Murugan @ Raja vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2030 Mad

Citation : 2026 Latest Caselaw 2030 Mad
Judgement Date : 20 April, 2026

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Madras High Court

Murugan @ Raja vs State Of Tamilnadu Rep By Inspector Of ... on 20 April, 2026

CRL OP(MD). No.7678 of 2026

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

( Criminal Jurisdiction )

Date : 20.04.2026

PRESENT

THE HONOURABLE MR. JUSTICE P. DHANABAL

CRL OP(MD). No.7678 of 2026

Murugan @ Raja ...Petitioner/Accused
Vs

State of Tamil Nadu rep. by
The Inspector of Police,
Nanguneri Police Station
Tirunelveli District
(Crime No. 155 of 2026) ...Respondent/Complainant

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

PETITION FOR BAIL Under Sec.483 of BNSS

PRAYER :-

For Bail in Cr.No.155 of 2026 on the file of the respondent police.

1/6

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CRL OP(MD). No.7678 of 2026
ORDER :

The Court made the following order :-

The petitioner / sole accused, who was arrested and remanded to

judicial custody on 09.03.2026 for the offences punishable under Sections

296(b), 118(2), 351(3) of BNS and Section 4 of TNPHW Act and Section 3

of Explosives Substances Act, in Crime No.155 of 2026 on the file of the

respondent police, seeks bail.

2. The case of the prosecution is that due to previous enmity on

08.03.2026 the petitioner herein came to the house of the defacto

complainant abused his wife in filthy language and went away and

thereafter on the same day at about 7.30 pm., he came again and throwed a

petrol bomb into house and the same hit against the cheek of one Malathi

who is residing in the adjacent house and thereafter also he also threw three

petrol bombs, out of which one blasted and wife and mother-in-law of the

defacto complainant sustained injuries. Hence the case.

3. The learned counsel for the petitioner would submit that the

respondent police has registered a false case against the petitioner and he

has not committed any offence as alleged by the prosecution. The petitioner

has been arrested and remanded to judicial custody on 09.03.2026. He

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would further submit that the injured has been discharged from the hospital.

Hence, he prays to grant bail to the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that the petitioner herein due to previous enmity

abused the wife of the defacto complainant in filthy language and also

threw petrol bomb into the house of the defacto complainant in which the

wife and mother-in-law of the defacto complainant sustained grevious

injuries and investigation is still pending. He would further submit that the

petitioner has some previous cases. Hence, he opposed to grant bail to the

petitioner.

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 and also the considering the fact that the injured has been

discharged from the hospital and though the petitioner has some previous

cases in all cases he was granted bail and those cases are not similar kind of

offences and also taking into consideration the period of incarceration

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suffered by the petitioner, 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, Nanguneri and on further conditions that:

[b] the petitioner shall report before the Inspector of

Police, Tsiyanvilai 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 he is accused, or suspected, or of the

commission of which he 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;

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[f] On breach of any of the aforesaid conditions, the

learned Judicial Magistrate/Trial Court is entitled to take