Dinesh vs State Of Tamilnadu Rep By Inspector Of ...
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Madras High Court

Dinesh 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.9456 of 2026


                     1.Dinesh
                     2.Vetrivel
                     3.Deepan
                     4.Manikandan                                        ... Petitioners /
                                                                   Accused (Rank not Known)

                                                        Vs.


                     The State represented by
                     The Inspector of Police,
                     Sholavandan Police Station,
                     Madurai District.
                     (Crime No.92 of 2026)                                  ... Respondent /
                                                                                Complainant


                                  For Petitioners   : Mr.M.Thiyagarajan

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



                     1/6




https://www.mhc.tn.gov.in/judis
                           PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                     PRAYER :-
                             For Anticipatory Bail in Crime No. 92 of 2026 on the file of the
                     respondent police.


                     ORDER :

The Court made the following order :-

The petitioners, who apprehend arrest at the hands of the

respondent police for the offences under Sections 191(2), 191(3), 118(1),

296(b), 324(4) and 351(3) of BNS, 2023 in Crime No. 92 of 2026 on the

file of the respondent police, seek anticipatory bail.

2. The case of the prosecution is that, on 13.04.2026, the

petitioners and the other accused are said to have assaulted the defacto

complainant and also caused damage to the two-wheeler belonging to

him. The respondent police upon obtaining the statement from the victim

registered a case in Crime No.92 of 2026 for the aforesaid offences.

Hence, the petition.

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

3. The learned counsel for the petitioners submitted that the

petitioners are innocent persons and they have not committed any offence

as alleged by the prosecution. He further submitted that a false case has

been registered against them. Hence, he seeks anticipatory bail for the

petitioners.

4. The learned Government Advocate (Criminal Side), on

instructions, submitted that there is no previous case against the

petitioners and no one sustained any injury.

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

submissions made by the learned counsel for the petitioners and no one

sustained any injury, this Court is inclined to grant anticipatory bail to

the petitioners, with certain conditions.

6. Accordingly, the petitioners are ordered to be released on

anticipatory bail in the event of arrest or on their appearance before the

learned Judicial Magistrate, Vadipatti, Madurai District, within a period

of fifteen days from the date of receipt of a copy of this order, on

https://www.mhc.tn.gov.in/judis condition that the petitioners shall execute a bond for a sum of Rs.

10,000/- (Rupees Ten Thousand only) each, 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,

Vadipatti, Madurai District, failing which, the petition for anticipatory

bail shall stand dismissed and on further condition that:

(a) the petitioners and the sureties shall affix their photographs and

left thumb impressions 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 petitioners shall report before the respondent Police daily at

10.30 a.m., until further orders;

(c) the petitioners shall not tamper with 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 released on bail by the learned Magistrate/Trial Court

https://www.mhc.tn.gov.in/judis himself as laid down by the Hon'ble Supreme Court in P.K.Shaji Vs.

State of Kerala [(2005) AIR SCW 5560] and;

(f) if the accused / petitioners thereafter abscond, a fresh FIR can

be registered under Section 269 of BNS, 2023.

13.05.2026 MGA

To

1.The Judicial Magistrate, Vadipatti, Madurai District.

2.The Inspector of Police, Sholavandan Police Station, Madurai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis K.K.RAMAKRISHNAN,J.,

MGA

ORDER IN

Date : 13.05.2026

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