Nandhini vs Union Of India Rep. By The Junior ...
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Madras High Court

Nandhini vs Union Of India Rep. By The Junior ... on 30 April, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 30.04.2026

                                                             CORAM

                              THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                  Crl.O.P.No.10329 of 2026

                   Nandhini                                                      ... Petitioner(s)

                                                               Vs.

                   State rep. by the Junior Intelligence Officer,
                   Narcotics Control Bureau, Chennai.                            ... Respondent(s)
                   [R.R.No.08 of 2026]

                   PRAYER: Criminal Original Petition filed under Section 483 of BNSS, 2023,
                   to enlarge the petitioner on bail concerned in R.R.No.08 of 2026 on the file of
                   the NCB, Chennai.



                                    For Petitioner(s)          : Mr.Srikanth Kolla

                                    For Respondent(s)          : Mr.S.Vinoth Kumar
                                                                 Government Advocate (Crl. Side)

                                                             ORDER

The petitioner, who was arrested and remanded to judicial custody on

06.03.2026 for the alleged offence under Sections 8(c) r/w 20(b)(ii)((B), 23(b),

28 and 29 of NDPS Act, in R.R.No.08 of 2026, on the file of the respondent

police, seeks bail.

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

2. The case of the prosecution is that the petitioner, along with the other

accused, was found to be in possession of 2.537 kgs of ganja. Hence, the case.

3. The learned counsel for the petitioner would submit that the petitioner

is innocent and she has been falsely roped in this case. He would further submit

that the petitioner has no bad antecedents and she has been under incarceration

since 06.03.2026. Hence, he prays for the grant of bail.

3. Though the learned Government Advocate (Crl. Side) would oppose

the bail application, would submit that the petitioner has no previous case and

the contraband recovered from the accused is an intermediate quantity.

4. Considering the above facts and circumstances and also the period of

incarceration of the petitioner since 06.03.2026 and the fact that the petitioner

has no bad antecedents and the contraband recovered is an intermediate

quantity, this Court is inclined to enlarge the petitioner on bail, with certain

conditions:

5. Accordingly, the petitioner is ordered to be released on bail on her

executing bond for a sum of Rs.10,000/- (Rupees Ten Thousand only), with two

https://www.mhc.tn.gov.in/judis blood sureties each for a like sum, to the satisfaction of the Principal Special

Court under EC and NDPS Act, 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 and 5.30 p.m, until further orders;

[c] the petitioner shall not abscond either during investigation or trial;

[d] the petitioner 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 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

ata

https://www.mhc.tn.gov.in/judis 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 Principal Special Court under EC and NDPS Act, Chennai.

2. The Superintendent, Central Prison, Puzhal, Chennai.

3. The Junior Intelligence Officer, Narcotics Control Bureau, Chennai.

4. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis G.K.ILANTHIRAIYAN,J.

ata

30.04.2026

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