Ajaykarthik vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2450 Mad

Citation : 2026 Latest Caselaw 2450 Mad
Judgement Date : 13 May, 2026

[Cites 3, Cited by 0]

Madras High Court

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

                                                                     CRL OP(MD). No.9419 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). No.9419 of 2026

                     Ajaykarthik                           ... Petitioner/Accused No.2

                                                      Vs

                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Town East Police Station,
                     Thanjavur, Thanjavur District.
                     (Crime No. 158 of 2026).               ... Respondent/Complainant

                     PRAYER :-

                        For Bail in Crime No. 158 of 2026 on the file of the Respondent
                     Police.


                       For Petitioner : Mr.Ramesh. M,
                                 Advocate.
                       For Respondent : Mr.S.Ravi,
                                 Additional Public Prosecutor


                     ORDER :

The Court made the following order :-

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The petitioner, who was arrested and remanded to judicial custody

on 15.04.2026 for the offences punishable under Sections 8(c) & 20(b)

(ii)(B) of NDPS Act, in Crime No.158 of 2026 on the file of the

respondent police, seeks bail.

2. The case of the prosecution is that on 15.04.2026, at about

11.30 a.m, on secret information from the informant that some persons

were selling ganja near Royal City Garden, Thanjavur, by parking the car

bearing Reg.No.TN-61-R-6635 and two wheelers bearing

Reg.Nos.TN-39-CL-3006 and TN-48-AJ-6774, the respondent police

went to the place of occurrence, and on search, they found the petitioner

and the other accused were in illegal possession of 2.500 kg of ganja.

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. He further submitted that even as per FIR, no

recovery was made from the petitioner and the petitioner is in judicial

custody from 15.04.2026. Hence, he seeks bail to the petitioner.

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4. The learned Additional Public Prosecutor submitted that the

petitioner and other accused were found in illegal possession of 2.500 kg

of ganja and the offence is grave in nature and the investigation is at a

preliminary stage and the petitioner has 1 previous case. Hence, he

strongly opposed for grant of bail to the petitioner.

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

case and also considering the fact that though the petitioner has 1

previous case, the quantity involved in this case is not a commercial

quantity and also considering the period of incarceration suffered by the

petitioner, this Court is inclined to grant bail to the petitioner, subject to

the following conditions:

6. Accordingly, the petitioner is ordered to be released on bail on

executing 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

Additional District and Sessions Judge/Presiding Officer, Special Court

for Essential Commodities Act Cases, Thanjavur, and on further

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conditions 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 Aadhaar card

or bank pass book to ensure their identity;

[b] the petitioner shall report before the

respondent police daily at 10.30 a.m., until further

orders;

[c] the petitioner shall not tamper with the evidence

or witness either during investigation or trial;

[d] the petitioner 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 petitioner in accordance

with law as if the conditions have been imposed and the

petitioner is 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

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[(2005)AIR SCW 5560];