Velan vs The State Rep By The Inspector Of Police
2026 Latest Caselaw 2347 Mad

Madras High Court

Velan vs The State Rep By The Inspector Of Police on 6 May, 2026

                                                                          CRL OP No. 11655 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. 11655 of 2026
                Velan
                S/o.Saravanan, No. 114, Surullurpati,
                Nilakkottai, Govt Hospital Near,
                Dindigul.                                                                 Petitioner(s)
                                                             Vs
                1. The State Rep By The Inspector of
                Police
                Anupparpalayam Police Station,
                Tiruppur. Crime No. 606/2025.                                 Respondent(s)
                PRAYER: Petition filed under Section 483 of BNSS, to enlarge the petitioner
                on bail pending trial in C.C.No.170/2026 on the file of Judicial Magistrate
                No.III, Tiruppur and thus render justice.
                                    For Petitioner(s):   Mr.P.Thinesh
                                    For Respondent(s):   Mr.V.J.Priyadarsana
                                                         Government Advocate (Crl.Side)
                                                          ORDER

The petitioner, who was arrested and remanded to judicial custody on

07.12.2025, for the offences punishable under Section 303(2) of BNS, in Crime

No.606 of 2026, on the file of the respondent police and chargesheet filed on the

file of the learned Judicial Magistrate No.III, Tiruppur, seeks bail.

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

co-accused alleged to have committed theft of vechicle owned by the son of the

defacto complainant. Hence the complaint.

3. Learned counsel appearing for the petitioner submitted that the

https://www.mhc.tn.gov.in/judis

petitioner is innocent and he has been falsely implicated in this case. He would

further submit that the petitioner was arrested and is in judicial custody from

07.12.2025. He would further submit that the petitioner, without prejudice to the

defence and contention, is ready and willing to deposit a sum of Rs.25,000/-, to

any association. He further submits that the petitioner is ready to abide by any

condition that may be imposed by this court.

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

respondent police submitted that there are 15 previous cases as against the

accused and vehemently opposed the bail.

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

6. Considering the voluntary submission made by the learned counsel for

the petitioner, the petitioner is directed to deposit a sum of Rs.25,000/- (Rupees

Twenty Five Thousand only) as non-refundable deposit, to the credit of "Tamil

Nadu Advocate Clerk Association, Chennai”, without prejudice to the right of

defence before the Trial Court and making it clear that it would not amount to

admission of guilt.

7. Further, considering the nature of allegations, the period of

incarceration undergone by the petitioner, this Court is inclined to grant bail to

the petitioner, subject to certain conditions.

8. Accordingly, the petitioner shall pay a sum of Rs.25,000/- (Rupees

Twenty Five Thousand only) as cost to the Tamil Nadu Advocate Clerk

https://www.mhc.tn.gov.in/judis

Association, Chennai and on such payment, 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

Judicial Magistrate No.III, Tiruppur, and on further conditions that:

[a] the petitioner shall report before the respondent police, everyday at 10.30 a.m., for a period of three months and thereafter as and when required for investigation;

[b] the petitioner shall not commit any offences of similar nature.

[c] the petitioner shall not abscond either during investigation or trial.

[d] the petitioner shall not tamper with evidence or witness either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned Judicial 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 B.N.S.

06-05-2026

dhk

https://www.mhc.tn.gov.in/judis

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 official website of this Court will be watermarked and will also have a QR code.

https://www.mhc.tn.gov.in/judis

To

1.The Judicial Magistrate No.III Tiruppur

2.The Public Prosecutor Madras High Court

3.The Superintendent Central Prison, Tiruppur

4. The Inspector of Police Anupparpalayam Police Station, Tiruppur. Crime No. 606/2025.

https://www.mhc.tn.gov.in/judis

L.VICTORIA GOWRI J.

dhk

CRL OP No. 11655 of

06-05-2026

https://www.mhc.tn.gov.in/judis