Yusuf Mohammed Haji vs State Rep. By Inspector Of Police
2026 Latest Caselaw 2319 Mad

Citation : 2026 Latest Caselaw 2319 Mad
Judgement Date : 6 May, 2026

[Cites 6, Cited by 0]

Madras High Court

Yusuf Mohammed Haji vs State Rep. By Inspector Of Police on 6 May, 2026

                                                                                   Crl.O.P.No.11220 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.11220 of 2026

              Yusuf Mohammed Haji                                                   ... Petitioner
                                                             Vs.
              State Rep. by,
              The Inspector of Police,
              Nallur Police Station,
              Tiruppur District. (Crime No.703 of 2023).                            ... Respondent

              PRAYER: Criminal Original Petition filed under Section 483 of Bharatiya
              Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on bail in the case
              connection with S.C.No.346 of 2023 on the file of the I Additional District and
              Sessions Court, Tiruppur.

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

                                                        ORDER

Petition seeking bail in respect of S.C.No.346 of 2023 pending on the file

of the I Additional District and Sessions Court, Tiruppur, in connection with

Crime No. 703 of 2023 registered for the offences punishable under Sections 341,

294(b), 395 and 397 of IPC, is on board for consideration.

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

2. Learned counsel for the petitioner submitted that the petitioner/A3 is

facing trial in S.C.No.346 of 2023 on the file of the I Additional District and

Sessions Court, Tiruppur. He further submitted that since the petitioner was

unaware of the Court hearing dates, he was unable to appear before the trial Court.

Consequently, a non-bailable warrant was issued against him on 11.01.2024 and

pursuant to the same, he was arrested on 27.02.2026. He also submitted that the

petitioner undertakes to appear before the trial Court on all hearing dates without

fail and will cooperate for the speedy conduct of the trial. Hence, he prayed for the

grant of bail to the petitioner.

3. Learned Government Advocate (Criminal Side) appearing for the

respondent, while objecting to the grant of bail, submitted that the non-bailable

warrant issued against the petitioner/A3 on 11.01.2024 and executed on

27.02.2026. He further submitted that there are 12 witnesses in this case and the

case now stands posted for accused appearance. He also submitted that three

previous cases are pending against the petitioner.

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

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

5. Taking note of 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.

6. Accordingly, the petitioner is ordered to be released on bail on his

executing 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 I

Additional District and Sessions Court, Tiruppur, and on further conditions

that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

[b] the petitioner shall report before the trial Court everyday at 10.30 a.m., for a period of one month and thereafter, on all hearing dates without fail;

[c] the petitioner shall not abscond during trial;

[d] the petitioner shall not tamper with evidence or witness during trial;

[e] On breach of any of the aforesaid conditions, the learned Magistrate / trial Court is entitled to take appropriate

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

action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Judge/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560];

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.

06.05.2026

ham Note:

1. Registry is directed to forthwith upload this order on the Official Website of this Court.

2. All concerned to act on this order being uploaded on Official Website of this Court without insisting on certified hard copies. To be noted, this order, when uploaded on the official website of this Court, will be watermarked and will also have a QR code.

1. The I Additional District and Sessions Judge, Tiruppur.

2. The Inspector of Police, Nallur Police Station, Tiruppur District.

3. The Superintendent, Central Prison, Coimbatore.

4. The Public Prosecutor, High Court of Madras.

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

L.VICTORIA GOWRI, J.

ham

06.05.2026

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