Purushothaman vs The State Rep. By The Inspector Of Police
2026 Latest Caselaw 2312 Mad

Citation : 2026 Latest Caselaw 2312 Mad
Judgement Date : 6 May, 2026

[Cites 3, Cited by 0]

Madras High Court

Purushothaman vs The State Rep. By The Inspector Of Police on 6 May, 2026

                                                                            CRL OP No. 11728 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 06-05-2026
                                                        CORAM
                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
                                                CRL.O.P.No.11728 of 2026

                Purushothaman
                                                                                     ..Petitioner
                                                           Vs
                The State rep by The Inspector of Police,
                K-2 Ayanavaram Police Station,
                Chennai.
                Crime No.131 of 2026                                               ..Respondent


                Prayer: Criminal Original Petition filed under section 483 of B.N.S.S,2023 to
                enlarge the petitioner on bail in Crime No.131 of 2026 pending investigation on
                the file of the respondent police.


                              For Petitioner:           Mr.Sathiyaraj E.

                              For Respondent:           Mr.V.J.Priyadarsana
                                                        Government Advocate (Crl.Side)


                                                        ORDER

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

13.04.2026 for the alleged offences under Sections 296(b), 115(2), 118(1),

351(3) of BNS Act @ 294(b), 323, 307, 324, 506(ii) of IPC and Section 4 of

Tamil Nadu Prohibition of Harassment of Women Act in Crime No.131 of 2026

on the file of the respondent police, seeks bail.

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2. The case of the prosecution is that the petitioner is the husband of the

defacto complainant, who is a head constable in W-17, All Women Police

Station, Chennai. The petitioner in a drunken mood attacked his wife with hand

and also threw the knife, resulting in cut injury in her shoulder. The victim was

admitted in the Kilpauk Medical College Hospital, Chennai. Hence the

complaint.

3. Learned counsel appearing for the petitioner submitted that the

petitioner is innocent and has been falsely implicated in this case. He would

further submit that the petitioner is ready to cooperate with the investigation and

he is ready to abide by any condition that may be imposed on him by this Court.

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 was arrested on

16.04.2026. He would further submit that the victim has been discharged from

the hospital.

5. At this juncture, the learned counsel for the petitioner submitted that

the petitioner, without prejudice to his defence and contention, is ready and

willing to deposit an amount of Rs.5,000/- to any association. Hence, he prays

for grant of bail to the petitioner.

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6. Heard both sides and perused the materials available on record.

7. Considering the fact that the injured has been discharged from the

hospital and also considering the relationship between the parties, and also

taking note of the period of incarceration suffered by the petitioner as well as

the fact that the petitioner has volunteered to deposit a sum of Rs.5,000/- to the

credit of the 'Tamil Nadu Advocates' Clerks Association, Chennai', this Court is

inclined to grant bail to the petitioner subject to certain conditions.

8. Accordingly, the petitioner shall deposit a sum of Rs.5,000/- (Rupees

Five Thousand only) as cost to the Tamil Nadu Advocate Clerk Association,

Chennai, Account No. 484026006, Branch: Indian Bank High Court, IFSC

No.IDIB000M157 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 Metropolitan Magistrate-V, Egmore, 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;

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[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 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.

06-05-2026

nvi / kas

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.

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