Ragu vs The State Rep By The Inspector Of Police
2026 Latest Caselaw 2480 Mad

Citation : 2026 Latest Caselaw 2480 Mad
Judgement Date : 13 May, 2026

[Cites 4, Cited by 0]

Madras High Court

Ragu vs The State Rep By The Inspector Of Police on 13 May, 2026

CRL OP No. 12370 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. 12370 of 2026

1. Ragu S/o Rasu, 672, North Street, Kannuthoppu, Kurinjipadi Taluk, Vadakuthu, Cuddalore -607303

2. Rajadurai S/o Sikamani, No.575, West Street, Mudapallai post, Pulavankuppam, Virasingankuppam, Cuddalore District -607805

..Petitioner(s) Vs The State rep by The Inspector of Police Anupparpalayam Police Station, Tiruppur.

Crime No.174 of 2026.

..Respondent(s)

Criminal Original Petition is filed under Section 483 BNSS to enlarge the petitioners on bail in crime No.174 of 2026 on the file of the respondent police and thus render justice

For Petitioner(s): Mr.J.Franklin

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

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Order

The petitioners/Accused, who were arrested and remanded to judicial

custody on 08.04.2026 for the offences punishable under Sections 296, 126(2),

109 of of BNS, 2023 (294, 341, 307 of IPC) in Cr. No.174 of 2026 on the file of

the respondent police, seek bail.

2. The case of the prosecution is that the first petitioner being the

husband was alleged to have attempted to murder his wife with an aid of co-

accused with a weapon on questioning her fidelity, as a result of which, the

defacto complainant sustained grievous injuries. Hence the case.

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

petitioners have been falsely implicated in this case. The petitioners are an

innocent and they are nothing to do with the alleged offences. The earlier bail

application filed by the petitioners before the Trial Court was dismissed. They

are in judicial custody from 08.04.2026. Therefore prayed to grant bail to the

petitioners.

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

due to family dispute, the 1st petitioner/husband with the aid of the 2nd petitioner

attacked the defacto complainant. Based on the complaint given by the defacto

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complainant, this case was registered against the accused persons. Now the

injured has been discharged from the hospital. However, he strongly opposed

to grant bail to the petitioners.

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

6. Considering the rival submissions made on either side, considering

the nature of offences, and the fact that the petitioners are in judicial custody

from 08.04.2026, and the injured have already been discharged from the

hospital, this Court is inclined to grant bail to the petitioners, subject to the

following conditions:

[a] Accordingly, the petitioners are ordered to be released on bail on

condition to execute a bond for a sum of Rs.10,000/- each (Rupees Ten

Thousand only) with two sureties, each for a like sum to the satisfaction of the

learned Judicial Magistrate No.III, Tiruppur, and on further conditions that:

[b] the petitioners shall report before the respondent Police, daily at

10.00 a.m. until further orders;

[c] the petitioners shall not commit any offence similar to the offence of

which they are accused, or suspected, or of the commission of which they are

suspected;

[d] the petitioners shall not abscond either during investigation or trial;

[e] the petitioners shall not directly or indirectly make any inducement,

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threat or promise to any person acquainted with the facts of the case so as to

dissuade him 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 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 themselves

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 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

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

Crime No.174 of 2026.

2.The Judicial Magistrate No.II, Tiruppur.

3.The Public Prosecutor, Madras High Court.

4.The Superintendent, District Jail, Tiruppur.

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P.DHANABAL J.

13-05-2026

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