R.Saravanan vs State Rep.By, The Inspector Of Police,
2026 Latest Caselaw 2356 Mad

Citation : 2026 Latest Caselaw 2356 Mad
Judgement Date : 6 May, 2026

[Cites 1, Cited by 0]

Madras High Court

R.Saravanan vs State Rep.By, The Inspector Of Police, on 6 May, 2026

                                                                              CRL OP No.11567 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.11567 of 2026

                R.Saravanan                                                         ..Petitioner(s)

                                                             Vs


                State Rep.by
                The Inspector of Police
                EOW (CCIW CID) Police Station
                Villupuram, Villupuram District.
                (Crime No.1 of 2026).                                             ..Respondent(s)


                PRAYER : Criminal Original Petition filed under Section 483 of BNSS Act, to
                enlarge the petitioner on bail, pending investigation in Crime No.1 of 2026 on
                the file of the Inspector of Police, EOW (CCIW CID) Police Station,
                Villupuram, Villupuram District.


                              For Petitioner(s):          Ms.R.Hemalatha

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

                                                          ORDER

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

09.04.2026 for the offences punishable under Sections 120B, 408, 420, 471,

477A, in Crime No.1 of 2026, on the file of the respondent police, seeks bail.

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2. The case of the prosecution is that the petitioner and other accused

persons were pre-closed 37 deposits of six members and the amount were

returned to the concerned members. However, misappropriation to the tune of

Rs.71,19,654/- has been committed. Hence, this case has been registered.

3. The learned counsel for the petitioner submits that the petitioner is an

innocent person and he has not committed any offence as alleged by the

prosecution. However, he has been arrested and he is languishing in jail from

09.04.2026. Therefore, he prays for grant of bail.

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

respondent Police would fairly submit that the petitioner has got one previous

case against him. However, he opposed to grant bail to the petitioner.

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

the petitioner, without prejudice to his defense and contention, is ready and

willing to deposit an amount of Rs.25,000/- to any association. Hence, he prays

for grant of bail to the petitioner.

6. Considering the facts and circumstances and considering the period of

incarceration already undergone and also taking note of the fact that the

petitioner has come forward to deposit an amount of Rs.25,000/- to the credit

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of "Tamil Nadu Advocate Clerk Association, Chennai”, this Court is

inclined to enlarge the petitioner on bail, subject to certain conditions.

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

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

Association, Chennai and on such payment, the petitioner is ordered to be

released on bail, on 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

learned Judicial Magistrate-I, Kallakurichi, and on further conditions:

a)the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate/concerned court may obtain a copy of their Aadhar card or Bank Pass Book to ensure their identity;

b) the petitioner shall report before the respondent police daily at 10.30 a.m., for two weeks and thereafter, as and when required for interrogation, until further orders;

c)the petitioner shall not tamper with evidence or witness;

d)the petitioner shall not abscond during trial;

e)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 the petitioner released on bail by the learned Magistrate/Trial Court himself as

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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 BNS.

8. With the above directions, the Criminal Original Petition is allowed.

06.05.2026 dna/av

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.

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1.The Judicial Magistrate-I, Kallakurichi.

2.The Inspector of Police EOW (CCIW CID) Police Station Villupuram, Villupuram District.

Crime No.1 of 2026).

3.The Superintendent, District Jail, Villupuram.

4.The Public Prosecutor, High Court of Madras.

5.The Tamilnadu State Legal Services Authority, High Court Campus, Chennai.

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L.VICTORIA GOWRI, J.

dna/av

CRL.OP.N11567 of 2026

06.05.2026