Kalimuthu @ Vellaikali vs The State Of Tamilnadu, Rep. By
2026 Latest Caselaw 2064 Mad

Citation : 2026 Latest Caselaw 2064 Mad
Judgement Date : 20 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Kalimuthu @ Vellaikali vs The State Of Tamilnadu, Rep. By on 20 April, 2026

                                                                           CRL OP(MD). No. 7098 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. 7098 of 2026


                     Kalimuthu @ Vellaikali                          ...Petitioner/Accused-7
                                                       Vs

                     State of Tamil Nadu rep. by
                     The Deputy Superintendent of Police,
                     NIBCID, Madurai
                     Incharge of Trichy.
                     (Crime No. 4 of 2024 )               ...Respondent/Complainant


                                    For Petitioner : Mr.M.G.Martinmanivannan
                                                     Advocate.
                                    For Respondent : Mr.B.Nambi Selvan
                                                     Additional Government Pleader


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 4 of 2024 on the file of the respondent police.




                     1/7




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                                                                            CRL OP(MD). No. 7098 of 2026



                     ORDER :

The Court made the following order :-

The petitioner / Accused, who was arrested and remanded to

judicial custody on 11.12.2025 for the offences punishable under

Sections 8(c) r/w 20(b)(ii)(C), 25 & 29(i) of NDPS, Act, 1985 in Crime

No. 4 of 2024 on the file of the respondent police, seeks bail.

2. The case of the prosecution is that based on the secret

information, on 11.12.2025, at about 5.00 hrs, when the respondents

police were in patrol duty, they found that the other accused was in

illegal possession of 140 kgs of ganja. Based on the confession of co-

accused/A1, 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 recovery was made

from this petitioner and further the petitioner was in custody on the date

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of alleged occurrence. He would further submit that he has been arrested

and remanded to judicial custody on 11.12.2025. Therefore, prayed to

grant bail for the petitioner.

4. The learned Additional Government Pleader appearing for the

respondent would submit that the other accused was in illegal possession

of 140 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), 25 & 29(i) of

NDPS, Act, 1985 in Crime No. 4 of 2024. He would further submit that

based on the confession of co-accused/A1, the petitioner has been

arrayed as accused and the petitioner has 32 previous cases, out of which

five cases are similar in nature, out of which four cases are in commercial

quantity. He would further submit that 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 no recovery was made from this

petitioner and though the petitioner has some previous cases, in this case

based on the confession of co-accused only, the petitioner has been

arrayed as accused and further, the petitioner was in custody on the date

of alleged occurrence 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 and Sessions Judge/Presiding Officer, Special Court

for EC and NDPS Act cases, Pudukottai, and on further

conditions that:

[b] the petitioner shall report before the Additional

District and Sessions Judge/Presiding Officer, Special

Court for EC and NDPS Act cases, Pudukottai, daily at

10.30 a.m. and 5.00 p.m, until further orders;

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[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