Mathanthass @ Vellai Mathan vs The State Rep.By, The Inspector Of ...
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Madras High Court

Mathanthass @ Vellai Mathan vs The State Rep.By, The Inspector Of ... on 13 May, 2026

                                                                           CRL OP No. 11656 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. 11656 of 2026

                Mathanthass @ Vellai Mathan

                                                                                  ..Petitioner(s)
                                                          Vs
                The State Rep.by.
                The Inspector of Police,
                Tiruppur South Police Station,
                Tiruppur.
                Cr.No.716 of 2025.
                                                                                ..Respondent(s)

                Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S., to
                enlarge the petitioner on bail pending investigation in Cr.No.716 of 2025 on the
                file of the Inspector of Police, Tiruppur South Police Station, Tiruppur.
                              For Petitioner(s):       Mr.P.Thinesh

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

                                                       ORDER

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

27.03.2026 for the offences punishable under Sections 8(c) r/w. 22(b), 25 and

29(1) of NDPS Act, 1985 in Cr. No.716 of 2025 on the file of the respondent

police, seeks bail.

2. The case of the prosecution is that based on the secret information

with regard to the illegal selling of Methamphetamine, the respondent police __________ Page1 of 6 https://www.mhc.tn.gov.in/judis

conducted search and found the petitioner with illegal possession of 2.5 grams

of Methamphetamine. Hence the case.

3. The learned counsel for the petitioner would contend that the

respondent police have registered a false case against the petitioner. The

petitioner is under judicial custody since 27.03.2026. He further submits that the

petitioner is an innocent person and he has not committed any offence as

alleged by the prosecution. He further submits that this case has been foisted

against the petitioner for statistical purpose. Therefore he prayed to grant bail to

the petitioner.

4. The learned Government Advocate (Criminal Side) would submit that

the petitioner was found in illegal possession of 2.5 grams of

Methamphetamine. He further submits that the petitioner has five previous

cases pending against him. He further submits that this petitioner is arrayed as

A10 and if he is released on bail, he may abscond and would commit similar

kind of offences in future as well. Hence, he strongly opposed to grant bail to

the petitioner.

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

6. Considering the rival submissions on either side, nature of offences, __________ Page2 of 6 https://www.mhc.tn.gov.in/judis

though the petitioner has got five previous cases pending against him,

considering the fact that same are not of similar nature and also considering the

fact that the quantity seized does not fall under the category of commercial

quantity and the period of incarceration undergone by the petitioner, this Court

is inclined to grant bail to the petitioner, subject to 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.2,

Tiruppur 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 __________ Page3 of 6 https://www.mhc.tn.gov.in/judis

learned Judicial 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 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 rap

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.

rap

__________ Page4 of 6 https://www.mhc.tn.gov.in/judis

To

1. The Inspector of Police, Tiruppur South Police Station, Tiruppur.

Cr.No.716 of 2025.

2. The Judicial Magistrate No.2, Tiruppur.

3. The Central Prison, Coimbatore.

4. The Public Prosecutor, High Court of Madras.

__________ Page5 of 6 https://www.mhc.tn.gov.in/judis

P.DHANABAL, J.

rap

13-05-2026

__________ Page6 of 6 https://www.mhc.tn.gov.in/judis