[Cites 2, Cited by 0]
Madras High Court
Chalapati Damodar vs State Rep By The Station House Officer on 16 April, 2026
Crl.O.P.No.9534 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.04.2026
CORAM
THE HONOURABLE Mr. JUSTICE C.KUMARAPPAN
Crl.O.P.No.9534 of 2026
1.Chalapati Damodar
2.K.Ragavendra ... Petitioners
Vs.
The State, rep. by
The Station House Officer,
Cyber Crime P.S. through
The Public Prosecutor
Crime No.46 of 2025 ... Respondent
PRAYER : Criminal Original Petition filed under Section 483 of BNSS,
2023, to enlarge the petitioners on bail in connection with Crime No.46 of
2025 pending on the file of the respondent police.
For Petitioners : Mr.R.Vinoth
For Respondent : Mr.S.Vinoth Kumar,
Government Advocate (Crl.Side)
ORDER
The petitioner, who was arrested and remanded to judicial custody on
03.02.2026 for the alleged offences under Sections 66 r/w 43 of the
Information Technology Act, 2000, in Crime No.46 of 2025 on the file of the
respondent police, seek bail.
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2. The case of the prosecution is that the petitioners along with other
accused dishonestly received money from the de facto complainant by
deceiving him under the guise of an online part-time job scam. Hence, the
case.
3. The learned counsel for the petitioners submitted that the petitioners
have been falsely implicated in this case and that they have not committed
any offence as alleged by the prosecution. He further submitted that the co-
accused has already been released on bail by this Court in Crl.O.P.No.8247 of
2026 dated 07.04.2026. Hence, he prayed for grant of bail to the petitioners.
4. The learned Government Advocate (Crl.Side) appearing for the
respondent police would oppose the bail application and submit that there are
totally 6 accused in this case and the petitioners are arrayed as A5 and A6.
The petitioners have created mule accounts and thereby misappropriated a
sum of Rs.22 lakhs. But he would fairly submit that the investigation has
been completed.
5. Taking into consideration of the totality of the circumstances and
upon the fact that the co-accused has already been released on bail by this
https://www.mhc.tn.gov.in/judis
Court in Crl.O.P.No.8247 of 2026 dated 07.04.2026 and that the investigation
has also been completed, this Court is of the firm view that, at this length of
time, further custodial interrogation of the petitioners is not required. Hence,
this Court is inclined to enlarge the petitioners on bail, subject to certain
conditions.
6. Accordingly, the petitioners are ordered to be released on bail on
their executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five
Thousand only) with two sureties each for a like sum to the satisfaction of
the learned Chief Judicial Magistrate Court, Puducherry, and subject to
the following conditions:
[a] the sureties shall affix their photographs and
Left Thumb Impression in the Application for Surety ship
[Judicial Form No.46 annexed to 'The Criminal Rules of
Practice, 2019']. The learned Magistrate shall obtain a
copy of any one of the identity proofs to ensure their
identity;
[b] the petitioner shall stay at Puducherry and
report before the respondent police daily at 10.30 a.m.,
until further orders. It is made clear that the petitioner
shall not leave the jurisdiction without the permission
of the Bail Court or the Trial Court;
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[c] the petitioners shall not abscond either during
investigation or trial;
[d] the petitioners shall not tamper with the
evidence or witness either during investigation or trial;
[e] on breach of any of the aforementioned
conditions, the learned Magistrate/Trial Court is entitled to
take appropriate action against the petitioners in
accordance with law as if the conditions had been imposed
and the petitioners released on bail by the learned
Magistrate/Trial Court itself, as laid down by the Hon'ble
Supreme Court in P.K.Shaji vs. State of Kerala [(2005)13
SCC 283];
[f] if the petitioners thereafter abscond, a fresh FIR
may be registered under Section 269 of the Bharatiya
Nyaya Sanhita, 2023.
16.04.2026
cda
Note:
1. Registry is directed to forthwith upload this order in the Official
Website of this Court.
2. All concerned to act on this order being uploaded in Official
Website of this Court without insisting on certified hard copies.
To be noted, this order when uploaded in the official website of
this Court will be watermarked and will also have a QR code.
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To
1. The Chief Judicial Magistrate Court, Puducherry.
2.The Station House Officer,
Cyber Crime P.S.,
Puducherry.
3. The Superintendent,
Central Prison, Puducherry.
4. The Public Prosecutor,
High Court of Madras.
https://www.mhc.tn.gov.in/judis
C.KUMARAPPAN, J.
cda
16.04.2026
https://www.mhc.tn.gov.in/judis
