Sekar Poongavanam vs The State Rep By, The Inspector Of Police
2026 Latest Caselaw 2421 Mad

Madras High Court

Sekar Poongavanam vs The State Rep By, The Inspector Of Police on 7 May, 2026

                                                                            CRL OP No. 11576 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. 11576 of 2026

                1. Sekar Poongavanam
                2. Anandhi Sekar                                                     ..Petitioner(s)

                                                          Vs
                The State Rep By, The Inspector of Police
                The Inspector of Police,
                TIMIRI Police Station,
                Ranipet District,
                (Crime No. 106 of 2026)                                         ..Respondent(s)


                PRAYER: Criminal Original Petition filed under Section 482 of BNSS Act,
                2023, seeking to enlarge the Petitioner on bail in the event of his arrest in
                connection with Crime No.106 of 2026 on the file of the Respondent Police.
                              For Petitioner(s):       Mr.V Manimaran

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

                                                        ORDER

The petitioner apprehends arrest for the alleged offence under Sections

296(b), 115(2), 118(1) and 351(3) of BNSS, Act, 2023, in Crime No.106 of

2026 on the file of the respondent police seeks anticipatory bail.

2.The case of the prosecution is that the petitioner and the defacto

complainant are known to each other, due to misunderstanding, the petitioner __________ Page1 of 5 https://www.mhc.tn.gov.in/judis

attacked the defacto complainant, due to which the defacto complainant

sustained injuries and admitted in hospital. 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 injured has been discharged from the

hospital.

5. Considering the fact that the injured has been discharged from the

hospital, 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

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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

Judicial Magistrate No.I, Walajapet, 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.3,000/-(Rupees Three 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, Walajapet, 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, Walajapet

2.The Inspector of Police, TIMIRI Police Station, Ranipet District

3.The Public Prosecutor, High Court of Madras, Chennai 600 104

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