Peter @ John Peter vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2500 Mad

Citation : 2026 Latest Caselaw 2500 Mad
Judgement Date : 13 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Peter @ John Peter vs State Of Tamilnadu Rep By Inspector Of ... on 13 May, 2026

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                ( Criminal Jurisdiction )

                                                    Date : 13.05.2026

                                                       PRESENT

                           THE HONOURABLE JUSTICE MR. K.K.RAMAKRISHNAN


                                            CRL OP(MD).No.9468 of 2026


                     1.Peter @ John Peter
                     2.Rajamohamed                                          ... Petitioners /
                                                                               Accused No.1 & 4

                                                        Vs.


                     The State represented by
                     The Inspector of Police,
                     Edamalaipatti Pudur Police Station,
                     Tiruchirappalli.
                     (Crime No.115 of 2026)                                 ... Respondent /
                                                                                Complainant


                                  For Petitioners   : Mr.M.Dinesh Hari Sudarsan

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


                           PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS


                     1/6




https://www.mhc.tn.gov.in/judis
                     PRAYER :-
                             For Anticipatory Bail in Crime No.115 of 2026 on the file of the
                     respondent police.


                     ORDER :

The Court made the following order :-

The petitioners, who apprehend arrest at the hands of the

respondent police for the offences under Sections 296(b), 115(2), 118(1)

and 357(3) of BNS, 2023 in Crime No.115 of 2026 on the file of the

respondent police, seek anticipatory bail.

2. The case of the prosecution is that, due to money dispute

between the parties, the petitioners are said to have assaulted the defacto

complainant. The respondent police upon obtaining the statement from

the victim registered a case in Crime No.115 of 2026 for the aforesaid

offences. Hence, the petition.

3. The learned counsel for the petitioners submitted that the

petitioners are innocent persons and they have not committed any offence

as alleged by the prosecution. He further submitted that a false case has

https://www.mhc.tn.gov.in/judis been registered against them. Hence, he seeks anticipatory bail for the

petitioners.

4. The learned Government Advocate (Criminal Side), on

instructions, submitted that a case in counter case has been registered and

in the counter case, the petitioners sustained injury and were hospitalised.

He further submitted that there is no previous case against the petitioners.

5. Considering the facts and circumstances of the case and also the

submissions made by the learned counsel for the petitioners and a case in

counter case has been registered and in the counter case, the petitioners

sustained injury and were hospitalised and no previous case is pending

against the petitioners, this Court is inclined to grant anticipatory bail to

the petitioners, with certain conditions.

6. Accordingly, the petitioners are ordered to be released on

anticipatory bail in the event of arrest or on their appearance before the

learned Judicial Magistrate No.II, Tiruchirappalli, within a period of

fifteen days from the date of receipt of a copy of this order, on condition

https://www.mhc.tn.gov.in/judis that the petitioners shall execute a bond for a sum of Rs.10,000/- (Rupees

Ten Thousand only) each, with 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 Judicial Magistrate No.II,

Tiruchirappalli, failing which, the petition for anticipatory bail shall

stand dismissed and on further condition that:

(a) the petitioners and the sureties shall affix their photographs and

left thumb impressions in the surety bond and the Magistrate may obtain

a copy of their Aadhar card or Bank pass Book to ensure their identity;

(b) the petitioners shall report before the respondent Police daily at

10.30 a.m. for a period of 15 days and thereafter as and when required

for interrogation;

during investigation or trial;

(d) the petitioners shall not abscond either during investigation or

trial;

(e) on breach of any of the aforesaid conditions, the learned

Magistrate / Trial Court is entitled to take appropriate action against the

petitioners in accordance with law as if the conditions have been imposed

https://www.mhc.tn.gov.in/judis and the petitioners 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] and;

(f) if the accused / petitioners thereafter abscond, a fresh FIR can

be registered under Section 269 of BNS, 2023.

13.05.2026 MGA