Ramkumar vs The State Of Tamilnadu Rep. By, The ... on 6 May, 2026

                                                                               CRL OP No. 11596 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. 11596 of 2026
                Ramkumar
                S/o. Jeyaraj,
                R/0 1/10, Main Road,
                Near Canara Bank,
                Pallapatty,
                Nilakottai Taluk,
                Dindigul District.
                                                                                     ..Petitioner(s)
                                                            Vs
                The State of Tamil Nadu,
                Rep. by, The Inspector of Police,
                Idappadi Police Station,
                Salem District.
                Crime No. 140/2026.
                                                                                   ..Respondent(s)

                PRAYER : Criminal Original Petition filed under Section 482 of BNSS, 2023,
                praying to enlarge the petitioner on anticipatory bail in the event of arrest in
                connection with Crime No.140 of 2026 on the file of the respondent police.
                             For Petitioner(s):           Mr.Aakash Elango

                             For Respondent(s):           Mr.A.Gopinath,
                                                          Government Advocate (crl.side)

                                                          ORDER

The petitioner apprehends arrest for the alleged offence under Sections

296 (b), 118(1) and 351 (3) of the Bharatiya Nyaya Sanhita, 2023 corresponding

to Sections 294 (b), 324 and 506 (ii) of the Indian Penal Code,1860 in Crime

No.140 of 2026 on the file of the respondent police seeks anticipatory bail.

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2. The allegation against the petitioner is that on 21.04.2026 at about

23.22 hours, when an injured person brought to the hospital, wherein the

petitioner, who is an employee of the hospital was present and there was a

dispute arose between the petitioner and the defacto complainant in connection

with the events at the hospital, as a result of which, a wordy quarrel arose

between them. In view of the same, he alleged to have abused him in a filthy

language and also alleged to have committed acts amounting to assault and

criminal intimidation. Hence, the complaint.

3. The learned counsel for the petitioner submitted that he is an innocent

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

complainant and due to a dispute in connection with events at the hospital, a

false case has been foisted against him. He would further submit that he is ready

and willing to abide any condition that may be imposed by this court and he

undertakes to cooperate with the investigation. Accordingly, he prayed to grant

anticipatory bail to the petitioner.

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

respondent reiterated the prosecution case. He further submitted that the

petitioner attacked the defacto complainant and caused severe injuries to him.

Hence, he opposed to grant anticipatory bail to the petitioner.

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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.5,000/- to any association. Hence, he prays

for grant of bail to the petitioner.

6. I have given anxious consideration to the submissions made by the

learned counsel on either side and also perused the records available.

7. Considering the fact that the injured discharged from hospital and also

taking note of the fact that the petitioner has come forward to deposit an amount

of Rs. 5,000/- to the credit of "Tamil Nadu Advocate Clerk Association,

Chennai”, this Court is inclined to enlarge the petitioner on anticipatory bail,

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,

Chennai and on such payment, the petitioner is ordered to be released on bail in

the event of arrest or on his appearance, within a period of fifteen days from the

date on which the order copy made ready, before the learned District Munsif

cum Judicial Magistrate, Idappadi on condition that the petitioner shall

execute a bond for a sum of Rs.20,000/- (Rupees Twenty Thousand only), __________ Page3 of 7 https://www.mhc.tn.gov.in/judis

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

Magistrate concerned, and on further conditions:

(a) If the petitioner fails to surrender before the concerned learned Magistrate within a period of fifteen (15) days from the date of receipt of a copy of this order, this order shall stand automatically cancelled;

(b) The sureties shall affix their photographs and left thumb impression in the application for surety ship (Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019]'. The learned Magistrate shall obtain a copy of any one of identify proofs to ensure their identity;

(c) The petitioner shall report before the respondent police daily at 10.30 a.m for a period of three weeks and thereafter as and when required for interrogation.

(d) On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate actions against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on anticipatory bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji v. State of Kerala [(2005) AIR SCW 5560];