Crl.O.P.No.9985 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-05-2026
CORAM
THE HONOURABLE MRS. JUSTICE L.VICTORIA GOWRI
CRL OP NO.9985 of 2026
and CRL MP NO.7643 of 2026
V. Sridhar ... Petitioner/ Accused
Vs
The State rep. by,
The Inspector of Police,
Kandili Police Station,
Tirupathur.
(Crime No.92 of 2026) ... Respondent
PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to grant bail to the petitioner/accused in
Crime No.92 of 2026 on the file of the respondent police.
For Petitioner(s) : Mr. Sasikannan
For Intervenor : Mr. N. Baskaran
For Respondent(s) : Mr. V.J. Priyadarsana
Government Advocate (Crl. Side)
*******
ORDER
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The petitioner, who was arrested and remanded to judicial custody on
10.03.2026 for the offences punishable under Sections 296(b), 115(2), 190,
351(3), 308(4), 127(2), 61(2) of BNS r/w Section 4 of the Tamil Nadu
Prohibition of Charging Exorbitant Interest Act, 2003 in Crime No.92 of
2026, registered on the file of the respondent police, seeks bail.
2. The case of the prosecution is that the petitioner has given a loan
to the defacto complainant and thereafter, charged exorbitant interest; that
thereafter, on 09.03.2026, the petitioner along with other accused conspired
together, abducted the defacto complainant to A3's house and at knife point
threatened the defacto complainant to sign on a document, thereby committed
extortion, charged exorbitant interest and threatened him with dire
consequences. Hence, this case.
3. The learned counsel appearing for the petitioner submitted that
the petitioner has been falsely implicated in this case and he is in judicial
custody since 10.03.2026. It is further submitted that the petitioner is ready
to cooperate with the investigation and will appear before the respondent
police as and when required. The learned counsel further submitted that the
petitioner is in incarceration for the past 58 days and the co-accused in this
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case were already released on bail. He further contended that the petitioner is
ready to abide by any conditions imposed by this Court. Hence, he prayed for
the grant of bail to the petitioner
4. The learned Government Advocate (Crl. Side) appearing for the
respondent, while opposing the bail to the petitioner, reiterated the
prosecution's case and submitted that 5 previous cases are pending against
the petitioner.
5. The learned counsel for the intervenor raised strong objection
for the grant of bail to the petitioner by stating that the defacto complainant
had obtained a loan from the petitioner herein, subsequently the petitioner
demanded more interest than the interest agreed, thereby claimed exorbitant
interest; that thereafter, the de facto complainant repaid the amount with
interest to the account of the persons, as directed by the petitioner; that
thereafter, the petitioner repeatedly abused the defacto complainant and on
09.03.2026 the petitioner conspired with co-accused induced the defacto
complainant to come to Tirupattur and thereafter, abducted the defacto
complainant to A3's house, assaulted him and at knife point, demanded the
defacto complainant to sign in a document; that while the defacto
complainant refused to do so, he was criminally intimidated by the petitioner
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and other accused.
6. 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.25,000/- to any association. Hence,
he prays for grant of bail to the petitioner.
7. Heard both sides and perused the materials available on record.
8. Considering the facts and circumstances of the case, the co-
accused were already released on bail and the submissions made by learned
counsel on either side, and taking note of the period of incarceration
undergone by the petitioner, who was in judicial custody for the past 58 days,
as well as the fact that the petitioner has volunteered to deposit a sum of
Rs.25,000/- 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.
9. Accordingly, the petitioner shall deposit a sum of Rs.25,000/-
(Rupees Twenty Five Thousands only) as cost to the Tamil Nadu Advocate
Clerk Association, Chennai, Account No. 484026006, Branch: Indian
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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 District and Sessions Judge,
Tirupattur 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;
[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
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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 absconds, a fresh
FIR may be registered under Section 269 of the Bharatiya
Nyaya Sanhita, 2023.
10. Accordingly, this criminal original petition and the criminal
miscellaneous petition are ordered.
06.05.2026
stn/ vum
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
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Court will be watermarked and will also have a
QR code.
To
1. The District and Sessions Judge, Tirupattur.
2. The Inspector of Police,
Kandili Police Station,
Tirupathur.
(Crime No.92 of 2026)
3. The Superintendent,
District Jail, Tirupattur.
4. The Public Prosecutor,
High Court of Madras.
L. VICTORIA GOWRI, J.
stn/ vum
https://www.mhc.tn.gov.in/judis
CRL OP NO.9985 of 2026
and CRL MP NO.7643 of 2026
06.05.2026
https://www.mhc.tn.gov.in/judis
