Abdhul Basith vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1877 Mad

Madras High Court

Abdhul Basith vs State Of Tamilnadu Rep By Inspector Of ... on 15 April, 2026

                                                                  CRL OP(MD). No. 6719 of 2026



                         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. 6719 of 2026



                     Abdhul Basith                 ...Petitioner/Accused No.2

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     PEW-Thiruverambur Police Station,
                     Trichy.
                     (Crime No.49 of 2025)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.A.Vignesh
                                     For Respondent:Mr.B.Nambi Selvan
                                           Additional Public Prosecutor


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 49 of 2025 on the file of
                     the respondent police.



                     1/8




https://www.mhc.tn.gov.in/judis
                                                                           CRL OP(MD). No. 6719 of 2026



                     ORDER :

The Court made the following order :-

The petitioner / A2, who was arrested and

remanded to judicial custody on 19.03.2025 for

the offences punishable under Sections 8(C) and

20(b)(ii)(C) of NDPS Act, 1985, in Crime No.49 of

2025 on the file of the respondent police, seeks

bail.

2.The case of the prosecution is that on

19.03.2025, at about 17.30 hours, the Sub

Inspector of Police, Prohibition Enforcement

Wing, Thiruverumbur, while on patrol duty near

trichy-Chennai bypass road, at Kariyamanickam

Junction, intercepted two persons and found that

they were in possession of 21 kgs of Ganja

separately. Hence the case.

3. The learned counsel appearing for the

petitioner would submit that the respondent

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Police registered a case against the petitioner

and others. He would further submit that only

based on the confession of co-accused, the

petitioner has been arrayed as A2. Hence, he

prayed to grant bail for the petitioner.

4. The learned Additional Public Prosecutor

appearing for the respondent would submit that

the contraband recovered is a commercial

quantity, however, the investigation has been

completed and charge sheet has been filed and the

same was taken on file. The petitioner has no

previous cases. However, he strongly 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, nature of

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offence, and the quantity of the contraband

involved in this case is not a commercial

quantity and only based on the confession of co-

accused, the petitioner has been arrayed as

accused and the petitioner has no previous cases

and also considering the period of incarceration

undergone by the petitioner from 19.03.2025, 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 Additional

District and Sessions Judge for E.C and

NDPS Act Cases, Pudukkottai, and on

further conditions that:

[b] the petitioner shall report before

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the learned Additional District and

Sessions Judge for E.C and NDPS Act Cases,

Pudukkottai, on all working days Morning

at 10.30 a.m., and Evening at 05.00 p.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

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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].

[g] If the accused thereafter

absconds, a fresh FIR can be registered

under Section 269 BNS.

(P D B J)

15.04.2026 vsg

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To

1.The learned Additional District and Sessions Judge for E.C and NDPS Act Cases, Pudukkottai.

2.The Inspector of Police, PEW-Thiruverambur Police Station, Trichy.

3.The Superintendent, Central Prison, Trichy.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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P. DHANABAL, J.,

vsg

ORDER IN

Date : 15.04.2026

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