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Madras High Court
Chandru Saravanan vs State, Rep By, The Inspector Of Police, on 6 May, 2026
CRL OP No. 11575 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. 11575 of 2026
1. Chandru Saravanan
C/o.Saravanan,
No.36/7, Eawaran Kovil Street,
Vellore District,
TamilNadu - 632 531.
2. Soundhar
C/o.Saravanan,
No.36/7, Eawaran Kovil Street,
Vellore District.
TamilNadu - 632531.
..Petitioner(s)
Vs
State, rep by, The Inspector of Police,
Avaloor Police Station,
Ranipet District.
Crime No.70 of 2026
..Respondent(s)
PRAYER
Criminal Original Petition filed under Sec.482 of B.N.S.S., praying to
enlarge the Petitioners on bail in the event of their arrest in connection with
Crime No.70 of 2026 on the file of the Respondent Police.
For Petitioner(s): Mr.V.Manimaran
For Respondent(s): Mr.A.Gopinath,
Government Advocate (Crl. Side)
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CRL OP No. 11575 of 2026
ORDER
The petitioners apprehend arrest for the alleged offence under Sections
296(B), 118(1), 351(3) of B.N.S. in Crime No.70 of 2026 on the file of the
respondent police seeks anticipatory bail.
2. The allegation against the petitioners is that both the petitioners and the
defacto complainant were known to each other and on 27.04.2026, due to a
sudden misunderstanding, a wordy quarrel arose between them, as a result of
which, they have attacked each other, thereby he sustained grievous injury.
Hence, the complaint.
3. The learned counsel for the petitioners submitted that they have not
committed any offence as alleged by the defacto complainant and due to some
misunderstanding, a false case has been foisted against them. He would further
submit that they are ready and willing to abide any condition that may be
imposed by this court and they undertake to cooperate with the investigation.
Accordingly, he prayed to grant anticipatory bail to the petitioners.
4. The learned Government Advocate (Crl.Side) appearing for the
respondent reiterated the prosecution case. He further submitted that the
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petitioners attacked the defacto complainant and caused severe injuries to him.
Hence, he opposed to grant anticipatory bail to the petitioners.
5. At this juncture, the learned counsel for the petitioners submitted that
the petitioners, without prejudice to their defense and contention, are ready and
willing to deposit an amount of Rs.5,000/- each to any association. Hence, he
prays for grant of bail to the petitioners.
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 injured discharged from the hospital and also
the fact that the petitioners have come forward to deposit an amount of
Rs.5,000/- each to the credit of "Tamil Nadu Advocate Clerk Association,
Chennai”, this Court is inclined to grant anticipatory bail to the petitioners,
subject to certain conditions.
8. Accordingly, the petitioners shall pay a sum of Rs.5,000/- (Rupees Five
Thousand only) each as cost to the Tamil Nadu Advocate Clerk Association,
Chennai and on such payment, the petitioners are ordered to be released on bail
in the event of arrest or on their appearance, within a period of fifteen days from
the date on which the order copy made ready, before the learned Judicial
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Magistrate, Walaja, on condition that the petitioners shall execute a bond
for a sum of Rs.20,000/- (Rupees Twenty Thousand only), each with two
sureties each, for a like sum to the satisfaction of the learned Magistrate
concerned, and on further conditions:
(a) If the petitioners fail 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 petitioners 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 petitioners in accordance with law as if the
conditions have been imposed and the petitioners 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];
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(e) If the petitioners thereafter abscond, a fresh FIR can be
registered under Section 269 of BNS Act.
06-05-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RPP/JRS
To
1. The Judicial Magistrate, Walaja.
2. The Inspector of Police, Avaloor Police Station, Ranipet District.
3. The Public Prosecutor, High Court, Madras.
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L.VICTORIA GOWRI J.
rpp/jrs
06-05-2026
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