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Madras High Court
Sriram vs State Of Tamilnadu Rep By Inspector Of ... on 20 April, 2026
CRL OP(MD). No. 7068 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. 7068 of 2026
Sriram ...Petitioner/Accused-3
Vs
State of Tamil Nadu rep. by
The Inspector of Police,
Annamalai Nagar Police Station,
Cuddalore District.
(Crime No. 69 of 2025 ) ...Respondent/Complainant
For Petitioner : Mr.S.Ajith
Advocate.
For Respondent : Mr.B.Nambi Selvan
Additional Government Pleader
PETITION FOR BAIL Under Sec.483 of BNSS
PRAYER :-
For Bail in Cr.No. 69 of 2025 on the file of the respondent police.
1/7
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CRL OP(MD). No. 7068 of 2026
ORDER :
The Court made the following order :-
The petitioner / Accused, who was arrested and remanded to
judicial custody on 05.08.2025 for the offences punishable under
Sections 8(c) r/w 20(b)(ii)(C) of NDPS, Act, 1985 in Crime No. 69 of
2025 on the file of the respondent police, seeks bail.
2. The case of the prosecution is that based on the secret
information, on 19.04.2025, when the respondent police were in patrol
duty, they found that the other accused were in illegal joint possession of
21.100 kgs of ganja. Based on the confession of the co-accused, the
petitioner has been arrayed as accused. Hence the 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 based on the confession of co-accused only,
the petitioner has been arrayed as accused and no contraband was
recovered from this petitioner. He would further submit that he has been
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arrested and remanded to judicial custody on 05.08.2025 through
P.T.Warrant. Therefore, prayed to grant bail for the petitioner.
4. The learned Government Advocate appearing for the respondent
would submit that the other accused were in illegal joint possession of
21.100 kgs of ganja, due to which the case has been registered for the
offences punishable under Sections 8(c) r/w 20(b)(ii)(C) of NDPS, Act,
1985 in Crime No. 69 of 2025. He would further submit that the
petitioner has six previous cases, out of which one case is similar in
nature. He would further submit that after investigation, charge sheet was
filed and the same is taken on file in C.C.No.185 of 2025 on the file of
the Additional District Judge, Special Court under EC Act cases,
Thanjavur and the offences are grave in nature and hence, he strongly
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
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on either side, nature of offence, and considering the facts that based on
the confession of co-accused only, the petitioner has been arrayed as
accused and no contraband was recovered from this petitioner and after
investigation, charge sheet was filed and the same is taken on file in
C.C.No.185 of 2025 on the file of the Additional District Judge, Special
Court under EC Act cases, Thanjavur and though the petitioner has six
previous cases, one case only is similar in nature and also 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
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 Additional
District Judge, Special Court under EC Act cases, Thanjavur,
and on further conditions that:
[b] the petitioner shall report before the Additional
District Judge, Special Court under EC Act cases,
Thanjavur, daily at 10.30 a.m. and 5.00 p.m., until further
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orders;
[c] the petitioner shall not commit any offence similar to
the offence of which she is accused, or suspected, or of the
commission of which 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
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].
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[g] If the accused thereafter absconds, a fresh FIR can
be registered under Section 269 BNS.
(P D B J)
20.04.2026
apd
To
1.The Additional District Judge,
Special Court under EC Act cases,
Thanjavur.
2.The Inspector of Police,
Annamalai Nagar Police Station,
Cuddalore District.
3. The Superintendent, Central Prison, Coimbatore.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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P. DHANABAL, J
apd
ORDER
IN
Date : 20.04.2026
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