Ruban Daniel vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2463 Mad

Citation : 2026 Latest Caselaw 2463 Mad
Judgement Date : 13 May, 2026

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Madras High Court

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

                                                                            Crl.O.P.(MD)No.9450 of 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.9450 of 2026

                     1.Ruban Daniel,
                     S/o.Aroon

                     2.Natchiyappan,
                     S/o.Boominathan

                     3.Tamilkumaran,
                     S/o.Arumugam                                  ... Petitioners/A1 to A3

                                                       Vs

                     The State of Tamilnadu Rep.,By,
                     The Inspector of Police,
                     Nachiyarpuram Police Station,
                     Sivagangai District.
                     (Crime No.42 of 2026)                        ... Respondent/Complainant


                                  For Petitioners : Mr.S.Vimal Raj,
                                                   Advocate

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

                     PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                     1/7




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                                                                               Crl.O.P.(MD)No.9450 of 2026



                     PRAYER :-
                             For Anticipatory Bail in Crime No.42 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 296(b), 115(2), 118(1),

and 351(3) of BNS, 2023, in Crime No.42 of 2026 on the file of the

respondent police, seek anticipatory bail.

2. The case of the prosecution is that the de-facto complainant was

employed as a driver under the 1st petitioner. When the de-facto

complainant refused to continue in the said employment, a wordy

altercation arose between them, pursuant to which the petitioners are

alleged to have assaulted the de-facto complainant on 06.05.2026 and

caused simple injuries to him. Hence, the respondent police registered a

case against the accused for the aforesaid offences. Hence, this petition.

3. The learned counsel for the petitioners submitted that the

petitioners are innocent persons and they have not committed any

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offences as alleged by the prosecution. He further submitted that the

present case has been foisted against them with a false allegation. Hence,

he seeks anticipatory bail to the petitioners.

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

instructions, submitted that there are no previous cases registered against

the petitioners. However, he opposed to grant anticipatory bail to the

petitioners.

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

considering the fact that there are no previous cases registered against the

petitioners, this Court is inclined to grant anticipatory bail to the

petitioners, with certain conditions.

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

the event of arrest or on their appearance, within a period of fifteen days

from the date of receipt of a copy of this order, before the Judicial

Magistrate Court, Thirupathur, Sivagangai District, on condition that the

petitioners shall execute a bond for a sum of Rs.10,000/- (Rupees Ten

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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 Judicial Magistrate Court, Thirupathur, Sivagangai

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 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 petitioners shall report before the

respondent Police daily at 10.30 a.m., for a period

of 15 days and thereafter, as and when required

for interrogation;