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Madras High Court
Bala @ Pathinettam Padiyan vs State Of Tamilnadu Rep By Inspector Of ... on 13 May, 2026
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 13/05/2026
CORAM
THE HONOURABLE MR. JUSTICE K.K. RAMAKRISHNAN
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
Crl.O.P.(MD)No.9294 of 2026
1. Bala @ Pathinettam Padiyan
2. Karthi @ Karthikeyan ... Petitioners/
A1 and A6
Vs
The State of Tamilnadu, rep. by
The Inspector of Police,
Mudukulathur Police Station,
Ramanathapuram District. ... Respondent/
Complainant
PETITION FOR BAIL Under Sec.483 of BNSS
PRAYER :-
For Bail in Crime No. 94 of 2026 on the file of
the Respondent Police.
Crl.O.P.(MD)No.9264 of 2026
1. Mathavan @ Mahadevan
2. Malai Kannan ... Petitioners/
A3 and A5
1/10
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
Vs
The State of Tamilnadu, rep. by
The Inspector of Police,
Mudukulathur Police Station,
Ramanathapuram District. ... Respondent/
Complainant
PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS
PRAYER :-
For Anticipatory Bail in Crime No. 94 of 2026 on
the file of the Respondent Police.
Crl.O.P.(MD)No.9276 of 2026
Sabarinathan @ Sabarimalainathan ... Petitioner/
A7
Vs
The State of Tamilnadu, rep. by
The Inspector of Police,
Mudukulathur Police Station,
Ramanathapuram District. ... Respondent/
Complainant
PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS
PRAYER :-
For Anticipatory Bail in Crime No. 94 of 2026 on
the file of the Respondent Police.
For Petitioner
in all petitions : Mr.M.S.Jeyakarthik
2/10
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
For Respondent
in all petitions : Mr.S.Ravi,
Addl. Public Prosecutor
COMMON ORDER :
The Court made the following order :-
The petitioners in Crl.O.P.(MD)No.9294 of
2026/A1 and A6, who were arrested and remanded to
judicial custody on 26.04.2026 for the offences
punishable under Sections 189(2), 296(b), 115(2),
118(1), 109 and 351(3) of BNS, 2023, in Crime No.94
of 2026 on the file of the respondent police, seek
bail.
2. The petitioners in Crl.O.P.(MD)No.9264 of
2026 and the petitioner in Crl.O.P.(MD)No.9276 of
2026, who are accused Nos.3, 5 and 7, apprehending
arrest at the hands of the respondent police for the
offences punishable under Sections 189(2), 296(b),
115(2), 118(1), 109 and 351(3) of BNS, 2023, in
connection with the case in Crime No.94 of 2026 on
the file of the respondent police, have filed the
above petitions seeking anticipatory bail.
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
3. The case of the prosecution is that there is
a property dispute between the defacto complainant's
father and the 1st accused's grandfather. In view of
the existing property dispute, the petitioners said
to have assaulted defacto complainant and others
with a sickle and iron road and also threatened them
with dire consequences. Hence, the case.
4. The learned counsel for the petitioners would
submit that the petitioners are innocent persons and
they have not committed any offence as alleged by the
prosecution. However, this case has been foisted as
against the petitioners in view of the existing
property dispute and also with an intention to grab
the property, which is in possession of the
petitioners.
5. The learned Additional Public Prosecutor
opposed these petitions stating that the 1st accused
is having seven previous cases, the 3rd accused is
having one previous case, the 6th accused is having
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
one previous case and the 7th accused is having one
previous case. He would further submit that in the
alleged occurrence, three persons have sustained
injuries, out of which, one person has sustained
grievous injuries and he was re-admitted to the
Meenakshi Mission Hospital and he was discharged from
the hospital only on 10.05.2026.
6. Taking into consideration of the facts and
circumstances of the case, the period of
incarceration suffered by the accused Nos.1 and 6 and
also considering the facts that the injured persons
were discharged from the hospital, this Court is
inclined to grant bail to the petitioners in Crl.O.P.
(MD)No.9294 of 2026/A1 and A6 and to grant
anticipatory bail to the petitioners in Crl.O.P.
(MD)Nos.9264 and 9276 of 2026/A3, A5 and A7, subject
to certain conditions.
7. Accordingly, Crl.O.P.(MD)No.9294, 9264 and
9276 of 2026 are ordered. The petitioners/A1 and A6
are ordered to be released on bail on executing a
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
bond for a sum of Rs.10,000/- (Rupees Ten Thousand
only) each with two sureties, each for a like sum to
the satisfaction of the Judicial Magistrate Court,
Mudukulathur, and on further conditions that :-
[a] the petitioners/A1 and A6 and the
sureties shall affix their photographs and
left thumb impression in the surety bond
and the Magistrate may obtain a copy of
their Aadhaar card or bank pass book to
ensure their identity;
[b] the petitioners/A1 and A6 shall
stay at Salem and report before the
Inspector of Police, Ammapet Police
Station daily at 10.30 a.m., until further
orders;
[c] the petitioners/A1 and A6 shall
not tamper with the evidence or witness
either during investigation or trial;
[d] the petitioner/A1 and A6 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 petitioners/A1 and A6
in accordance with law as if the
conditions have been imposed and the
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
petitioners are 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 abscond,
a fresh FIR can be registered under Section
269 BNS.
8. The petitioners in Crl.O.P.(MD)Nos.9264 and
9276 of 2026/A3, A5 and A7 are ordered to be released
on bail in the event of arrest or on their
appearance, on condition that the petitioners shall
execute a bond for a sum of Rs.10,000/- (Rupees Ten
Thousand only) each, with two sureties each for a
like sum to the satisfaction of the Judicial
Magistrate Court, Mudukulathur, within a period of
fifteen days from the date on which the order copy is
made ready and on further conditions that:
[a]the petitioners/A3, A5 and A7 and
the sureties shall affix their
photographs and left thumb impression in
the surety bond and the Magistrate may
obtain a copy of their Aadhaar card or
bank pass book to ensure their identity;
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CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
[b] the petitioners/A3, A5 and A7
shall stay at Salem and report before the
Inspector of Police, Ammapet Police
Station daily at 10.30 a.m., until
further orders;
[c]the petitioners/A3, A5 and A7
shall not tamper with the evidence or
witness either during investigation or
trial;
[d]the petitioners 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 petitioners in
accordance with law as if the conditions
have been imposed and the petitioners are
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 abscond,
a fresh FIR can be registered under
Section 269 of BNS.
13.05.2026
ogy
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
TO
1. The Judicial Magistrate Court,
Mudukulathur.
2. The Inspector of Police,
Mudukulathur Police Station,
Ramanathapuram District.
3. The Superintendent,
District Prison,
Ramanathapuram.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
5. The Inspector of Police,
Ammapet Police Station,
Salem.
https://www.mhc.tn.gov.in/judis
CRL OP(MD)Nos.9294, 9264 and 9276 of 2026
K.K. RAMAKRISHNAN,J.
ogy
COMMON ORDER
IN
CRL OP(MD)Nos.9294, 9264 and
9276 of 2026
Date : 13/05/2026
https://www.mhc.tn.gov.in/judis
