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Madras High Court
Logeswaran vs The State Rep.By, The Inspector Of ... on 6 May, 2026
Crl.O.P.No.11644 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
( Criminal Jurisdiction )
Dated : 06.05.2026
PRESENT
The HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
CRL OP.No.11644 of 2026
Logeswaran ... Petitioner
Vs.
State of Tamil Nadu,
Represented by the Inspector of Police,
Chengalpattu Taluk Police Station,
Chengalpattu District.
(Crime No.141 of 2026) ... Respondent
For Petitioner : Mr.P.Agilan
For Respondent : Mr.V.J.Priyadarsana
Government Advocate (Crl. side)
PETITION FOR BAIL Under Sec.483 of BNSS, 2023.
PRAYER :- For Bail in Cr.No. 141 of 2026 on the file of the respondent police.
ORDER
The petitioner/A2, who was arrested and remanded to judicial custody on
25.03.2026 for the offences punishable under Sections 109, 118(1), 126(2),
296(b), 351(3) of BNS in Crime No.141 of 2026, on the file of the respondent
police, seeks bail.
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2.The case of the prosecution is that on 21.02.2026 at about 8.00 P.M., the
petitioner along with other accused, stopped the defacto complainant’s vehicle,
and abused him using obscene words. When advised not to associate with the
complainant’s son Sanjay due to their habitual consumption of alcohol, they
became enraged. It is alleged that one Murali, armed with a knife, threatened the
complainant by uttering words to the effect of ‘’from now, die’’ and inflicted
injuries on the complainants left hand and head. Thereafter, accused Lokesh also
attacked the complainant with a knife, causing injury to his right hand. The
complainant attempted to flee but collapsed a short distance away due to the
severity of the injuries. Subsequently, he was admitted to Chengalpattu
Government Hospital for treatment. Hence, this case has been registered.
3. The learned counsel for the petitioner submits that the petitioner is an
innocent person and he has not committed any offence as alleged by the
prosecution. However, he has been arrested and he is languishing in jail from
25.03.2026. Therefore, he prays for grant of bail.
4. The learned Government Advocate (Crl. side) appearing for the
respondent police, on instructions, submits that the petitioner/accused along
with other accused attacked the defacto complainant and caused injuries.
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However, the injured person has been discharged from the hospital. However,
the learned counsel has opposed for grant of bail.
5. At this juncture, the learned counsel for the petitioner submitted that
the petitioner, without prejudice to his defense 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.
6.Considering the facts and circumstances and considering the period of
incarceration already undergone and also taking note of the fact that the
petitioner has come forward to deposit an amount of Rs.5,000/- to the credit of
"Tamil Nadu Advocate Clerk Association, Chennai”, this Court is inclined
to enlarge the petitioner on bail, subject to certain conditions.
7. Accordingly, the petitioner shall pay a sum of Rs.5,000/- (Rupees Five
Thousand only) as costs to the Tamil Nadu Advocate Clerk Association,
Chennai and on such payment, the petitioner is ordered to be released on bail,
on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with
two sureties for a like sum each, to the satisfaction of the learned Judicial
Magistrate-II, Chengalpattu, and on further conditions:
a)the sureties shall affix their photographs and left thumb
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impression in the surety bond and the Magistrate/concerned
court may obtain a copy of their Aadhar card or Bank Pass
Book to ensure their identity;
b)the petitioner shall report before the respondent
police daily at 10.30 a.m., for two weeks and thereafter, as
and when required for interrogation, until further orders;
c)the petitioner shall not tamper with evidence or witness;
d)the petitioner shall not abscond during trial;
e)On breach of any of the aforesaid conditions, the learned
Magistrate/Trial Court is entitled to take appropriate action against the
petitioner in accordance with law as if the conditions have been imposed and
the petitioner released on bail by the learned Magistrate/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 BNS.
8. With the above directions, the Criminal Original Petition is allowed.
06.05.2026
rli
https://www.mhc.tn.gov.in/judis
Note to office:
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 Judicial Magistrate-II,
Chengalpattu.
2. The Sub Jail, Chengalpattu.
3.The Inspector of Police,
Chengalpattu Taluk Police Station,
Chengalpattu District.
4.The Additional Public Prosecutor,
Madras High Court,Madras.
https://www.mhc.tn.gov.in/judis
L.VICTORIA GOWRI,J
rli
ORDER
IN
Date : 06.05.2026
https://www.mhc.tn.gov.in/judis
