Pandian vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2501 Mad

Citation : 2026 Latest Caselaw 2501 Mad
Judgement Date : 13 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Pandian 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.9423 of 2026


                     Pandian                                                   ... Petitioner /
                                                                                   Sole Accused

                                                          Vs.


                     The State represented by
                     The Inspector of Police,
                     Kadamalaikundu Police Station,
                     Theni District.
                     (Crime No.268 of 2026)                                    ... Respondent /
                                                                                   Complainant


                                  For Petitioner      : Mr.Kannan Gurusami

                                  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.268 of 2026 on the file of the
                     respondent police.


                     ORDER :

The Court made the following order :-

The petitioner, who apprehends arrest at the hands of the

respondent police for the offences under Section 4(1)(C) of Tamil Nadu

Prohibition (Amendment) Act, in Crime No.268 of 2026 on the file of the

respondent police, seeks anticipatory bail.

2. The case of the prosecution is that on 02.05.2026, when the

respondent police was on patrol duty, the petitioner is in possessin of 149

liquor bottles. Hence, the complaint.

3.The learned counsel for the petitioner submitted that the

petitioner is an innocent person and he has not committed any offences as

alleged by the prosecution. Hence, he seeks anticipatory bail to the

petitioner.

https://www.mhc.tn.gov.in/judis

4. The learned Government Advocate (Crl.Side), on instructions,

submitted that the petitioner has fifty (50) previous cases. Out of them,

41 were disposed of. Hence, he strongly opposed the grant of

anticipatory bail to the petitioner.

5. Taking into consideration of the facts and circumstances of the

case and considering the submission made by the learned counsel for the

petitioner and though the petitioner has 50 previous cases, 41 cases were

already disposed of, this Court is inclined to grant anticipatory bail to the

petitioner, with certain conditions.

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

anticipatory 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 Magistrate, Aundipatti, Theni District, on

condition that the petitioner shall execute a bond for a sum of Rs.

10,000/- (Rupees Ten Thousand only) with sureties each for a like sum to

the satisfaction of the respondent police or the police officer who intends

https://www.mhc.tn.gov.in/judis to arrest or to the satisfaction of the learned Judicial Magistrate,

Aundipatti, Theni District, failing which, the petition for anticipatory bail

shall stand dismissed and on further condition that:

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

left thumb impression 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 petitioner is directed to make a non-refundable deposit of a

sum of Rs.10,000/- (Rupees Ten thousand 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;