Arikrishnan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2499 Mad

Citation : 2026 Latest Caselaw 2499 Mad
Judgement Date : 13 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Arikrishnan vs State Of Tamilnadu Rep By Inspector Of ... on 13 May, 2026

                                                                         CRL.OP..(MD).No.9460 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             ( Criminal Jurisdiction )

                                                Date : 13.05.2026

                                                      PRESENT

                             THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN

                                         CRL OP(MD). No.9460 of 2026

                    Arikrishnan                                          ... Petitioner/Accused

                                                          Vs

                    The State of Tamil Nadu,
                    Rep By The Inspector of Police,
                    Sathankulam Police Station,
                    Tuticorin District.
                    (in Crime No.278 of 2026)                   ... Respondent/Complainant


                                  For Petitioner : Mr.Haroon Rasheed,
                                                    Advocate

                                  For Respondent : Mr.M.Sakthi Kumar,
                                                    Government Advocate (Criminal Side)


                         PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                    PRAYER :- For Anticipatory Bail in Crime No.278 of 2026 pending on the
                    file of the respondent Police.




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https://www.mhc.tn.gov.in/judis
                                                                       CRL.OP..(MD).No.9460 of 2026



                    ORDER :

The Court made the following order :-

The petitioner / Accused rank not known, who apprehends arrest at

the hands of the respondent police for the alleged offence punishable under

Section 24(1) of the Cigarettes and Other Tobacco Products Act, 2003 and

Section 123 of BNS in Crime No.278 of 2026, on the file of the respondent

Police, seeks anticipatory bail.

2. The case of the prosecution is that the petitioner, along with

another accused person, was found in illegal possession of banned tobacco

products, namely, Cool Lip – 57 bundles containing 2,736 pieces,

weighing 17.784 kgs; Ganesh 701 Tobacco – 34 bundles containing 28,050

pieces, weighing 420.750 kgs; Vimal Tobacco – 52 bundles containing

1,560 pieces, weighing 3.120 kgs; and V1 Tobacco – 52 bundles

containing 1,560 pieces, weighing 1.560 kgs. The same were seized by the

respondent police. Hence, the complaint.

3. The learned counsel appearing for the petitioner would submit

that the petitioner has not committed any offence as alleged by the

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https://www.mhc.tn.gov.in/judis CRL.OP..(MD).No.9460 of 2026

prosecution. He would further submit that he has been falsely implicated

in this case. Hence, he seeks anticipatory bail to the petitioner.

4. The learned Government Advocate (Criminal side) would submit

that the petitioner and the another accused were found in illegal possession

of banned tobacco products, namely, Cool Lip-57 bundles-2736 pieces,

weighing 17.784 kgs, Ganesh 701 Tobacco-34 bundles-28050 pieces,

weighing 420.750 kgs, Vimal Tobacco-52 bundles-1560 pieces, weighing

3.120 kgs and V1 Tobacco-52 bundles-1560 pieces, weighing 1.560 kgs.

Hence, he opposed for grant of anticipatory bail to the petitioner. However,

he fairly conceded that the petitioner has no previous case.

5. Considering the facts and circumstances of the case and

considering the fact that the petitioner has no previous case, this Court is

inclined to grant anticipatory bail to the petitioner.

6. Accordingly, the petitioner is ordered to be released on bail in the

event of arrest or on his appearance, within a period of fifteen days from

the date of receipt of a copy of this order, before the learned Judicial

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https://www.mhc.tn.gov.in/judis CRL.OP..(MD).No.9460 of 2026

Magistrate, Sathankulam, on condition that the petitioner shall 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 respondent police or

the police officer who intends to arrest or to the satisfaction of the learned

Magistrate concerned and on further condition that:

(a) The petitioner is directed to make a non-refundable

deposit of a sum of Rs.1,00,000/- (Rupees One Lakh only) to

the credit of the Tiruchuli Bar Association, having account

in Indian Overseas Bank, Tiruchuli, Account No.

247601000024274, IFSC No: IOBA0002476, MICR Code:

626020206; On such deposit being made, the learned

Magistrate shall accept the sureties furnished by the petitioner;

(b) if the petitioner failed to surrender before the

concerned Magistrate within a period of 15 days from the date

of receipt of a copy of this order, this order shall stand

automatically cancelled;

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https://www.mhc.tn.gov.in/judis CRL.OP..(MD).No.9460 of 2026

(c)the sureties shall affix their photographs and left

thumb impression in the surety bond and the Court concerned

may obtain a copy of their Aadhar card or Bank pass Book to

ensure their identity;

(d)the petitioner shall report the respondent Police daily

at 10.30 A.M., until further orders;

(e)the petitioner shall not tamper with evidence or

witness either during investigation or trial;

(f)the petitioner shall not abscond either during

investigation or trial;