Dhanush vs The State Represented By The Inspector ...
2026 Latest Caselaw 2341 Mad

Citation : 2026 Latest Caselaw 2341 Mad
Judgement Date : 6 May, 2026

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Madras High Court

Dhanush vs The State Represented By The Inspector ... on 6 May, 2026

                                                                              CRL OP No. 11144 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. 11144 of 2026
                1. Dhanush
                2. Bhuvanesh

                                                                                      ..Petitioner(s)
                                                            Vs
                The State represented by
                The Inspector of Police
                Villupuram Town Police station,
                Villupuram District.
                (Crime No.65 of 2026)
                                                                                     ..Respondent(s)

                PRAYER : Criminal Original Petition has been filed under Section 483 of
                BNSS to enlarge the petitioners on bail in Crime No.65 of 2026 on the file of
                the respondent Police.


                              For Petitioners:           Mr.M.Machavatharan

                              For Respondent:            Mr.V.J.Priyadarsana
                                                         Govt. Advocate (Crl.Side)


                                                         ORDER

Petition seeking bail in respect of Crime No.65 of 2026 registered for the

alleged offences punishable under Sections 238, 310(2), 310(4) and 61(2) of

BNS, is on board for consideration.

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2. The case of the prosecution is that the petitioners, along with other

accused, waylaid the de facto complainant and robbed 4 kgs and 106 grams of

gold and cash of Rs.5,50,000/- from him at a knife point. Hence the case.

3. Learned counsel appearing for the petitioners submitted that the

petitioners are innocent persons and they have been falsely implicated in this

case. He also submitted that the petitioners are in no way connected with the

alleged offence, however, they are suffering incarceration from 09.03.2026. He

further submitted that the co-accused/A5 and A6 had granted bail by this Court

on 21.04.2026 and that the petitioners are ready to abide by any stringent

condition that may be imposed by this Court. Hence, he prayed for grant of bail

to the petitioners.

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

respondent police, while opposing for grant of bail to the petitioners, reiterated

the prosecution case and submitted that the petitioners have been arrayed as A7

and A8.

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

6. Taking note of the facts and circumstances of the case, nature of

allegations, submissions made by the learned counsels on either side and the __________ Page2 of 5 https://www.mhc.tn.gov.in/judis

period of incarceration undergone by the petitioners, this Court is inclined to

grant bail to the petitioners with certain conditions.

7. Accordingly, the petitioners are ordered to be released on bail on them

executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each

with two sureties, each for a like sum to the satisfaction of the learned Judicial

Magistrate No.I, Villupuram 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 petitioners shall report before the respondent Police, everyday at 10.30 a.m., for a period of one month and thereafter, as and when required for further interrogation; [c] the petitioners shall not abscond either during investigation or trial;

[d] the petitioners shall not tamper with evidence or witness either during investigation or trial; [e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioners in accordance with law as if the conditions have been imposed and the petitioners 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];

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

06.05.2026 vkr/ham

Note :