Murali.P vs The State Rep. By The Inspector Of Police
2026 Latest Caselaw 2323 Mad

Citation : 2026 Latest Caselaw 2323 Mad
Judgement Date : 6 May, 2026

[Cites 1, Cited by 0]

Madras High Court

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

                                                                                 Crl.O.P.No.11624 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.11624 of 2026

                Murali.P                                                            ... Petitioner

                                                            Vs.
                State of Tamil Nadu,
                Represented by the Inspector of Police,
                C2 – Periyapalayam Police Station,
                Tiruvallur District.
                (Crime No.124 of 2026)                                                 ... Respondent

                                    For Petitioner : Mr.T.Arunkumar

                                    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. 124 of 2026 on the file of the respondent police.

                                                         ORDER

The petitioner/sole accused, who was arrested and remanded to judicial

custody on 10.04.2026 for the offences punishable under Sections 296(b) and

326(g) of the BNS, 2023 in Crime No.124 of 2026, on the file of the respondent

police, seeks bail.

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2.The case of the prosecution is that on 10.04.2026, the petitioner

allegedly set fire to the name board of a shop belonging to the defacto

complainant due to previous enmity. 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

10.04.2026. Therefore, he prays for grant of bail.

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

respondent police, on instructions, submits that due to previous enmity over

dispute of rent money for the shop situated at Kannigaiper Bazaar, the petitioner

quarreled with the defacto complainant and set fire of the shop’s plastic roof, for

which, AC outer box, EB line were damaged causing total value of damage at

Rs.2,30,000/-. Hence, 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.10,000/- to any association. Hence, he prays

for grant of bail to the petitioner.

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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.10,000/- 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.10,000/- (Rupees Ten

Thousand only) as cost 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 District

Munsif cum Judicial Magistrate Court, Uthukottai, and on further

conditions:

a)the sureties shall affix their photographs and left thumb 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;

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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

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.

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1.The District Munsif cum Judicial Magistrate, Uthukottai.

2. The Central Prison, Puzhal.

3.The Inspector of Police, C2- Periyapalayam Police Station, Tiruvallur 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