Suriyapandi vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2053 Mad

Citation : 2026 Latest Caselaw 2053 Mad
Judgement Date : 20 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Suriyapandi 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.7797 of 2026
                     1.Suriyapandi
                     2.Balaji
                     3.Kasirajan
                     4.Pandikrishnan
                     5.Kridshnamoorthy                          ... Petitioners/Accused No.1to5

                                                           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 Petitioners : R.Venkatesan
                                 Advocate.
                       For Respondent : Mr.B.Nambi Selvan,
                                 Additional Public Prosecutor

                     ORDER :

The Court made the following order :-

The petitioners/ Accused, who were 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, seek 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 petitioners would submit

that the petitioners are innocent and they were falsely implicated in this

case and they have not committed any offence as alleged by the

prosecution. He would further submit that the petitioners have no

previous case and the co-accused was released on bail and the petitioners

https://www.mhc.tn.gov.in/judis have been arrested and remanded to judicial custody on 25.03.2026.

Therefore, prayed to grant bail for the petitioners.

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 the petitioners.

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 petitioners and considering the period of

incarceration undergone by the petitioners, this Court is inclined to grant

bail to the petitioners subject to the following conditions:

[a] Accordingly, the petitioners are ordered to be

https://www.mhc.tn.gov.in/judis released on bail on condition to execute a bond for a sum of

Rs.10,000/- (Rupees Ten Thousand only) each with two

sureties each for a like sum to the satisfaction of the Judicial

Magistrate Court, Periyakulam, Theni District, and on

further conditions that:

[b] the petitioners shall report before the respondent

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

[c] the petitioners 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 petitioners shall not abscond either during

investigation or trial;

[e] the petitioners 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 petitioners in accordance with

law as if the conditions have been imposed and the petitioners

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].