Amethu @ Karuppu vs The State Of Tamilnadu
2026 Latest Caselaw 2470 Mad

Madras High Court

Amethu @ Karuppu vs The State Of Tamilnadu on 13 May, 2026

                                                                    CRL OP(MD). No.9255 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.9255 of 2026


                     Amethu @ Karuppu                              ... Petitioner/
                                                                        Sole Accused

                                                      Vs

                     The State rep. by
                     The Inspector of Police,
                     Pappanadu Police Station,
                     Thanjavur District.
                     In Crime No.114 of 2026.                      ... Respondent/
                                                                        Complainant

                     PETITION FOR BAIL under Section 483 of BNSS


                     PRAYER :-

                        For Bail in Crime No. 114 of 2026 on the file of
                     the Respondent Police.


                           For Petitioner        : Mr.S.Ramakrishnan

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




                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9255 of 2026



                     ORDER :

The Court made the following order :-

The petitioner, who was arrested and remanded to

judicial custody on 20.03.2026 for the offences

punishable under Sections 331(3), 305, 62, 296(b) and

351(2) of BNS, 2023, in Crime No.114 of 2026 on the

file of the respondent police, seeks bail.

2. The case of the prosecution is that the

petitioner said to have attempted to break open the

house of the defacto complainant for committing

theft. Hence, the case.

3. The learned counsel for the petitioner would

submit that the petitioner is an innocent person and

he has not committed any offences as alleged by the

prosecution. However, this case has been foisted as

against the petitioner. Hence, he seeks bail to the

petitioner.

4. The learned Additional Public Prosecutor

strongly opposed this petition stating that the

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

petitioner is having eight previous cases, out of

which, one case is relating to the offence under

Section 302 IPC.

5. The learned counsel for the petitioner would

submit that out of eight previous cases, two cases

are relating to the offence under Section 75(1)(c)

TCP Act and one case is relating to the offence under

Section 302 IPC pending trial. According to him, in

all the cases, the petitioner came out on bail.

6. Taking into consideration of the facts and

circumstances of the case and also considering the

period of incarceration suffered by the petitioner,

this Court is inclined to grant bail to the

petitioner, subject to certain conditions.

7. Accordingly, this Criminal Original Petition

is ordered and the petitioner is ordered to be

released on bail on executing a bond for a sum of

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

sureties, each for a like sum to the satisfaction of

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the Judicial Magistrate Court, Orathanadu, Thanjavur

District, and on further 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 appear before the respondent Police daily twice, i.e. morning at 10.30 a.m. and evening at 5.00 p.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 [(2005)AIR SCW 5560];

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[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS.

13.05.2026 ogy

To

1. The Judicial Magistrate Court, Orathanadu, Thanjavur District.

2. The Inspector of Police, Pappanadu Police Station, Thanjavur District.

3. The Superintendent, Central Prison, Trichy.

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

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K.K. RAMAKRISHNAN,J.

                                                                  ogy




                                                       ORDER
                                                          IN





                                          Date    : 13/05/2026

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