Savaram vs The State Rep By The Inspector Of Police
2026 Latest Caselaw 2481 Mad

Citation : 2026 Latest Caselaw 2481 Mad
Judgement Date : 13 May, 2026

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Madras High Court

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

                                                                                Crl.O.P.No.11218 of 2026

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 13.05.2026

                                                         CORAM

                                    THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                  Crl.O.P.No.11218 of 2026

                     Savaram                                                         ...Petitioner

                                                               Vs.

                     State rep. by,
                     The Inspector of Police,
                     Panruti Police Station,
                     Cuddalore District.
                     (Crime No.89 of 2026)                                       ...Respondent


                                  Criminal Original Petition filed under Section 483 of BNSS,
                     seeking to enlarge the petitioner on bail in Crime No.89 of 2026, pending
                     on the file of the respondent police.

                                       For Petitioner   : Mr.S.Siva Kumar

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

                                                         ORDER

The petitioner, who was arrested on 08.03.2026 and remanded to

judicial custody on the same day for the offences punishable under

Sections 112(2), 275 & 123 of BNS r/w. Section 24(1) of the Cigarette

and other Tobacco Products Act in Crime No.89 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 was found in

illegal possession of 250 Kgs of Hans. Hence the case.

3. Learned counsel for the petitioner submitted that the petitioner is

innocent and he has been falsely implicated in this case and that, he is in

custody for more than two months and that, this is the first bail petition

filed by the petitioner. Hence, he prayed that the petitioner may be

released on bail.

4. Learned Government Advocate (Criminal Side) appearing for

the respondent submitted that investigation is pending and the offences

are grave in nature and though there are no previous cases pending

against the petitioner, however, there is a specific overt act attributed

against him. 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 made by the learned counsel

on either side and also considering the fact that there is no previous case

pending against the petitioner and also considering the period of

incarceration of the petitioner from 08.03.2026, I am inclined to grant bail

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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.I, Panruti, Cuddalore District and on further conditions that:

[b] the petitioner shall report before the respondent Police every Saturday at 10.30 a.m., for a period of four weeks and thereafter, as and when required for interrogation;

[c] the petitioner shall not commit any offence similar to the offence of which he is an accused, or suspected, or of the commission of which he 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 them 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 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.

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State of Kerala [(2005)AIR SCW 5560].

[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.

13.05.2026

skt

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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