E. Velu vs The State Represented By Inspector Of ...
2026 Latest Caselaw 2355 Mad

Citation : 2026 Latest Caselaw 2355 Mad
Judgement Date : 6 May, 2026

[Cites 1, Cited by 0]

Madras High Court

E. Velu vs The State Represented By Inspector Of ... on 6 May, 2026

                                                                             CRL OP No. 10682 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. 10682 of 2026
                E. Velu
                S/o.Elumalai,
                No.15, Perumal Koil Street,
                Uriyur Post,
                Nagarikuppam Village,
                Arakkonam Taluk,
                Ranipet District,
                Tamil Nadu-631151
                                                                                   ..Petitioner(s)
                                                          Vs
                The State Represented by Inspector of Police
                Thakkolam Police Station,
                Arakkonam Taluk,
                Ranipet District.
                                                                                 ..Respondent(s)

                PRAYER: Criminal Original Petition is filed under Section 482 of BNS Act,
                to enlarge the petitioner on Anticipatory bail to the petitioner in the event of his
                arrest in Crime. No. 60/2026, on the file of Respondent police and to pass such
                other order as this Hon’ble court may deem fit and proper upon the facts and
                circumstances of the cases and thus render Justice.
                              For Petitioner(s):       Mr.A.Gowthaman

                              For Respondent(s):       Mr.A.Gopinath, GA

                                                       ORDER

The petitioner, who apprehends arrest at the hands of the respondent

police for the offences punishable under Sections 296(b) and 118(1) of BNS

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Act, 2023, in Crime No.60 of 2026, on the file of the respondent police, seeks

anticipatory bail.

2.The case of the prosecution is that on 04.04.2026, due to land dispute,

the petitioner is said to have abused with filthy language and also assaulted the

defacto complainant with wooden log causing grievous injuries to him. Hence,

a case has been registered as against the petitioner.

3.The learned counsel appearing for the petitioner submitted that the

petitioner has been falsely implicated in this case and the petitioner has not

committed any offence and he is ready to abide by any condition imposed by

this court. He seeks this Court to grant anticipatory bail to the petitioner.

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

respondent police, while opposing the grant of anticipatory bail to the petitioner,

reiterated the prosecution's case. He further submitted that the injured has been

discharged from the hospital.

5.Considering the facts and circumstances of the case and the fact that the

petitioner is discharged from the hospital, this Court is inclined to grant

anticipatory bail to the petitioner with certain conditions.

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6. Accordingly, the petitioner is ordered to be released on bail in the

event of arrest or on his appearance, on condition that the petitioner shall

execute 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 Judicial

Magistrate-II, Arakkonam, Ranipet District, within a period of fifteen days

from the date on which the order made ready and on further conditions that:

[a]the petitioner shall deposit a sum of Rs.10,000/-(Rupees Ten

Thousand only), to the credit of Tamil Nadu Advocate Clerks Association,

Account No.484026006, Indian Bank, High Court, IFSC.No: IDIB000M157

and that the receipt of such payment shall be produced before the concerned

Magistrate at the time of executing the bond to ensure their identity;

b) the petitioner and the sureties shall affix their photographs and left

thumb impression in the surety bond and the Magistrate may obtain a copy of

their Aadhaar card or bank pass book to ensure their identity.

[c]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.

[d]the petitioner shall not tamper with the evidence or witness either

during investigation or trial.

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

[f]On breach of any of the aforesaid conditions, the learned

Magistrate/Trial Court is entitled to take appropriate action against the

petitioner in accordance with law as if the conditions have been imposed and

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the petitioner is 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].

[g]If the accused thereafter absconds, a fresh FIR can be registered under

Section 269 of BNS.

06-05-2026

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 Court will be watermarked and will also have a QR code.

Neutral Citation: Yes/No

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