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Madras High Court
Yella @ V.Dinesh vs The State Rep. By The Inspector Of Police on 6 May, 2026
CRL OP No. 11658 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. 11658 of 2026
Yella @ V.Dinesh
S/o.Venkatesan, No.C-47, Murugan
Kovil Street, Old Town,
Vellore District. Petitioner(s)
Vs
1. The State Rep. by The Inspector of
Police
Vellore South L and O P.S., Vellore
District. (Crime No.44 of 2026) Respondent(s)
PRAYER: Petition filed under Section 483 of BNSS, to enlarge the petitioner
on bail in Crime No.44 of 2026, pending on the file of respondent
For Petitioner(s): Mr.B.Jawahar
For Respondent(s): Mr.V.J.Priyadarasana
Government Advocate (Crl.Side)
ORDER
The petitioner, who was arrested and remanded to judicial custody on
08.04.2026, for the offences punishable under Sections 191(2), 191(3), 296(b),
115(2), 118(1), 351(3) and 109 of BNS, in Crime No.44 of 2026, on the file of
the respondent police, seeks bail.
2. The case of the prosecution is that the petitioner along with the other
co-accused alleged to have attacked 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
08.04.2026. He would further submit that the petitioner, without prejudice to the
defence and contention, is ready and willing to deposit a sum of Rs.5,000/-, 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 injured discharged from hospital 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.5,000/- (Rupees
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.5,000/- (Rupees Five
Thousand only) as cost to the Tamil Nadu Advocate Clerk Association,
https://www.mhc.tn.gov.in/judis
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-I, Vellore, 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
Note :
1.Registry is directed to forthwith upload this order in the official website
of this Court.
https://www.mhc.tn.gov.in/judis
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-I
Vellore
2. The Inspector of Police
Vellore South L and O P.S., Vellore
District. (Crime No.44 of 2026)
3.The Superintendent, Central Prison,
Vellore
4.The Public Prosecutor
Madras High Court
https://www.mhc.tn.gov.in/judis
L.VICTORIA GOWRI
J.
dhk
CRL OP No. 11658 of
06-05-2026
https://www.mhc.tn.gov.in/judis
