L.Padmananban vs State Of Tamilnadu Rep By Inspector Of ...
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Madras High Court

L.Padmananban vs State Of Tamilnadu Rep By Inspector Of ... on 16 April, 2026

                                                                   CRL OP(MD). No. 7416 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. 7416 of 2026


                     L.Padmananban                  ...Petitioner/Sole Accused

                                                      Vs

                     State of Tamil Nadu rep. by
                     The Sub Inspector of Police,
                     Mayanoor Police Station,
                     Karur District.
                     (Crime No.79 of 2026)
                                            ...Respondent/Complainant


                                  For Petitioner:Mr.S.Muthiah Poosari Amalan
                                  For Respondent:Mr.B.Nambi Selvan
                                            Additional Public Prosecutor


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                          For Bail in Cr.No.79 of 2026 on the file of
                     the respondent police.




                     1/8




https://www.mhc.tn.gov.in/judis
                                                                           CRL OP(MD). No. 7416 of 2026


                     ORDER :

The Court made the following order :-

The petitioner/Sole accused, who was arrested

and remanded to judicial custody on 27.02.2026

for the offences punishable under Sections

25(1B)(a) and 27(1) of Arms Act, in Crime No.79

of 2026 on the file of the respondent police,

seeks bail.

2.The case of the prosecution is that on

26.02.2026, while the respondent Police was a

routine patrol duty near Mayanoor Police

Station , Karur District, the respondent Police

found that the petitioner was in illegal

possession of one pistol and 13 bullets without

any valid license. The property were seized from

the petitioner. Hence, the complaint.

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

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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 27.02.2026.

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 no

previous cases and no one sustained any injury.

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

offence, and considering the fact that the

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petitioner has no previous cases and the

investigation in this case almost completed and

the properties were recovered from the petitioner

and also considering the fact that no one

sustained any injury and the period of

incarceration undergone by the petitioner from

27.02.2026, 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 District

Munsif Cum Judicial Magistrate,

Krishnarayapuram, Karur District, and on

further conditions that:

[b] the petitioner shall report before

the respondent Police daily at 10.30 a.m.,

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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

appropriate action against the petitioner

in accordance with law as if the

conditions have been imposed and the

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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)

16.04.2026 vsg

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To

1.The learned District Munsif Cum Judicial Magistrate, Krishnarayapuram, Karur District.

2.The Sub Inspector of Police, Mayanoor Police Station, Karur District.

3.The Officer-in-Charge, Sub Jail, Kulithalai, Karur District.

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

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P.DHANABAL, J.,

vsg

ORDER IN

Date : 16.04.2026

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