Kallanai vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1801 Mad

Citation : 2026 Latest Caselaw 1801 Mad
Judgement Date : 10 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Kallanai vs State Of Tamilnadu Rep By Inspector Of ... on 10 April, 2026

                                                                   CRL OP(MD). No.7336 of 2026



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         ( Criminal Jurisdiction )

                                            Date    : 10.04.2026

                                                    PRESENT

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                        CRL OP(MD). No.7336 of 2026


                     Kallanai                      ...Petitioner
                                                                   /Accused No.5

                                                      Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Koodal Pudur Police Station,
                     Madurai District.
                     (Crime No.802 of 2025)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.V. Neelakandan
                                     For Respondent:Mr.P.Kottai Chamy
                                             Government Advocate (Crl. Side)


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-To enlarge the petitioner/A1 on bail in
                     S.C.No.35 of 2026 on the file of the learned VI
                     Additional District and Sessions Court, Madurai,
                     in Crime No.802 of 2025 pending investigation on
                     the file of the respondent Police.


                     1/8




https://www.mhc.tn.gov.in/judis
                                                                       CRL OP(MD). No.7336 of 2026




                     ORDER :

The Court made the following order :-

The petitioner/A5, who was arrested and

remanded to judicial custody on 12.09.2025 for

the offences punishable under Sections 103 and

126(2) of BNS @ 103(1), 126(2), 49, 61(2)(a) of

BNS, in Crime No.802 of 2025 on the file of the

respondent police, seeks bail.

2.The defacto complainant is the wife of the

deceased namely Rajkumar. The case of the

prosecution is that on 12.09.2025, at 08.00 p.m.,

the deceased while returning to his home in a two

wheeler, the petitioner and other accused persons

armed with knife wrongfully restrained the

deceased and assaulted him brutally and caused

injuries all over his body, due to which, he died

on the spot. Hence, the complaint.

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3.The learned counsel for the petitioner

would submit that the petitioner is an innocent

and he was falsely implicated in this case and he

is no way connected in the above said incident.

He has not committed any offence as alleged by

the prosecution. The petitioner has been arrested

and remanded to judicial custody on 12.09.2025.He

would further submit that co-accused was released

on bail. 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 is completed and

charge sheet is filed and the same was taken on

file in S.C.No.35 of 2026 by the learned VI

Additional District and Sessions Court, Madurai,

and the same is pending trial. However, he

strongly opposed to grant bail to the petitioner.

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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 the

investigation is completed and charge sheet is

filed in S.C.No.35 of 2026 before the learned VI

Additional District and Sessions Court, Madurai,

and the fact that co-accused was released on bail

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 Judicial

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Magistrate No.II, Madurai, and on further

conditions that:

[b] the petitioner shall report before

the learned VI Additional District and

Sessions Court, Madurai, 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 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

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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

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

SCW 5560].