Ajay vs The State Rep.By,
2026 Latest Caselaw 2338 Mad

Citation : 2026 Latest Caselaw 2338 Mad
Judgement Date : 6 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Ajay vs The State Rep.By, on 6 May, 2026

                                                                       CRL OP No. 11770 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. 11770 of 2026
                1. Ajay
                   S/o.Ravindran,
                   No.31, Santhi Nagar,
                   Vanniarpattu,
                   Mangadu,
                   Kanchipuram-600122.

                2. Raman
                   S/o.Balaraman,
                   No.3/100, Thiru VK Street,
                   Chinnapanicherry,
                   Paraniputhur,
                   Kancheepuram-600 122.

                3. Praveen
                   S/o.Raman,
                   No.3/100, Thiru VK Street,
                   Chinnapanicherry,
                   Paraniputhur,
                   Kancheepuram-600 122.

                4. Kishore Kumar
                   No.12/138,
                   Thiru VK Street,
                   Chinnapanicherry,
                   Paraniputhur,
                   Kancheepuram-600 122.

                5. Keshav
                   S/o.Ravichandran,
                   No.12/273,
                   Panjatcharam Nagar Annexe,
                   Chinnpanicheri,
                   Kancheepuram-600122.

                                                                             ..Petitioner(s)
                                                                                   __________
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https://www.mhc.tn.gov.in/judis
                                                                             CRL OP No. 11770 of 2026


                                                         Vs
                The State rep.by,
                The Inspector of Police,
                Mangadu Police Station,
                Cr.No.182 of 2026.
                                                                                 ..Respondent(s)

                PRAYER : Criminal Original Petition filed under Section 482 of BNSS, 2023,
                praying to release the petitioners on bail in the event of their arrest in Cr.No.182
                of 2026 on the file of the respondent police pending investigation.
                              For Petitioner(s):      Mr. S. Raj

                              For Respondent(s):      Mr.A.Gopinath,
                                                      Government Advocate (crl.side)


                                                      ORDER

The petitioners apprehend arrest for the alleged offence under Sections

191(2), 296(b), 118(1) and 351(3) of B.N.S.,2023 and Section 4 of the TNPHW

Act, in Crime No.6 of 2026 on the file of the respondent police seek

anticipatory bail.

2. The allegation against the petitioners is that on 03.01.2026 at about

10.00 p.m., when the defacto complainant taking his car from his parking lot

and asked the petitioners to wait, they alleged to have attacked him and also

abused him in a filthy language and fled from the spot. Hence, the complaint.

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

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

defacto 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. He would submit that on the complaint given

by the 5th petitioner herein, the police registered a case in Crime No.6 of 2026

and as a counterblast, the de facto complainant had lodged the present

complaint. Hence, 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 attacked the defacto complainant and caused severe injuries to him.

He would also submit that as a counterblast for the complaint given by the 5 th

petitioner herein, the de facto complainant had lodged the present complaint

against the petitioners. Accordingly, he opposed to grant anticipatory bail to the

petitioners.

5. At this juncture, the learned counsel for the petitioners submitted that

the petitioners, without prejudice to their defense and contention, are ready and

willing to deposit an amount of Rs.2,000/- each to any association. Hence, he

prays for grant of bail to the petitioners.

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6. 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 fact that the injured was treated as outpatient in the

hospital and as a counterblast for the complaint given by the 5 th petitioner

herein, the de facto complainant had lodged the present complaint and also

taking note of the fact that the petitioners have come forward to deposit an

amount of Rs.2,000/- each to the credit of "Tamil Nadu Advocate Clerk

Association, Chennai”, this Court is inclined to enlarge the petitioners on

anticipatory bail, subject to certain conditions.

8. Accordingly, the petitioners shall pay a sum of Rs.2,000/- (Rupees two

Thousand only) each as cost to the Tamil Nadu Advocate Clerk Association,

Chennai and on such payment, 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, Sriperumbudur., 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:

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(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 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];