.The petitioner is arrayed as accused in

Criem No.248 of 2017. The respondent Police after

completing enquiry, filed a final report and the

same was taken on file in S.C.No.531 of 2025 by

the learned Chief Judicial Magistrate Court,

Tenkasi and the trial was commenced. Hence, the

complaint.

3. It is not in dispute that since the

petitioner has not turned up for the hearing,

Non-Bailable Warrant (NBW) was ordered to be

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

issued on 01.12.2025 and the same was executed on

23.01.2026 and he is still in judicial custody.

4.The learned counsel for the petitioner

would submit that the petitioner is innocent and

he has not committed any offence as alleged by

the prosecution. Hence, he prays to grant bail to

the petitioner.

5. The learned Government Advocate (Crl.

Side) appearing for the respondent would submit

that due to non-appearance, the Non-Bailable

Warrant was issued against the petitioner. Hence,

he strongly opposed to grant bail to the

petitioner.

6. This Court heard both sides and perused

the materials available on record.

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7. Considering the rival submissions made by

the learned counsel on either side, nature of

offence, and considering the fact that already

the petitioner was granted bail and thereafter,

due to non-appearance, NBW was issued and also

considering the period of incarceration undergone

by the petitioner, this Court is 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 Chief

Judicial Magistrate Court, Tenkasi , and

on further conditions that:

[b] the petitioner shall report before

the learned Chief Judicial Magistrate

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Court, Tenkasi, on all working days at

10.30 a.m., until further orders.

[c] the petitioner shall not commit

any offence similar to the offence of

which he/she is accused, or suspected, or

of the commission of which he/she is

suspected;

[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