Viswanathan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2367 Mad

Citation : 2026 Latest Caselaw 2367 Mad
Judgement Date : 6 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Viswanathan vs State Of Tamilnadu Rep By Inspector Of ... on 6 May, 2026

Author: S.Srimathy

Bench: S.Srimathy

                                                                      CRL.OP..(MD).No.9222 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              ( Criminal Jurisdiction )

                                                 Date : 06.05.2026

                                                      PRESENT

                                  THE HONOURABLE MRS. JUSTICE S.SRIMATHY

                                          CRL OP(MD). No.9222 of 2026


                    1.Viswanathan

                    2.Mathivanan

                    3.Ramesh                                    ... Petitioners/ Accused
                                                          Vs

                    The State of Tamilnadu,
                    Rep by the Inspector of Police,
                    Aranthangi Police Station,
                    Pudukkottai District.
                    (Crime No.191 of 2026)                     ... Respondent/Complainant

                                         For Petitioners : Mr.R.Muthukumaran

                                         For Respondent : Mr.E.Antony Sahaya Prabahar
                                                          Additional Public Prosecutor


                    PETITION FOR BAIL Under Sec.483 of BNSS

                      PRAYER :- For Bail in Crime No.191 of 2026 on the file of the
                    respondent police.

                    ____________
                    Page 1 of 6




https://www.mhc.tn.gov.in/judis
                                                                            CRL.OP..(MD).No.9222 of 2026




                    ORDER :

The Court made the following order :-

The petitioners, who were arrested and remanded to judicial custody

on 07.04.2026 for the offences punishable under Section 103 of BNS,

2023 in Crime No.191 of 2026 on the file of the respondent police, seek

bail.

2. The case of the prosecution is that, on 06.04.2026, the deceased

was found dead near a riverbank with multiple injuries. Based on the

complaint given by the defacto complainant, an FIR was registered against

the petitioners.

3. The learned counsel for the petitioners submitted that the

petitioners are innocent persons and they have not committed any offences

as alleged by the prosecution. He further submitted that the petitioners are

ready and willing to abide by any conditions which may be imposed by

this Court and they are in judicial custody from 07.04.2026. Hence, he

seeks bail to the petitioners.

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https://www.mhc.tn.gov.in/judis CRL.OP..(MD).No.9222 of 2026

4. The learned Additional Public Prosecutor submitted that there is

one previous case against the first petitioner and there are two previous

cases against the petitioner Nos.2 and 3. He further submitted that as this

is a case of murder, he opposed to grant bail to the petitioners herein.

5. Taking into consideration of the facts and circumstances of the

case and also considering the age of the petitioners and also considering

the period of incarceration suffered by the petitioners, this Court is

inclined to grant bail to the petitioners, subject to the following conditions:

6. Accordingly, the petitioners are ordered to be released on bail on

executing a separate bond for a sum of Rs.10,000/- (Rupees Ten Thousand

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

learned Judicial Magistrate, Aranthangi and on further conditions that :-

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.

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https://www.mhc.tn.gov.in/judis CRL.OP..(MD).No.9222 of 2026

[b] the petitioners shall appear and sign before the concerned Court daily at 10.30 a.m. and thereafter, appear and sign before the respondent Police daily at 05.30 p.m., until further orders.

[c] the petitioners shall not abscond either during investigation or trial.

[d] the petitioners shall not tamper with evidence or witness either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioners in accordance with law as if the conditions have been imposed and the petitioners 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].