Subramani vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2446 Mad

Citation : 2026 Latest Caselaw 2446 Mad
Judgement Date : 13 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Subramani vs State Of Tamilnadu Rep By Inspector Of ... on 13 May, 2026

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   ( Criminal Jurisdiction )

                                                      Date : 13.05.2026

                                                         PRESENT

                           THE HONOURABLE JUSTICE MR. K.K.RAMAKRISHNAN


                                            CRL OP(MD).No.9420 of 2026


                     Subramani                                                 ... Petitioner /
                                                                                  Accused No.2

                                                          Vs.


                     The State represented by
                     The Inspector of Police,
                     PEW Kovilpatti,
                     Thoothukudi District.
                     (Crime No.61 of 2026)                                     ... Respondent /
                                                                                   Complainant


                                  For Petitioner      : Mr.A.S.Vaigunth

                                  For Respondent : Mr.M.Sakthi Kumar
                                                   Government Advocate (Crl.Side)


                           PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS



                     1/6




https://www.mhc.tn.gov.in/judis
                     PRAYER :-
                             For Anticipatory Bail in Crime No.61 of 2026 on the file of the
                     respondent police.
                     ORDER :

The Court made the following order :-

The petitioner, who apprehends arrest at the hands of the

respondent police for the offences under Sections 4A of Tamil Nadu

Prohibition Act, 1937 and Section 4(1)(A) of Tamil Nadu Prohibition

(Amendment) Act, 2024 in Crime No.61 of 2026 on the file of the

respondent police, seeks anticipatory bail.

2.The case of the prosecution is that, while the respondent police

were on patrol duty, they allegedly found that A1 is in possession of

illegal liquor bottles. Based on the alleged confession said to have been

given by A1, the present petitioner was implicated as an accused in the

case. Hence, the complaint.

3.The learned counsel for the petitioner submitted that the

petitioner is an innocent person and he has not committed any offences as

alleged by the prosecution. Hence, he seeks anticipatory bail to the

petitioner.

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

4. The learned Government Advocate (Crl.Side), on instructions,

submitted that the petitioner has seven previous cases. A1 was arrested

and released on bail. Hence, he strongly opposed the grant of

anticipatory bail to the petitioner.

5. Taking into consideration of the facts and circumstances of the

case and the co-accused was already released on bail and based on the

confession of the co-accused, he was implicated in this case, this Court is

inclined to grant anticipatory bail to the petitioner, with 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 days from the date of receipt of a copy of this order,

before the learned Judicial Magistrate No.I, Kovilpatti, Thoothukudi

District, on condition that the petitioner shall execute a bond for a sum of

Rs.10,000/- (Rupees Ten Thousand only) with 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 Judicial Magistrate

https://www.mhc.tn.gov.in/judis No.I, Kovilpatti, Thoothukudi District, failing which, the petition for

anticipatory bail shall stand dismissed and on further condition that:

(a) the petitioner and 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;

(b) the petitioner is directed to make a non-refundable deposit of a

sum of Rs.20,000/- (Rupees Twenty thousand only) to the credit of the

Tiruchuli Bar Association, having account in Indian Overseas Bank,

Tiruchuli, Account No.247601000024274, IFSC No: IOBA0002476,

MICR Code:626020206; On such deposit being made, the learned

Magistrate shall accept the sureties furnished by the petitioner;