Saraswathi vs Inspector Of Police, on 7 May, 2026

                                                                             CRL OP No. 11598 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 07-05-2026

                                                       CORAM

                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI

                                               CRL OP No. 11598 of 2026

                Saraswathi
                                                                                   ..Petitioner(s)
                                                          Vs
                The Inspector of Police,
                Mathigiri Police Station,
                Krishnagiri District.
                Crime No.118 of 2026
                                                                                 ..Respondent(s)

                PRAYER: Criminal Original Petition is filed under Section 482 of BNSS,

                2023, to enlarge the Petitioner on bail in the event of her arrest by the

                Respondent Police in Crime No. 118 of 2026 subject to such conditions as this

                Honble Court may deem fit to impose and thus render justice.

                              For Petitioner(s):       M/s.C.Santhoshkumar

                              For Respondent(s):       Mr.A.Gopinath,
                                                       Government Advocate (Crl. Side)


                                                       ORDER

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

police for the offences punishable under Section 4(1)(B) of Tamil Nadu

Prohibition (Amendment) Act, 2024 in Crime No.118 of 2026, on the file of

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the respondent police, seeks anticipatory bail.

2. The case of the prosecution is that the petitioner is ranked as A2 and

this petitioner illegally smuggling of prohibited liquors of 73.98 litres. Hence

this case.

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. He seeks this Court to grant anticipatory bail to the

petitioner.

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

respondent submitted that the offences committed by the petitioner are serious

in nature and two previous cases are pending against the petitioner.

5. Considering the facts and circumstances of the case, this Court is

inclined to grant anticipatory bail to the petitioner with certain conditions.

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

of arrest or on her 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 No.II,

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Hosur, within a period of fifteen days from the date on which the order made

ready and on further conditions that:

[a] 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.

[b] The petitioner shall deposit a sum of Rs.20000/-(Rupees Twenty

Thousand only) non-refundable, to the account of CANCER INSTITUTE

(WIA), maintained with Andhra Bank, Madhya Kailash Branch, bearing

SB Account No.149710011005477, IFS Code No.ANDB0001497, Branch

Code 1497 and MICR No.600011049 and the receipt of such payment shall be

produced before the concerned Magistrate at the time of execution of the bond

for the purpose of ensuring the identity.

[c] the petitioner shall report before the respondent police daily at

10.30 a.m., until further orders.

[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

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

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[(2005)AIR SCW 5560].