[Cites 4, Cited by 0]
Madras High Court
Gopi @ Gopinath vs The State Of Tamilnadu on 23 March, 2026
Author: B.Pugalendhi
Bench: B.Pugalendhi
CRL A(MD).No.327 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 23.03.2026
CORAM
THE HONOURABLE MR. JUSTICE B.PUGALENDHI
CRL A(MD)No.327 of 2026
Gopi @ Gopinath ... Appellant
Vs
1.The State of Tamilnadu,
Rep by the Deputy Superintendent of Police,
Karur, Karur District.
2.The State of Tamilnadu,
Rep by its,
The Inspector of Police,
Vangal Police Station,
Karur District.
(Crime No.175 of 2025)
3.Nanthini ... Respondents
Appeal filed under Section 14A(2) of SC/ST (POA) Act, 1989, to
call for the records pertaining to the order dated 07.03.2026 in
Crl.M.P.No.253 of 2026 on the file of the District and Sessions Judge,
Karur, Karur District and to set aside the same and enlarge the appellant
in connection with Crime No.175 of 2025 on the file of the second
respondent Police by allowing this Criminal Appeal.
1/7
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CRL A(MD).No.327 of 2026
For Appellant : Mr.B.Santhanam Rajesh Kumar
For Respondents : Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl. Side)
for R1 and R2
Mr.B.Mohan for R3
ORDER
The appellant is A10 in Crime No.175 of 2025, on the file of the
second respondent police. He was arrested on 09.12.2025 in connection
with the above Crime Number for the offences under Sections 191(2),
191(3), 296(b), 118(1), 127(2), 109, 103, 351(3) of BNS Act read with
Section 4 of Tamil Nadu Prohibition of Harassment of Women Act @
Sections 61, 191(2), 191(3), 296(b), 118(1), 127(2), 109, 103, 351(3) of
BNS Act read with Section 4 of Tamil Nadu Prohibition of Harassment
of Women Act and Section 3(2)(va) of SC/ST (POA) Act, 1989. He
moved a bail petition before the learned District and Sessions Judge,
Karur, in Crl.M.P.No.253 of 2026 and the same was dismissed by the
trial Court on 07.03.2026. Challenging the same, the appellant has filed
this Criminal Appeal.
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2. The case was registered at the instance of the third respondent
that her husband has been brutally murdered by this appellant and nine
others on 13.07.2025. The appellant was arrested pursuant to the
confession statement on 09.12.2025 that he has also accompanied the
other accused and committed the offence.
3. The learned counsel appearing for the appellant submits that all
other accused were arrested on the same date of occurrence and they
were all released on bail. The respondent Police has also moved Act 14
of 1982 as against some of the accused and those detention orders were
also revoked as against those accused. This appellant was arrested only
on 09.12.2025, that too, based on the confession statement of the co-
accused and he is in jail for more than three months. He further submits
that the investigation has been completed and final report has also been
filed.
4. The learned Government Advocate (Criminal Side) appearing
for the respondent Police and the learned counsel for the third respondent
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opposed the grant of bail since the earlier application filed by this
appellant was dismissed by this Court and this is second application.
They would further submit that the appellant is having two previous
cases, one under Section 160 IPC and another under the Mines and
Minerals (Development and Regulation) Act.
5. This Court considered the rival submissions.
6. The appellant was arrested on 09.12.2025 and he is in jail for
more than three months. It is reported that the investigation has been
completed and final report has also been filed. All the other accused
were released on bail. Considering the above circumstances, this Court
is inclined to allow this criminal appeal.
7. Accordingly, this Criminal Appeal is allowed and the order
passed by the learned District and Sessions Judge, Karur in Crl.M.P.No.
253 of 2026, dated 07.03.2026 is hereby set aside. The appellant is
ordered to be released on bail on the following conditions:-
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i) The appellant shall execute a bond for a sum of
Rs.25,000/- (Rupees Twenty Five Thousand) only with
two sureties each for a like sum to the satisfaction of the
learned District and Sessions Judge, Karur.
ii) The appellant and the sureties shall submit a
copy of their Aadhaar Card or any other identity card
issued by the Government in proof of their residence
address;
iii)The appellant shall stay at Trichy District and
report before the Inspector of Police, Uppiliapuram Police
Station, daily at 10.30 a.m., until further orders.
iv) On violation of any of the above conditions by
the appellant, the respondent police shall move an
application for cancellation of the bail.
23.03.2026
mbi
Index : Yes / No.
NCC : Yes / No.
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To
1. The District and Sessions Judge, Karur
2. The Deputy Superintendent of Police,
Karur, Karur District.
3.The Inspector of Police,
Vangal Police Station,
Karur District.
4.The Superintendent of Prison,
Central Prison, Trichy.
5. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
6.The Station House Officer,
Uppiliapuram Police Station,
Trichy.
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B.PUGALENDHI, J.
mbi
23.03.2026
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