Jayachandran vs The Inspector Of Police on 7 May, 2026

                                                                                      Crl.O.P.No.11786 of 2026
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 07.05.2026

                                                       CORAM

                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI

                                                Crl.O.P.No.11786 of 2026

              Jayachandran                                        ... Petitioner/A2
                                                            Vs.

              The Inspector of Police,
              K-6 T.P.Chathiram Police Station
              Chennai.
              ( Cr.No.179 of 2025)                                 ... Respondent/Complainant

              PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
              Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on bail in Crime No.179
              of 2025 on the file of the Inspector of Police, K-6 T.P.Chathiram Police Station,
              Chennai.


                                      For Petitioner    :    Mr.A. Kumanaraja
                                      For Respondent    :    Mr.V.J.Priyadarsana
                                                             Government Advocate (Crl.Side)

                                                       ORDER

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

22.07.2025, for the offence punishable under Sections 8(c) r/w 20(b)(ii)(c), 29(1)

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of NDPS Act in Connection with Crime No.179 of 2025 registered on the file of

the respondent, seeks bail.

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

were in illegal possession of 21.430 kgs of Ganja. Hence, the case.

3.The learned counsel for the petitioner would submit that the petitioner is

no way connected with the above case and he has been falsely implicated in this

case. The petitioner is in judicial custody from 22.07.2025 and hence, further

custody of the petitioner is not required. He further submitted that the petitioner,

without prejudice to his rights, is ready to deposit a sum of Rs.50,000/- to any

welfare scheme of the Government or any other organization. Hence, he prayed

for grant of bail to the petitioner.

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

respondent police, while opposing for grant of bail to the petitioner, reiterated the

prosecution case and submitted that the petitioner has got no previous cases.

5.Heard both sides and perused the materials available on record.

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6.Considering the facts and circumstances of the case, the submissions

made by the learned counsels on either side and the period of incarceration

undergone by the petitioner, this Court is inclined to grant bail to the petitioner

with certain conditions.

7.Accordingly, the petitioner is ordered to be released on bail on his

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 V Metropolitan

Magistrate, Egmore Chennai and on further conditions that:

[a] 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 the identity proofs to ensure their identity;

[b] The petitioner shall deposit a sum of Rs.50,000/- (Rupees fifty Thousand only) (Non refundable) towards the account of CANCER INSTITUTE (WIA), Adayar, Savings Bank Account maintained at Andhra Bank, Madhya Kailash Branch, Cancer Institute(WIA), Dr.S.Krishnamurthi Campus, Sardar Patel Road, Chennai-36, bearing SB Account No.149710011005477, IFS Code No.ANDB0001497, Branch Name and Code 1497, MICR No.600011049 and to produce the Bank Challan before the V Metropolitan Magistrate, Egmore Chennai and the receipt shall be produced at the time of executing the bond;

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[c] the petitioner shall report before the respondent Police daily at 10.30 a.m., for a period of three weeks; thereafter as and when required for interrogation;

[d] the petitioner shall make himself available for interrogation by a Police Officer as and when required;

[e] the petitioner shall not directly or indirectly cause any threat to the de facto complainant and witnesses;

[f] the petitioner to give an undertaking that if required for being identified by witnesses during investigation or for police custody beyond the first fifteen days, he shall comply to the directions as may be given by the Court in this regard;

[g] On breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to pass appropriate orders against the petitioner in accordance with law as if the aforementioned conditions have been imposed and the petitioner 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)13 SCC 283];

[h] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.

07.05.2026

smn/vv

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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.

1.The learned V Metropolitan Magistrate, Egmore Chennai

2.The Inspector of Police, K-6 T.P.Chathiram Police Station Chennai.

3.The Superintendent, Central Prison, Puzhal-II

4.The Public Prosecutor, High Court of Madras.

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L.VICTORIA GOWRI J.

smn/vv

07.05.2026

https://www.mhc.tn.gov.in/judis