Sathish @ Gilli Sathish vs Home, Prohibition And Excise ...
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Madras High Court

Sathish @ Gilli Sathish vs Home, Prohibition And Excise ... on 13 May, 2026

                                                                               CRL OP No. 12195 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 13-05-2026
                                                       CORAM
                                    THE HON'BLE MR.JUSTICE P. DHANABAL
                                               CRL OP No. 12195 of 2026
                Sathish @ Gilli Sathish

                                                                                     ..Petitioner(s)
                                                          Vs

                The Inspector of police,
                Nazarethpet Police Station,
                Thiruvallur District
                                                                                   ..Respondent(s)

                Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S. to
                enlarge the petitioner on bail in Crime No.65 of 2026 on the file of the Inspector
                of Police, Nazarethpet Police Station, Thiruvallur District.
                              For Petitioner(s):       Mr. P.Chandrasekar

                              For Respondent(s):       Mr.R.Vinoth Raja
                                                       Government Advocate (Crl. Side)



                                                       ORDER

The petitioner, who was arrested and remanded to judicial custody on

06.04.2026 for the offences punishable under Sections 115(2), 118(1), 191(2),

191(3), 296(b), 311, 351(3) of BNS in Cr. No.65 of 2026 on the file of the

respondent police, seeks bail.

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2. The case of the prosecution is that the petitioner waylaid the defacto

complainant and robbed a sum of Rs.900/- at knife point and also made criminal

intimidation against him. Hence, the present case.

3. The learned counsel for the petitioner submitted that the petitioner is

under judicial custody since 06.04.2026. He further submitted that the petitioner

is an innocent person and he has not committed any offence as alleged by the

prosecution. Therefore, he prayed to grant bail to the petitioner.

4.The learned Government Advocate (Criminal Side) reiterated the

prosecution case and submitted that the petitioner has seven previous cases and

in those cases, petitioner is on bail. Hence, he vehemently opposed the grant of

bail to the petitioner.

5. Heard both sides and perused the materials available on record.

6.Considering the rival submissions made on either side, the nature of the

offences charged against the petitioner, and the magnitude of amount involved

in this case and also the fact that though the petitioner has previous case, he has

been enlarged on bail in those cases, and considering the period of incarceration

undergone by him, this Court is inclined to grant bail to the petitioner, subject to

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the following conditions:

[a] Accordingly, the petitioner is ordered to be released on

bail on condition to execute 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 the learned Judicial Magistrate No.II,

Poonamallee and on further conditions that:

[b] the petitioner shall report before the respondent

Police daily at 10.30 a.m. until further orders;

[c] the petitioner shall not commit any offence similar to

the offence of which she is accused, or suspected, or of the

commission of which she is suspected;

[d] the petitioner shall not abscond either during

investigation or trial;

[e] the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade her from disclosing such facts to

the Court or to any police officer or tamper with the evidence;

[f] On breach of any of the aforesaid conditions, the

learned Judicial Magistrate/Trial Court is entitled to take __________ Page3 of 7 https://www.mhc.tn.gov.in/judis

appropriate action against the petitioner in accordance with law as

if the conditions have been imposed and the petitioner 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].

[g] If the accused thereafter absconds, a fresh FIR can be

registered under Section 269 B.N.S.2023.

13-05-2026 SMA

Note:

1. Registry is directed to forthwith upload this order in the Official Website of this Court.

2. All concerned to act on this order being uploaded in Official Website of this Court without insisting on certified hard copies. To be noted, this order when uploaded in the official website of this Court will be watermarked and will also have a QR code.

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To

1. Judicial Magistrate No.II, Poonamallee

2. The Inspector of police, Nazarethpet Police Station, Thiruvallur District

3. The Superintendent Central Prison, Puzhal.

4. The Public Prosecutor, Madras High Court.

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P.DHANABAL, J.

SMA

13-05-2026

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To Home, Prohibition and Excise Department The Inspector of police, Nazarethpet Police Station, Thiruvallur District

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