[Cites 2, Cited by 0]
Madras High Court
Siogupta vs State Rep. By The Inspector Of Police on 30 April, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K. Ilanthiraiyan
CRL OP No. 11402 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-04-2026
CORAM
THE HON'BLE MR JUSTICE G.K. ILANTHIRAIYAN
CRL OP No. 11402 of 2026
1. Siogupta
2. Tetridevi
..Petitioners
Vs
State rep. by
The Inspector of Police,
Anupparpalayam Police Station,
Tiruppur District.
Crime No.137/2026 ..Respondent
PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to enlarge the petitioners on bail in connection
with Crime No.137 of 2026 on the file of the Respondent, Anupparpalayam
Police Station, Tiruppur District.
For Petitioners: Mr.M.Rajasekar
For Respondent: Mr.S.Vinoth Kumar,
Government Advocate (Crl.Side)
ORDER
The petitioners, who were arrested and remanded to judicial custody on
23.03.2026 for the alleged offences under Sections 8(c) r/w 20(b)(ii)(B), 25 and
29(1) of NDPS Act, 1985, in Crime No.137 of 2026 on the file of the
respondent police, seeks bail.
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2. The case of the prosecution is that on 23.03.2026, based on secret
information, the respondent police intercepted three persons near Vengamedu,
Tiruppur and seized about 6.900 kilograms of ganja from their possession.
Hence, the case was registered.
3. The learned counsel appearing for the petitioners submitted that the
petitioners are innocent and have been falsely implicated in this case. It is
further submitted that the petitioners have been in incarceration since
23.03.2026 and have undergone considerable period of custody. It is also
submitted that the quantity involved is intermediate quantity and the petitioners
are ready to abide by any condition imposed by this Court. Hence, he prayed for
grant of bail to the petitioners.
4. The learned Government Advocate (Criminal Side) appearing for the
respondent police, while opposing for grant of bail to the petitioners, reiterated
the prosecution case and submitted that the petitioners were arrested and
remanded to judicial custody on 23.03.2026. He further submits that there is no
previous case pending against the petitioners.
5. Heard both sides and perused the materials available on record.
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6. Considering the facts and circumstances of the case, nature of
allegations, submissions made by the learned counsels on either side and the
period of incarceration undergone by the petitioners, this Court is inclined to
grant bail to the petitioners with certain conditions.
7. Accordingly, the petitioners are ordered to be released on bail on their
executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only), with
two sureties for a like sum each to the satisfaction of the learned Judicial
Magistrate III, Tiruppur, and subject to the following conditions:
[a] the sureties shall affix their photographs and Left
Thumb Impression in the Application for Surety ship
[Judicial Form No.46 annexed to 'The Criminal Rules of
Practice, 2019']. The learned Magistrate shall obtain a copy
of any one of the identity proofs to ensure their identity;
[b] the petitioners shall report before the respondent police
daily at 10.30 a.m. until further orders;
[c] the petitioners shall not abscond either during
investigation or trial;
[d] the petitioners shall not tamper with the evidence or
witness either during investigation or trial;
[e] on breach of any of the aforementioned conditions, the
learned Magistrate/Trial Court is entitled to take appropriate
action against the petitioners in accordance with law as if the
conditions had been imposed and the petitioners released on
bail by the learned Magistrate/Trial Court itself, as laid down
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by the Hon'ble Supreme Court in P.K.Shaji vs. State of
Kerala [(2005)13 SCC 283];
[f] if the petitioners thereafter abscond, a fresh FIR may be
registered under Section 269 of the Bharatiya Nyaya Sanhita,
2023.
30-04-2026
NSL
Note:
1. Registry is directed to forthwith upload this order in the Official
Website of this Court.
2. All concerned to act on this order being uploaded in Official
Website of this Court without insisting on certified hard copies. To
be noted, this order when uploaded in the official website of this
Court will be watermarked and will also have a QR code.
To
1. The Judicial Magistrate III, Tiruppur.
2. The Central Jail, Coimbatore.
3. The Inspector of Police, Anupparpalayam Police Station,
Tiruppur District.
4. The Public Prosecutor, High Court of Madras.
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G.K.ILANTHIRAIYAN, J.
NSL
30-04-2026
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