Pradeep vs The State Of Tamilnadu Rep By The ...
2026 Latest Caselaw 1911 Mad

Citation : 2026 Latest Caselaw 1911 Mad
Judgement Date : 16 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Pradeep vs The State Of Tamilnadu Rep By The ... on 16 April, 2026

                                                                   CRL OP(MD). No. 7342 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. 7342 of 2026


                     Pradeep                       ...Petitioner/Accused No.2

                                                      Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Melur Police Station,
                     Madurai District.
                     (Crime No.135 of 2026)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.R.Suresh Kumar
                                     For Respondent:Mr.B.Nambi Selvan
                                           Additional Public Prosecutor


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No.135 of 2026 on the file of
                     the respondent police.




                     1/8




https://www.mhc.tn.gov.in/judis
                                                                        CRL OP(MD). No. 7342 of 2026


                     ORDER :

The Court made the following order :-

The petitioner/A2, who was arrested and

remanded to judicial custody on 18.03.2026 for

the offences punishable under Sections 127(2),

296(b), 118(1), 351(3) and 109(1) of BNS, 2023 @

Sections 109(1), 118(1), 127(2), 191(2), 191(3),

296(b) and 351(3) of BNS, 2023, in Crime No.135

of 2026 on the file of the respondent police,

seeks bail.

2.The case of the prosecution is that the

defacto complainant murdered one Vivek, who is

none other than the brother of A1. In order to

retaliate, A1 murdered one Keeri Sundaram. The

defacto complainant stayed away at Kodaikanal and

thereafter, on 16.03.2026, he came to his native

village, on knowing the same, the petitioner

along with other accused persons attacked the

defacto complainant with Aruval and he sustained

head injuries. 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 18.03.2026.

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 and the

offences are grave in nature. He would further

submit that the petitioner has no previous cases

and the injured person has been discharged from

the hospital. However, he vehemently opposed to

grant of bail.

5. This Court heard both sides and perused

the materials available on record.

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6. Considering the rival submissions made by

the learned counsel on either side, nature of

offence, and considering the fact that there is a

dispute between the parties with regard to the

murder that took place and the petitioner has no

previous cases and also considering the fact that

the injured person has been discharged from the

hospital and the period of incarceration

undergone by the petitioner from 18.03.2026, 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 Judicial

Magistrate Court, Melur, Madurai District,

and on further conditions that:

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[b] the petitioner shall report before

the Inspector of Police, Vadipatti Police

Station, Madurai 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

with the evidence;

[f] On breach of any of the aforesaid

conditions, the learned Judicial

Magistrate/Trial Court is entitled to take

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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].