[Cites 2, Cited by 0]
Madras High Court
S.Venkatesan @ Sonatica vs State Rep.By The Inspector Of Police on 13 May, 2026
CRL OP No. 11424 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. 11424 of 2026
S.Venkatesan @ Sonatica
S/o.Shanmugam
..Petitioner
Vs
The State Rep. by its
Inspector of Police,
Manavala Nagar Police Station,
Tiruvallur District.
(Crime No.150 of 2025)
..Respondent
Prayer : Criminal Original Petition filed under Section 483 of BNSS,
2023, to enlarge the petitioner on bail in Crime No.150 of 2025 on the file
of Inspector of Police, Manavalar Nagar Police Station, Thiruvallur
District.
For Petitioner : Mr.AM.Nebel Shinu Joe
For Respondent : Mr.R.Vinothraja
Government Advocate (Crl.Side)
ORDER
The petitioner, who was arrested and remanded to judicial custody
on 29.07.2025, for the offences punishable under Sections 296(b), 132,
351(3) of BNS and 25(1A), 27(2) of Arms Act in Crime No.150 of 2025,
registered on the file of the respondent police, seeks bail. The earlier bail
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applications of the petitioner were dismissed by this Court, vide order
dated 22.09.2025, 17.10.2025 and 08.01.2026 in Crl.O.P.Nos.26033,
28525 and 36165 of 2025 and Crl.O.P.No.7230 of 2026 was dismissed as
withdrawn, vide order, dated 23.03.2026.
2. The allegation against the petitioner is that, when the police
party attempted to execute the NBW issued against the petitioner herein
in S.C.No.315 of 2025 on the file of the Principal District and Sessions
Judge, Tiruvallur, the petitioner had threatened them with sword and
attacked the police party. Hence, this case.
3. Learned counsel appearing for the petitioner submitted that the
petitioner is an innocent person and he has been falsely implicated in this
case. He would further submit that the petitioner was arrested and is in
judicial custody from 29.07.2025. Hence, he prayed to grant bail.
4. The learned Government Advocate (Crl.Side) appearing for the
respondent police submitted that investigation was completed and charge
sheet was also filed. He also submitted that 19 previous cases were
pending against the petitioner. Hence, he opposed to grant bail to the
petitioner.
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5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions made by the learned counsel
on either side, the nature of the offences, considering the fact that already
investigation was completed and charge sheet was also filed and also
considering the period of incarceration undergone by the petitioner, and
though the petitioner is also involved in 19 other previous cases, he was
released on bail in all the cases, this Court is inclined to grant bail to the
petitioner, subject to certain conditions.
[a] Accordingly, the petitioner is ordered to be released on bail on
his executing 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
Principal District and Sessions Judge, Tiruvallur and on further
conditions that:-
[b] the petitioner shall report before the concerned jurisdictional
Magistrate Court on all working days 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;
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[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 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 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 BNS.
13-05-2026
index: Yes/No
Internet: Yes/No
Speaking/Non Speaking order
sp
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.The Principal District and Sessions Judge, Tiruvallur.
2.The Public Prosecutor, Madras High Court, Chennai.
3.The Inspector of Police, Manavala Nagar Police Station,
Tiruvallur District.
4. The Superintendent of Police, Central Jail, Puzhal.
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P.DHANABAL, J.
sp
13-05-2026
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