Suresh @ Eduru Suresh vs State By, Inspector Of Police,
2026 Latest Caselaw 2414 Mad

Citation : 2026 Latest Caselaw 2414 Mad
Judgement Date : 7 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Suresh @ Eduru Suresh vs State By, Inspector Of Police, on 7 May, 2026

                                                                            CRL OP No. 11634 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. 11634 of 2026
                Suresh @ Eduru Suresh
                                                                                     ..Petitioner
                                                          Vs
                State by,
                Inspector of Police,
                K.K.Chathiram Police Station,
                Thiruvallur District.
                Crime No.06 of 2026.                                               ..Respondent


                PRAYER : Criminal Original Petition filed under Section 482 of Bharatiya
                Nagarik Suraksha Sanhita, 2023, to enlarge the petitioner on bail in the event of
                his arrest by the respondent police concerned in Crime No.06 of 2026 on the file
                of Inspector of Police, K.K.Chathiram Police Station, Thiruvallur District on his
                appearance before the concerned Court.
                              For Petitioner:           Mr.S.Sasikumar

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

                                                        ORDER

Apprehending arrest in connection with Crime No.06 of 2026 registered

for the offences punishable under Section 303(2), 326(a) r/w Section 21(1) of

Mines and Minerals (Development and Regulation) Act, 1957, the present

petition has been filed seeking anticipatory bail.

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2. The case of the prosecution is that the petitioner was found illegally

transporting six units of silica sand without a valid bill. 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 the petitioner was found illegally transporting six units of

silica sand without a valid bill. Hence, he opposed to grant 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.20,000/- as a non-refundable deposit towards

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

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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.20,000/- (Rupees Twenty 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 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, Tiruttani, on condition that the petitioner executes a bond

for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each

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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 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];