Karunagaran vs State Rep. By The Inspector Of Police,
2026 Latest Caselaw 2386 Mad

Citation : 2026 Latest Caselaw 2386 Mad
Judgement Date : 7 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Karunagaran vs State Rep. By The Inspector Of Police, on 7 May, 2026

                                                                            CRL OP No. 11325 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. 11325 of 2026
                Karunagaran
                                                                                       ..Petitioner
                                                          Vs
                State rep. By
                The Inspector of Police,
                Pennadam Police Station,
                Cuddalore District.
                (Crime No.17 of 2026).                                                ..Respondent


                PRAYER : Criminal Original Petition filed under Section 482 of Bharatiya
                Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on anticipatory bail in
                the event on their arrest by the Respondent Police in Crime No.17 of 2026 on
                the file of the Respondent police.
                              For Petitioner:           Mr.J.Pradeep

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

                                                        ORDER

Apprehending arrest in connection with Crime No.17 of 2026 registered

for the offences punishable under Section 126(2), 296(B), 115(2), 109 of BNS

Act, the present petition has been filed seeking anticipatory bail.

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2. The case of the prosecution is that due to money dispute between the

petitioner and the defacto complainant, the petitioner attacked the defacto

complainant with knife causing injuries on his ribs. Hence, the case.

3. Learned counsel appearing for the petitioner submitted that the

petitioner is an innocent person and he has been falsely implicated in this case.

The learned counsel would further contend that the petitioner will not abscond

and is ready to abide by any condition imposed by this Court. Hence, he prayed

for granting anticipatory bail to the petitioner.

4. Learned Government Advocate (Crl.Side) appearing for the respondent

police submitted that due to money dispute between the petitioner and the

defacto complainant, the petitioner attacked the defacto complainant with knife

causing injuries on his ribs. He further submitted that injured has been

discharged from the hospital. However, he opposed to grant anticipatory bail to

the petitioner.

5. At this juncture, the learned counsel for the petitioner submitted that

the petitioner, without prejudice to his defence and contentions, is ready and

willing to deposit an amount of Rs.5,000/- as a non-refundable deposit towards

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philanthropic activities. Hence, he prayed for the grant of anticipatory bail to the

petitioner.

6. Heard the learned counsel appearing for the petitioner and the learned

Government Advocate (Crl.Side) for the respondent Police and perused the

materials available on record.

7. Taking into consideration the facts of the case and also on considering

the voluntary submission made by the learned counsel for the petitioner, this

Court is inclined to grant anticipatory bail to the petitioner subject to the certain

conditions:

8. Accordingly, the petitioner is directed to make a non-refundable

deposit of Rs.5,000/- (Rupees Five 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”,

without prejudice to his rights and contentions before the trial Court. It is made

clear that merely because the petitioner deposits the said amount, it would not

amount to admission of his guilt. Therefore, it is open to the trial Court to deal

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with the case independently. On such deposit and production of proof, 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 is made ready, before the learned Judicial Magistrate, Tittakudi, on

condition that the petitioner executes 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 respondent police or the police officer who intends to arrest or to the

satisfaction of the learned Magistrate concerned, failing which, the petition for

anticipatory bail shall stand dismissed and on further conditions that:

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

[b] the petitioner shall report before the respondent police everyday at 10.30 a.m. for a period of two weeks and thereafter, as and when required for interrogation.

[c] the petitioner shall not tamper with evidence or witness either during investigation or trial;

[d] the petitioner shall not abscond 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 petitioner in accordance with law as if the conditions have been imposed and the petitioner is released on bail by the learned

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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];