Ramasamy vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2065 Mad

Citation : 2026 Latest Caselaw 2065 Mad
Judgement Date : 20 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Ramasamy 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.7589 of 2026

                     Ramasamy                              ... Petitioner/Sole Accused

                                                           Vs
                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Kovilpatti West Police Station,
                     Thoothukudi District.
                     (Crime No.144 of 2026)                 ... Respondent/Complainant

                     PRAYER :-

                        For bail in Crime No..144 of 2026 on the file of the respondent
                     police.

                       For Petitioner : M.Prabu,
                                 Advocate.
                       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 31.01.2026 for the offences punishable under

Sections 103(1) of BNS Ac (Corresponding Section 302 of IPC, in Crime

No.144 of 2026 on the file of the respondent police, seeks bail.

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

mother of the deceased. The son of the defacto complainant resided in a

rental house. On 30.01.2026, at about 05.30 p.m, when the defacto

complainant went to see his son, she found him dead with stabbing

injuries. On enquiry from the neighbour, she came to know that the

petitioner went to the rental house at about 08.00 a.m with liquor bottle

and thereafter, he left house alone with blood stained dress. 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

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 31.01.2026. Therefore, prayed to grant bail for the

petitioner.

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

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that in a drunken mode, due to money dispute,

there was a wordy quarrel arose between the petitioner and the deceased.

Due to which, the petitioner attacked the deceased with knife and the

petitioner is having 1 previous case not in similar nature 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

on either side, nature of offence, and there is a money dispute between

the parties and already investigation was completed and though the

petitioner has 1 previous case, the same is not in similar kind of offence

and 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

https://www.mhc.tn.gov.in/judis 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, Kovilpatti, and on further conditions that:

[b] the petitioner shall report before the respondent

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

[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

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