Valanarasu vs The State Of Tamilnadu
2026 Latest Caselaw 2060 Mad

Citation : 2026 Latest Caselaw 2060 Mad
Judgement Date : 20 April, 2026

[Cites 1, Cited by 0]

Madras High Court

Valanarasu vs The State Of Tamilnadu 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.7655 of 2026

                     Valanarasu                            ... Petitioner/Accused No.2

                                                           Vs
                     State of Tamilnadu Rep by,
                     The Sub-Inspector of Police,
                     Vadasery Police Station,
                     Kanyakumari District.
                     Crime No.270 of 2025.                 ... Respondent/Complainant

                     PRAYER :-

                        For bail in Crime No.270 of 2025 on the file of the respondent
                     police.

                       For Petitioner : Mr.R.Mohanasundaram,
                                     Advocate, for M/s.S.Pillai Monicantan
                       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 08.02.2026 for the offences punishable under

Sections 191(2), 296(b) and 103(1) of BNS, 2023, in Crime No.270 of

2025 on the file of the respondent police, seeks bail.

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

father of the deceased. The deceased used to consume alcohol with his

friends, who are the petitioner herein and other accused. On 18.07.2025,

after consuming alcohol together, the deceased further consumed alcohol

from the liquor bottles, which were kept in the cover of his bike's petrol

tank and when the same was demanded by the petitioner and other

accused, the deceased refused to give the same. Hence, they assaulted the

deceased by pulling him down from his bike, kicking him, and then

laying him in a nearby temple. When the same was informed to the

defacto complainant through phone. Immediately, the deceased was

taken to the private hospital and thereafter, he was shifted to the

Government Medical College Hospital, Asaripallam, where the doctors

declared that he had died. 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

https://www.mhc.tn.gov.in/judis and he has not committed any offence as alleged by the prosecution. He

would further submit that the petitioner has been arrested and remanded

to judicial custody on 08.02.2026. Therefore, prayed to grant bail for the

petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that there was a wordy quarrel arose between

the accused and the deceased in consuming alcohol. Due to which, the

petitioner attacked the deceased brutally and caused death to him and the

petitioner is having 4 previous cases not similar in nature and A1 & A4 is

still in custody and A5 is absconding and the investigation is almost

completed.

5. This Court heard both sides and perused the materials available

on record.

6. Considering the rival submissions made by the learned counsel

https://www.mhc.tn.gov.in/judis on either side, nature of offence, and there was a wordy quarrel between

the parties and even according to the prosecution, there is no specific

overtact attributed as against the petitioner and the petitioner attacked the

deceased with only bare hands and though the petitioner has 4 previous

cases, that cases are not similar kind of offences and in all cases, he was

released on bail and anticipatory bail and since FIR was registered on

19.01.2026, by this time, the material part of the investigation might have

been completed and considering the period of incarceration undergone by

the petitioner from 08.02.2026 onwards, 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 No.II, Nagercoil, and on further conditions that:

[b] the petitioner shall report before the respondent

police daily at 10.30 a.m until further orders;

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

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].