Victor Raja Das vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1906 Mad

Citation : 2026 Latest Caselaw 1906 Mad
Judgement Date : 16 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Victor Raja Das vs State Of Tamilnadu Rep By Inspector Of ... on 16 April, 2026

                                                                  CRL OP(MD). No. 6712 of 2026



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         ( Criminal Jurisdiction )

                                            Date   : 16.04.2026

                                                   PRESENT

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                       CRL OP(MD). No. 6712 of 2026


                     Victor Raja Das               ...Petitioner/Sole Accused

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Kottar Police Station,
                     Nagarkovil,
                     Kanyakumari District.
                     (Crime No.72 of 2026)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.S.Ashok
                                     For Respondent:Mr.B.Nambi Selvan
                                           Additional Public Prosecutor


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                          For Bail in Cr.No.72 of 2026 on the file of
                     the respondent police.



                     1/8




https://www.mhc.tn.gov.in/judis
                                                                          CRL OP(MD). No. 6712 of 2026



                     ORDER :

The Court made the following order :-

The petitioner/Sole Accused, who was arrested

and remanded to judicial custody on 13.02.2026

for the offences punishable under Sections

296(b), 109, 103(1) and 351(3) of BNS, 2023, in

Crime No.72 of 2026 on the file of the respondent

police, seeks bail.

2.The case of the prosecution is that due to

previous money dispute, the petitioner called the

the defacto complainant's brother to come to the

shop. On arrival of the defacto complainant's

brother, the petitioner has taken the car and

dashed against him and his brother. Due to which,

the defacto complainant sustained injuries and

the his brother succumbed to injuries. Hence, the

complaint.

3.The learned counsel for the petitioner

would submit that the petitioner is an innocent

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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 13.02.2026.

Hence, he prays to grant bail to the petitioner.

4. The learned Additional Public Prosecutor

appearing for the respondent Police would submit

that investigation is still pending. He would

further submit that the petitioner has 3 previous

cases and the offences are grave in nature.

Therefore, he vehemently, opposed to grant of

bail.

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 considering the fact that there is a

money dispute pending between the parties and

though the petitioner has 3 previous cases, the

same are not similar kind of offence and in both

the cases, he was released on bail and as the

date of occurrence is 12.02.2026, by this time

material part of the investigation might have

been completed and also considering the period of

incarceration undergone by the petitioner from

13.02.2026, 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

Magistrate No.2, Nagercoil, and on further

conditions that:

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[b] the petitioner shall report before

the Inspector of Police, Valliyoor Police

Station, Tirunelveli District, 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