B.Ajaykumar vs The State Rep By Inspector Of Police
2026 Latest Caselaw 1807 Mad

Citation : 2026 Latest Caselaw 1807 Mad
Judgement Date : 10 April, 2026

[Cites 2, Cited by 0]

Madras High Court

B.Ajaykumar vs The State Rep By Inspector Of Police on 10 April, 2026

                                                                                        Crl.O.P.No.9087 of 2026
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 10.04.2026

                                                             CORAM

                                  THE HONOURABLE Mr. JUSTICE C.KUMARAPPAN

                                                   Crl.O.P.No.9087 of 2026

                   B.Ajaykumar                                                     ... Petitioner(s)

                                                               Vs.

                   State represented by
                   Inspector of Police,
                   Vellore Taluk Police Station,
                   Vellore District.                                         ... Respondent(s)
                   Crime No.32 of 2026

                   PRAYER : Criminal Original Petition filed under Section 483 of BNSS, 2023,
                   to enlarge the petitioner on bail concerned in Crime No.32 of 2026 pending on
                   the file of the respondent police.

                                    For Petitioner(s)          : Mr.A.Saravanan

                                    For Respondent(s)          : Mr.S.Vinoth Kumar,
                                                                 Government Advocate (Crl.Side)

                                                             ORDER

The petitioner, who was arrested and remanded to judicial custody on

11.03.2026 for the alleged offence under Section 303(2) of the Bharatiya Nyaya

Sanhita, 2023 (corresponding to Section 379 IPC) in Crime No.32 of 2026 on

the file of the respondent police, seeks bail.

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

2. The case of the prosecution is that the petitioner, along with the other

accused, attempted to commit theft by stealing copper wire from the premises of

the defacto complainant.

3. The learned counsel for the petitioner would submit that the petitioner

is innocent and has been falsely implicated in this case. He would further submit

that the petitioner has been in judicial custody since 11.03.2026 and is ready to

abide by any conditions that may be imposed by this Court. Hence, he prayed

for grant of bail to the petitioner.

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

respondent, while opposing the grant of bail, reiterated the prosecution case and,

on instructions, submitted that the petitioner has no bad antecedents and that the

stolen property has been recovered. He further submitted that the co-accused

was already enlarged on bail vide order dated 08.04.2026 passed by this Court

in Crl.O.P.No.8780 of 2026.

5. Considering the above facts and circumstances, the period of

incarceration undergone by the petitioner, that the stolen property has been

recovered, the fact that the petitioner has no bad antecedents, and also the fact

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

that the co-accused was already enlarged on bail, this Court is inclined to

enlarge the petitioner on bail, subject to certain conditions.

6. Accordingly, the petitioner is 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-I, Vellore, and subject to the following conditions:

[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 petitioner shall report before the respondent police everyday at 10.30 a.m. for a period of 15 days and thereafter as and when required for interrogation;

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

[d] the petitioner 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 take appropriate action against the petitioners in accordance with law as if the conditions had been imposed and the petitioner released on bail by the learned Magistrate/Trial Court itself, as laid down by the Hon'ble Supreme Court in P.K.Shaji vs.

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

State of Kerala [(2005)13 SCC 283];

[f] if the petitioner thereafter abscond, a fresh FIR may be registered under Section 269 of the Bharatiya Nyaya Sanhita, 2023.

10.04.2026 skr

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.

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

1. The learned Judicial Magistrate-I, Vellore.

2. The Superintendent, Central Jail, Vellore.

3. The Inspector of Police, Vellore Taluk Police Station, Vellore District.

4. The Public Prosecutor, High Court of Madras

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

C.KUMARAPPAN,J.

skr

10.04.2026

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