Vijayakumar vs The State Rep By, The Inspector Of Police
2026 Latest Caselaw 2313 Mad

Citation : 2026 Latest Caselaw 2313 Mad
Judgement Date : 6 May, 2026

[Cites 1, Cited by 0]

Madras High Court

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

                                                                              CRL OP No. 11647 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 06-05-2026
                                                          CORAM
                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
                                                  CRL OP No. 11647 of 2026
                1. Vijayakumar
                   S/ o. Seetharaman,
                   Door No.224, Aladi Road,
                   M.R.K Nagar, Vriddhachalam Taluk,
                   Cuddalore -District.

                2. Ragupathi
                   S/ o. Ravichandiran,
                   Door No.180/lA, Aladi Road,
                   Vriddhachalam Taluk,
                   Cuddalore -District

                                                                                    ..Petitioner(s)
                                                            Vs
                The State Rep By,
                The Inspector of Police
                Vriddhachalam Police Station,
                Cuddalore District,
                Crime No.214 of 2026
                                                                                  ..Respondent(s)

                PRAYER : Criminal Original Petition filed under Section 482 of BNSS, 2023,
                praying to enlarge the petitioners on anticipatory bail in the event of their arrest
                in connection with Crime No.214 of 2026 on the file of the respondent police.
                             For Petitioner(s):           Mr.Muruganandham K

                             For Respondent(s):           Mr.A.Gopinath,
                                                          Government Advocate (Crl. Side)




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                                                                              CRL OP No. 11647 of 2026




                                                       ORDER

The petitioners apprehend arrest for the alleged offence under Sections

294 (b), 118(1), 126 (2), 184(2) of the Bharatiya Nyaya Sanhita, 2023 in Crime

No.214 of 2026 on the file of the respondent police seek anticipatory bail.

2. The allegation against the petitioners is that on 23.04.2026 the

petitioners along with others said to have conducted protest against the

Government and blocked the road for arranging additional and adequate bus for

traveling the public. Hence, the complaint.

3. The learned counsel for the petitioners submitted that they are innocent

persons and they have not committed any offence as alleged by the de facto

complainant. He would further submit that they are ready and willing to abide

any condition that may be imposed by this court and they undertake to

cooperate with the investigation. Accordingly, he prayed to grant anticipatory

bail to the petitioners.

4. The learned Government Advocate (Crl.Side) appearing for the

respondent reiterated the prosecution case. He further submitted that the

petitioners have conducted protest against the Government and blocked the road

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for arranging additional and adequate bus for traveling the public. Hence, he

opposed to grant anticipatory bail to the petitioners.

5. I have given anxious consideration to the submissions made by the

learned counsel on either side and also perused the records available.

7. Considering the facts and circumstances of the case, this Court is

inclined to enlarge the petitioners on anticipatory bail, subject to certain

conditions.

8. Accordingly, the petitioners are ordered to be released on bail in the

event of arrest or on their appearance, within a period of fifteen days from the

date on which the order copy made ready, before the learned Judicial

Magistrate No.I, Vriddhachalam on condition that the petitioners shall

execute a bond for a sum of Rs.20,000/- (Rupees Twenty Thousand only)

each, with two sureties each, for a like sum to the satisfaction of the learned

Magistrate concerned, and on further conditions:

(a) If the petitioners fail to surrender before the concerned learned Magistrate within a period of fifteen (15) days from the date of receipt of a copy of this order, this order shall stand automatically cancelled;

(b) The sureties shall affix their photographs and left thumb impression in the application for surety ship (Judicial Form

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No.46 annexed to 'The Criminal Rules of Practice, 2019]'. The learned Magistrate shall obtain a copy of any one of identify proofs to ensure their identity;

(c) The petitioners shall report before the respondent police daily at 10.30 a.m for a period of three weeks and thereafter as and when required for interrogation.

(d) On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate actions against the petitioners in accordance with law as if the conditions have been imposed and the petitioners released on anticipatory bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji v. State of Kerala [(2005) AIR SCW 5560];