Pous Senthil @ Senthilkumar vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 1919 Mad

Citation : 2026 Latest Caselaw 1919 Mad
Judgement Date : 16 April, 2026

[Cites 2, Cited by 0]

Madras High Court

Pous Senthil @ Senthilkumar vs State Of Tamilnadu Rep By Inspector Of ... on 16 April, 2026

                                                                  CRL OP(MD). No. 7424 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. 7424 of 2026


                     Pous Senthil @ Senthilkumar
                                       ...Petitioner/Sole Accused

                                                     Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Budalur Police Station,
                     Thanjavur District.
                     (Crime No.59 of 2026)
                                            ...Respondent/Complainant


                                     For Petitioner:Mr.T.Udhayajeeva
                                     For Respondent:Mr.B.Nambi Selvan
                                           Additional Public Prosecutor


                                  PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                          For Bail in Cr.No.59 of 2026 on the file of
                     the respondent police.



                     1/8




https://www.mhc.tn.gov.in/judis
                                                                     CRL OP(MD). No. 7424 of 2026



                     ORDER :

The Court made the following order :-

The petitioner/sole Accused, who was arrested

and remanded to judicial custody on 06.03.2026

for the offences punishable under Sections

296(b), 126(2) and 351(3) of BNS, 2023 r/w Sectin

25(1) of Arms Act, in Crime No.59 of 2026 on the

file of the respondent police, seeks bail.

2.The case of the prosecution is that on

06.03.2026, at about 09.00 a.m., when the defacto

complainant was riding TVS XL two wheeler from

Bothalur towards Thirukattupalli, at that time,

near Boothalur Tasmac Branch road, the petitioner

was standing in the middle of the road.

Thereafter, he sounder the horn and asked him to

move aside. At that time, the petitioner abused

him in filthy language and also threatened him

with knife. 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 06.03.2026.

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. He would

further submit that the petitioner is a history

sheeter and he has 8 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.

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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 was

a dispute between the parties while sounding the

horn of the two wheeler and though the petitioner

has 8 previous cases, the same are not similar

kind of offence and in all cases, he was released

on bail and the investigation in this case is still pending

and also considering the fact that no one

sustained any injury and the period of

incarceration undergone by the petitioner from

06.03.2026, 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 learned Judicial

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Magistrate, Thanjavur, and on further

conditions that:

[b] the petitioner shall report before

the Inspector of Police, Peravurani Police

Station, Thanjavur District, daily at

10.30 a.m., for a period of 30 days and

thereafter, as and when required for

interrogation before the respondent

Police.

[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

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