Murugan vs State By, Inspector Of Police,
2026 Latest Caselaw 2239 Mad

Citation : 2026 Latest Caselaw 2239 Mad
Judgement Date : 29 April, 2026

[Cites 3, Cited by 0]

Madras High Court

Murugan vs State By, Inspector Of Police, on 29 April, 2026

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                             CRL OP No. 11110 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 29-04-2026
                                                        CORAM
                           THE HON'BLE MR JUSTICE A.D.JAGADISH CHANDIRA
                                                CRL OP No. 11110 of 2026
                Murugan
                                                                                       ..Petitioner
                                                          Vs
                State By,
                The Inspector of Police,
                Rathinagiri Police Station,
                Ranipet District.
                                                                                      ..Respondent



                PRAYER : Criminal Original Petition filed under Section 482 of Bharatiya
                Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on bail in the event of
                arrest by the respondent police in Crime No.62 of 2026 on the file of the
                respondent police.


                              For Petitioner:           Mr.D. Rameshkumar

                              For Respondent:           Mr.P.Dhileepan
                                                        Govt Advocate (Crl.Side)


                                                        ORDER

The petitioner, who apprehends arrest at the hands of the respondent

Police for the offences punishable under Sections 296(b), 115(2), 118(1) and

351(3) of BNS, 2023 [294(b), 323, 324 and 506(2) of IPC] in Crime No.62 of

2026 on the file of the respondent Police, seeks anticipatory bail.

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2. The learned counsel for the petitioner, pleading innocence on the part

of the petitioner (A2) and false implication in the case, seeks indulgence of this

Court. He further submitted that the petitioner is ready to abide by any stringent

condition that may be imposed by this Court.

3. The case of the prosecution as put forth by the learned Government

Advocate(Criminal Side) appearing for the respondent police, opposing for

grant of anticipatory bail, is that due to previous enmity, the petitioner, along

with other person, abused the de facto complainant in filthy language and

threatened with dire consequences. He further submitted that the injury has

been caused by A1 and the injured person has been discharged from hospital.

4.Heard the learned counsel appearing for the petitioner and the learned

Government Advocate (Criminal Side) appearing for the respondent and

perused the materials available on record.

5.Taking note of the facts and circumstances of the case and the

submissions made by the learned counsel on either side, this Court is inclined to

grant anticipatory bail to the petitioner with certain conditions.

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6.Accordingly, the petitioner is ordered to be released on bail in the event

of arrest or on his appearance, within a period of fifteen days from the date on

which the order copy is made ready, before the learned Judicial Magisrate,

Arcot, on condition that the petitioner shall execute a bond for a sum of

Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum to the

satisfaction of the respondent police or the police officer who intends to arrest

or to the satisfaction of the learned Magistrate concerned, failing which, the

petition for anticipatory bail shall stand dismissed and on further conditions

that:

[a] the petitioner and the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.

[b] the petitioner shall report before the respondent police everyday at 6.30 p.m., until further orders.

[c] the petitioner shall not tamper with evidence or witness either during investigation or trial.

[d] the petitioner shall not abscond either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned 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

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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].