Yuvan Shankar. L vs State Rep. By The Inspector Of Police,
2026 Latest Caselaw 2420 Mad

Madras High Court

Yuvan Shankar. L vs State Rep. By The Inspector Of Police, on 7 May, 2026

                                                                               Crl.O.P.No.11880 of 2026


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 07.05.2026

                                                            CORAM

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                 Crl.O.P.No.11880 of 2026

                     Yuvan Shankar.L                                         ... Petitioner
                                                                 Vs.
                     The State represented by,
                     The Inspector of Police,
                     Padalam Police Station,
                     Chengalpatu District.
                     (Crime No.138 of 2026)                                  ... Respondent

                     PRAYER: Criminal Original Petition is filed under Section 482 of
                     Bharatiya Nagarik Suraksha Sanhita, to enlarge the petitioner on bail in
                     the event of his arrest in Crime No.138 of 2026 pending investigation on
                     the file of the respondent police.

                                       For Petitioner      : Ms.B.Sasikala
                                       For Respondent : Mr.A.Gopinath
                                                        Government Advocate (Criminal Side)

                                                           ORDER

The petitioner, who apprehends arrest at the hands of the

respondent police for the offences punishable under Sections 115(2),

118(1), 140(3), 310(2), 351(3), 61(2)(a) and 3(5) of BNS in Crime

No.138 of 2026 on the file of the respondent police, seeks anticipatory

bail.

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2. Learned Government Advocate (Criminal Side) submitted that

when bank employees seized the vehicle of the accused which had been

purchased via a loan, due to non-payment of dues, the accused chased the

vehicle and took it back from them. He further submitted that the vehicle

has been recovered from the accused and that the investigation is still

pending. He also submitted there are ten accused in this case and the

petitioner is arrayed as A5.

3. Learned counsel appearing for the petitioner submitted that the

petitioner is innocent and a false complaint has been given against him.

She also submitted that the petitioner is ready to abide by any stringent

conditions that may be imposed by this Court. Hence, she prayed for the

grant of anticipatory bail to the petitioner.

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

5. Considering the above facts and circumstances of the case and

the nature of the allegation and the submission made by the learned

counsel for the petitioner, this Court is inclined to grant anticipatory bail

to the petitioner with certain conditions.

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6. Accordingly, the petitioner is directed to deposit a sum of

Rs.5,000/-(Rupees Five Thousand only) (Non-refundable) to the credit

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 on such deposit and production of proof before the satisfaction Court,

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 made ready, before the learned Judicial Magistrate No.I,

Chengalpattu, 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 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 condition that:

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

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

[c] the petitioner shall not abscond during during investigation or trial;

[d] the petitioner shall not tamper with evidence or witness 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 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];

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

07.05.2026 ham

Note:

1. Registry is directed to forthwith upload this order on the Official Website of this Court.

2. All concerned to act on this order being uploaded on Official Website of this Court without insisting on certified hard copies. To be noted, this order, when uploaded on the

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

official website of this Court, will be watermarked and will also have a QR code.

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To

1. The Judicial Magistrate No.I, Chengalpattu.

2. The Inspector of Police, Padalam Police Station, Chengalpatu District

3. The Public Prosecutor, High Court, Madras.

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

L.VICTORIA GOWRI, J.

ham

07.05.2026

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