[Cites 2, Cited by 0]
Madras High Court
V. Veerakumar vs State Represented By The Inspector Of ... on 7 May, 2026
CRL OP No. 11749 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. 11749 of 2026
V.Veerakumar ..Petitioner(s)
Vs
State represented by
The Inspector of Police,
Vedaranyam Police Station,
Nagapattinam District.
Crime No.76 of 2026 ..Respondent(s)
Prayer: The Criminal Original Petition filed under Section 439 of Cr.P.C r/w
482 of BNSS, seeking to enlarge the petitioner on bail in the event of arrest by
the respondent police in Crime No.76 of 2026 on the file of the respondent
police.
For Petitioner(s): Mr.Kamaraj J
For Respondent(s): Mr.A.Gopinath
Govt. Advocate (Crl. Side)
ORDER
The petitioner apprehends arrest for the alleged offence under Sections
296(b), 308(5), 351(3) of BNS, Act, 2023, in Crime No.65 of 2026 on the file of
the respondent police seeks anticipatory bail.
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2.The case of the prosecution is that on 15.03.2026 at about 20.00 hours,
the petitioner along with another accused had demanding money for consuming
alcohol from the de-facto complainant and he had refused to give money and
they have scolded the de-facto complainant in filthy language, snatched
Rs.500/- from his pocket and threatened him. Hence, the complaint.
3. The learned counsel for the petitioner submitted that the petitioner is
innocent and he has not committed any offence as alleged by the prosecution
and he 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 the petitioner is having two previous cases as
against him.
5. Considering the fact that there is no external injuries, 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.
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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)
days from the date on which the order copy made ready, before the learned
District Munsif cum Judicial Magistrate at Vedaranyam 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.20,000/-(Rupees
Twenty 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
District Munsif cum Judicial Magistrate at Vedaranyam, 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
(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;
(d) 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];
(e) If the petitioner thereafter absconds, a fresh FIR can be
registered under Section 269 of BNS Act.
07-05-2026
nvi
To.
1.The District Munsif cum Judicial Magistrate at Vedaranyam
2.The Inspector of Police,
Vedaranyam Police Station,
Nagapattinam District.
3.The Public Prosecutor
High Court of Madras, Chennai
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