Ashokkumar vs The State Rep. By, The Inspector Of ...
2026 Latest Caselaw 2483 Mad

Citation : 2026 Latest Caselaw 2483 Mad
Judgement Date : 13 May, 2026

[Cites 5, Cited by 0]

Madras High Court

Ashokkumar vs The State Rep. By, The Inspector Of ... on 13 May, 2026

                                                                           CRL OP No. 12020 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. 12020 of 2026

                Ashokkumar

                                                                                 ..Petitioner(s)
                                                          Vs
                State rep by the Inspector of Police,
                Vadalur Police Station,
                Cuddalore District
                Cr.No.89 of 2026
                                                                               ..Respondent(s)

                Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S., to
                enlarge the petitioner on bail in Cr.No.89 of 2026 on the file of the respondent
                police.


                              For Petitioner(s):       Mr.B.Ramar

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


                                                        ORDER

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

05.04.2026 for the offences punishable under Sections 8(c), 22(b) and 29(I) and

25 of NDPS Act in Cr.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 along with other

accused were found to be in possession of 5 grams of methamphetamine,

siranjee and one cell phone. Hence, the case.

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

petitioner is under judicial custody since 05.04.2026. He further submits 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 investigation is pending and the offences

are grave in nature , the petitioner has not got any previous cases. However, he

opposed for 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 and the nature of

offence and the fact that the quantity involved is not a commercial quantity and

that the petitioner has not got any previous cases and also taking into

consideration the period of incarceration undergone by the petitioner, this Court

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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,

Kurinjipadi 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 he is 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 her from disclosing such facts to

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

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[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. 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

Anu

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 Judicial Magistrate, Kurinjipadi

2. The Inspector of Police, Vadalur Police Station, Cuddalore District

3. The Superintendent Central Prison, Cuddalore

4. The Public Prosecutor, Madras High Court.

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P.DHANABAL, J.

Anu

13-05-2026

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