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Madras High Court
Kaliammal @ Kaleeswari 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.7672 of 2026
1.Kaliammal @ Kaleeswari
2.Annapoorani ... Petitioners/Accused
Rank Not Known
Vs
State of Tamilnadu Rep by,
The Inspector of Police,
Tirunelveli Junction Police Station,
Tirunelveli City.
(In Crime No. 264 of 2025). ...
Respondent/Complainant
PRAYER :-
For Bail in Crime No. 264 of 2025 on the file of the respondent
police.
For Petitioners : K.Muthurakkan,
Advocate.
For Respondent : Mr.B.Nambi Selvan
Additional Public Prosecutor
ORDER :
The Court made the following order :-
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The petitioners / Accused, who were arrested and remanded to
judicial custody on 28.11.2025 for the offences punishable under Section
303(2) of BNS, 2023, in Crime No.264 of 2025 on the file of the
respondent police, seek bail.
2. The case of the prosecution is that on 07.07.2025 at about 11.00
a.m, when the defacto complainant was travelling in the bus, the
petitioners have stolen 32 trams of gold ornaments of the defacto
complainant. 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 name of the petitioners'
were not found in the FIR and they are in custody from 28.11.2025 from
onwards. Therefore, prayed to grant bail for the petitioners.
4. The learned Additional Public Prosecutor appearing for the
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respondent would submit that the petitioners herein committed the
offence of theft and the investigation was completed and final report was
filed before the concerned Court and the case is pending for framing
charges and each petitioner has 5 previous cases similar in nature.
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 the petitioners are not the named
accused in the FIR and though each petitioner has 5 previous cases
similar in nature, in all cases they were released on bail and anticipatory
bail and the case is also pending for framing charges and considering the
period of incarceration undergone by the petitioners from 28.11.2025
onwards, this Court is inclined to grant bail to the petitioners subject to
the following conditions:
[a] Accordingly, the petitioners are ordered to be
released on bail on condition to execute a bond for a sum of
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Rs.10,000/- (Rupees Ten Thousand only) each with two
sureties each for a like sum to the satisfaction of the Judicial
Magistrate Court No.4, Tirunelveli District, and on further
conditions that:
[b] the petitioners shall report before the trial Court on
all working days 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
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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].
[g] If the accused thereafter absconds, a fresh FIR can
be registered under Section 269 BNS.
(P D B J)
20.04.2026
dss
To
1.The Judicial Magistrate Court No.4,
Tirunelveli District.
2.The Inspector of Police,
Tirunelveli Junction Police Station,
Tirunelveli City.
3. The Superintendent, Women Sub-Jail,
Kokkirakulam, Tirunelveli, Tirunelveli District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis
P. DHANABAL,J
DSS
ORDER
IN
Date : 20/04/2026
https://www.mhc.tn.gov.in/judis
