Sundarraj vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2032 Mad

Citation : 2026 Latest Caselaw 2032 Mad
Judgement Date : 20 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Sundarraj vs State Of Tamilnadu Rep By Inspector Of ... on 20 April, 2026

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 20/04/2026

                                                        CORAM

                                   THE HONOURABLE MR. JUSTICE P. DHANABAL

                                             CRL OP(MD). No.7670 of 2026

                     Sundarraj                             ... Petitioner/Accused No.6

                                                           Vs
                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Tenkarai Police Station,
                     Theni District.
                     (Crime No.274 of 2026)                 ... Respondent/Complainant

                     PRAYER :-

                        For bail in Crime No. 274 of 2026 on the file of the respondent
                     police.

                       For Petitioner : M.Jegadeesh Pandian
                                 Advocate.
                       For Respondent : Mr.B.Nambi Selvan,
                                 Additional Public Prosecutor




                     ORDER :

The Court made the following order :-

The petitioner / Accused, who was arrested and remanded to

https://www.mhc.tn.gov.in/judis judicial custody on 25.03.2026 for the offences punishable under

Sections 191(2), 191(3), 329(4), 296(b), 351(3) of BNS, 2023, and

Section 4 of TNPHW Act, 2002 r/w Section 3 of TNPPDL Act, 2008, in

Crime No.274 of 2026 on the file of the respondent police, seeks bail.

2. The case of the prosecution is that the defacto complainant is a

Doctor and he is running a hospital in the name of 'Ramasamy Hospital',

Periyakulam. On 23.03.2026, at about 09.30 p.m, one Madhan Mohan

was taking treatment in the hospital, the 7 named accused and 20

unnamed accused are said to have trespassed into the hospital and abused

the defacto complainant and staffs in filthy language and threatened them

with dire consequences and caused damage to the hospital medical

articles and other office materials. Hence, this case.

3. The learned counsel appearing for the petitioner would submit

that the petitioner is innocent and he was falsely implicated in this case

and he has not committed any offence as alleged by the prosecution. He

would further submit that the petitioner has no previous case and the

co-accused was released on bail and the petitioner has been arrested and

https://www.mhc.tn.gov.in/judis remanded to judicial custody on 25.03.2026. Therefore, prayed to grant

bail for the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that the offence is grave in nature and the

investigation is still pending and the co-accused was released on bail by

this Court and no previous case is pending against him.

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 there is a dispute between the

parties with regard to giving treatment to the patient and already the

co-accused was released on bail by this Court and no previous case is

pending against the petitioner and considering the period of incarceration

undergone 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

https://www.mhc.tn.gov.in/judis 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, Periyakulam, Theni District, and on further

conditions that:

[b] the petitioner shall report before the respondent

police, daily at 10.30 a.m until further orders;

[c] the petitioner shall not commit any offence similar to

the offence of which he/she is accused, or suspected, or of the

commission of which he/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

https://www.mhc.tn.gov.in/judis 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].