Raja vs The State Of Tamilnadu Rep.By
2026 Latest Caselaw 1867 Mad

Citation : 2026 Latest Caselaw 1867 Mad
Judgement Date : 15 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Raja vs The State Of Tamilnadu Rep.By on 15 April, 2026

                                                                    CRL OP(MD). No.18401 of 2025

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 ( Criminal Jurisdiction )

                                                   Date : 15.04.2026

                                                       PRESENT

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                            CRL OP(MD). No.18401 of 2025


                     Raja                                                    ...Petitioner/Accused
                                                        Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Valangaiman Police Station
                     Tiruvarur District
                     (Crime No. 146 of 2025)                         ...Respondent/Complainant


                                   For Petitioner : Mr.Na.Manimaran
                                                    for Ms.M.Jaya
                                   For Respondent : Mr.B.Nambi Selvan
                                                   Additional Public Prosecutor


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No.146 of 2025 on the file of the respondent police.




                     1/6




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                                                                         CRL OP(MD). No.18401 of 2025

                     ORDER :

The Court made the following order :-

The petitioner / A1, who was arrested and remanded to judicial

custody on 04.10.2025 for the offences punishable under Sections 8(c) r/w.

20(b)(ii) (C) of NDPS Act in Crime No.146 of 2025 on the file of the

respondent police, seeks bail.

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

accused were found in illegal possession of 100 kgs of ganja. Hence the

case.

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

respondent police has registered a false case against the petitioner and he

has not committed any offence as alleged by the prosecution. He would

further submit that no contraband was recovered from this petitioner and the

co-accused was released on bail. He would further submit that based on the

confession statement given by the co-accused this petitioner has been

implicated as an accused. The petitioner has been arrested and remanded to

judicial custody on 04.10.2025. Hence, he prays to grant bail to the

petitioner.

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4. The learned Additional Public Prosecutor appearing for the

respondent would submit that petitioner along with other accused were

found in illegal possession of 100 kgs of ganja which is a commercial

quantity. There are materials available as against the petitioner. Hence, he

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 and also the considering the fact that no contraband was

recovered from this petitioner and also the fact that based on the confession

given by the co-accused this petitioner has been implicated as an accused

and also the fact that petitioner was arrested only after three months from

the date of registration of the First Information Report and the fact that co-

accused was released on bail and though the petitioner has got two previous

cases and those cases are not for commercial quantity and also taking into

consideration the period of incarceration suffered by the petitioner, this

Court is inclined to grant bail to the petitioner subject to the following

conditions:

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[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 Additional District

Judge/Special Court under EC Act, Thanjavur and on further

conditions that:

[b] the petitioner shall report before the trial Court on

all working days at 10.30 a.m.,and 5.30 pm., until further

orders.

[c] the petitioner shall not commit any offence similar to

the offence of which he is accused, or suspected, or of the

commission of which he 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

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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].