[Cites 6, Cited by 0]
Madras High Court
Parveen Banu vs State Rep. By Inspector Of Police on 30 April, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K. Ilanthiraiyan
CRL OP No. 10370 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. 10370 of 2026
Parveen Banu
..Petitioner
Vs
State: Inspector of Police,
Central Crime Branch - Team - VI,
Tambaram.
(Crime No.80/2026) ..Respondent
PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on bail in the above
Cr.No.80 of 2026 pending on the file of the respondent herein.
For Petitioner: Mr.M.Rajavelu
For Respondent: Mr.S.Vinoth Kumar,
Government Advocate (Crl.Side)
For Intervenor: Mr.R.Megha
ORDER
The petitioner, who was arrested and remanded to judicial custody on
27.03.2026 for the alleged offences under Sections 406, 420, 294(b) and 506(ii)
of Indian Penal Code, 1860 in Crime No.80 of 2026 on the file of the
respondent police, seeks bail.
__________
Page1 of 5
https://www.mhc.tn.gov.in/judis
2.The case of the prosecution is that the petitioner induced the defacto
complainant to invest in a business venture and obtained a sum of
Rs.1,75,00,000/- and failed to repay the same and also threatened the defacto
complainant. Hence, the case was registered.
3. The learned counsel appearing for the petitioner submitted that the
petitioner is innocent person. It is further submitted that there was delay in
registration of FIR. The learned counsel would submit that substantial amount
has already been repaid and it is also revealed that the petitioner has repaid
nearly Rs.70 lakhs directly to the bank account of the defacto complainant. It is
further submitted that the petitioner is willing to deposit reasonable amount as
may be fixed by this Court. Hence, he prayed for grant of bail to the petitioner.
4. The learned Government Advocate (Criminal Side) appearing for the
respondent police, while opposing for grant of bail to the petitioner, reiterated
the prosecution case and submitted that the petitioner were arrested on
27.03.2026.
5.The learned Counsel appearing for the intervenor submitted that the
petitioner has committed serious offence and opposed the bail to the petitioner.
__________
Page2 of 5
https://www.mhc.tn.gov.in/judis
6. Heard both sides and perused the materials available on record.
7. 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 petitioner, this Court is inclined to
grant bail to the petitioner with certain conditions.
8. Accordingly, the petitioner shall deposit a sum of Rs.20,00,000/-
(Rupees Twenty Lakhs only) to the credit of Crime No.80 of 2026 and on
such deposit, the petitioner is ordered to be released on bail on his executing 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.1,
Alandur, Chennai and on further conditions that:
[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 petitioner shall report before the respondent police
daily at 10.30 a.m. for a period of two weeks and thereafter
as and when required for interrogation;
[c] the petitioner shall not abscond either during
investigation or trial;
[d] the petitioner shall not tamper with the evidence or
__________
Page3 of 5
https://www.mhc.tn.gov.in/judis
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 petitioner in accordance with law as if the
conditions had been imposed and the petitioner released on
bail by the learned Magistrate/Trial Court itself, as laid down
by the Hon'ble Supreme Court in P.K.Shaji vs. State of
Kerala [(2005)13 SCC 283];
[f] if the petitioner 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 learned Judicial Magistrate No.1, Alandur at Chennai.
2. The Special Prison for Women, Puzhal at Chennai.
3. The Inspector of Police, Central Crime Branch - Team - VI,
Tambaram.
4. The Public Prosecutor, High Court of Madras.
__________
Page4 of 5
https://www.mhc.tn.gov.in/judis
G.K.ILANTHIRAIYAN, J.
NSL
30-04-2026
__________
Page5 of 5
https://www.mhc.tn.gov.in/judis
