[Cites 4, Cited by 0]
Madras High Court
Vijayalakshmi .S vs State Represented By The Inspector Of ... on 7 May, 2026
CRL OP No. 11258 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. 11258 of 2026
Vijayalakshmi .S ..Petitioner(s)
Vs
State represented by The Inspector of Police,
Veppur Police Station,
Cuddalore District.
(Crime No.291 of 2025) ..Respondent(s)
PRAYER: Criminal Original Petition filed under Section 482 of BNSS Act,
2023, seeking to grant anticipatory bail to the petitioner/A2 in the event of her
arrest in Crime No. 291 of 2025 on the file of the respondent police.
For Petitioner(s): Mr.Rajkumar J
For Respondent(s): Mr.A.Gopinath
Government Advocate (Crl. Side)
ORDER
The petitioner apprehends arrest for the alleged offence under Sections
294(b), 506(i) IPC and Section 3 of the Tamil Nadu Prohibition of charging
Exorbitant Interest Act, 2003, in Crime No.291 of 2025 on the file of the
respondent police seeks anticipatory bail.
2.The case of the prosecution is that the petitioner along with other
accused lent a sum of Rs.10 lakhs to the defacto complainant and charged huge
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interest for the said amount. Hence the complaint.
3. The learned counsel for the petitioner submitted that the petitioner is
innocent and she has not committed any offence as alleged by the prosecution
and she has been falsely implicated in this case. He further submitted that he is
ready to abide by any stringent condition that may be imposed by this Court and
he is ready to co-operate with the investigation. Hence, he prays to grant
anticipatory bail to the petitioner.
4. The learned Government Advocate (Crl.Side) appearing for the
respondent police reiterated the prosecution case and objected for the grant of
anticipatory bail. He added that this is the 2nd anticipatory bail petition. Earlier
petition was dismissed by this Court on 12.02.2026.
5. Considering the fact that this is the 2nd anticipatory bail petition, this
petition may be considered positively with a stringent condition. Hence, this
Court is inclined to enlarge the petitioner on anticipatory bail, subject to certain
conditions.
6. Accordingly, the petitioner is ordered to be released on anticipatory
bail in the event of arrest or on his appearance, within a period of fifteen (15)
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days from the date on which the order copy made ready, before the learned
Judicial Magistrate No.1, Virudhachallam, Cuddalore District, 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 Magistrate concerned, and on further conditions:
(a) If the petitioner fails to surrender before the concerned
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 petitioner shall deposit a sum of Rs.5,000/-(Rupees
Five Thousand only) (Non refundable) to the 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
Judicial Magistrate No.I, Virudhachallam, Cuddalore
District, and the receipt shall be produced at the time of
executing the bond;
(c) 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;
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L.VICTORIA GOWRI, J.
nvi /kas
(d) The petitioner shall report before the respondent
police daily at 10.30 a.m., for a period of two weeks and
thereafter as and when required for interrogation;
(e) On breach of any of the aforesaid conditions, the learned
Magistrate/Trial Court is entitled to take appropriate actions
against the petitioner in accordance with law as if the conditions
have been imposed and the petitioner 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];
(f) If the petitioner thereafter absconds, a fresh FIR can be
registered under Section 269 of BNS Act.
07-05-2026
nvi / kas
To.
1.The Judicial Magistrate No.I, Virudhachalam, Cuddalore District
2.The Inspector of Police, Veppur Police Station, Cuddalore District.
3.The Public Prosecutor, High Court of Madras, Chennai 600 104
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