Vijay vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1758 Mad

Citation : 2026 Latest Caselaw 1758 Mad
Judgement Date : 9 April, 2026

[Cites 1, Cited by 0]

Madras High Court

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

                                                                  CRL OP(MD). No. 6944 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. 6944 of 2026


                     Vijay                   ...Petitioner/Accused NO.1

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Theppakulam Police Station,
                     Madurai City,
                     Madurai..
                     (Crime No.64 of 2026)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.S.Manikandan
                                     For Respondent:Mr.P.Kottai Chamy
                                             Government Advocate (Crl. Side)


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 64 of 2026 on the file of
                     the respondent police.



                     1/8




https://www.mhc.tn.gov.in/judis
                                                                         CRL OP(MD). No. 6944 of 2026



                     ORDER :

The Court made the following order :-

The petitioner/A1, who was arrested and

remanded to judicial custody on 04.03.2026 for

the offences punishable under Sections 331(4) and

305 of BNS, 2023, in Crime No.64 of 2026 on the

file of the respondent police, seeks bail.

2.The case of the prosecution is that on

27.02.2026 at about 09.00 a.m., the defacto

complainant locked her house and left. On the

same day, at about 06.00 p.m., she returned home

and noticed that the petitioner and along with

other accused persons broke open the lock and

committed theft ½ sovereign gold stud and silver

ring and brass vessels and cash of Rs.1,000/-

from the house. Hence, the complaint.

3.The learned counsel for the petitioner

would submit that the petitioner is an innocent

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

and he was falsely implicated in this case. He

has not committed any offence as alleged by the

prosecution. He would further submit that the

petitioner's name is not mentioned in the FIR and

based on the suspicion, he has been arrayed as

accused. The petitioner has been arrested and

remanded to judicial custody on 04.03.2026.

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 petitioner has one previous case,

which is not similar in nature. He would further

submit that silver jewellery has been recovered

from the accused. Hence, he strongly opposed to

grant bail to the petitioner.

5. This Court heard both sides and perused

the materials available on record.

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6. Considering the rival submissions made by

the learned counsel on either side, nature of

offence, and considering the fact that the

petitioner is not a named accused and though one

previous case is pending against the petitioner,

the same is not similar kind of offence and he

was released on bail and some properties have

been recovered 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 Judicial

Magistrate Court No.I, Madurai, and on

further conditions that:

[b] the petitioner shall report before

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the respondent Police daily at 10.30 a.m.,

until further orders.

[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;

[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

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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].