Raja vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2503 Mad

Citation : 2026 Latest Caselaw 2503 Mad
Judgement Date : 13 May, 2026

[Cites 3, Cited by 0]

Madras High Court

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

                                                                     CRL OP(MD). No.9418 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            Dated : 13/05/2026

                                                  CORAM

                           THE HONOURABLE MR. JUSTICE K.K. RAMAKRISHNAN

                                        CRL OP(MD). No.9418 of 2026

                     Raja                             ... Petitioner/Sole Accused


                                                     Vs
                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Uppiliyapuram Police Station,
                     Trichy District.
                     (Crime No. 134 of 2026).          ... Respondent/Complainant

                     PRAYER :-
                        For Bail in Crime No. 134 of 2026 on the file of the Respondent
                     Police.


                       For Petitioner : Mr.B.Jameelarasu,
                                        Advocate.
                       For Respondent : Mr.S.Ravi,
                                        Additional Public Prosecutor



                     ORDER :

The Court made the following order :-

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The petitioner, who was arrested and remanded to judicial custody

on 25.04.2026 for the offence punishable under Section 123 of BNS,

2023 and Sections 6(b) & 24(1) of Cigarettes and Other Tobacco

Products (Prohibition of Advertisement and Regulation of Trade and

Commerce, Production, Supply and Distribution) Act, 2003, and, in

Crime No.134 of 2026, on the file of the respondent police, seeks bail.

2. The case of the prosecution is that on 25.04.2026, when the

respondent police conducted the usual raid, the petitioner was found in

illegal possession of 585 pockets of Hans and 659 pockets of tobacco

products. 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. He further submitted that the petitioner is in

judicial custody from 25.04.2026. Hence, he seeks bail to the petitioner.

4. The learned Additional Public Prosecutor submitted that the

petitioner was found in illegal possession of 585 pockets of Hans and

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659 pockets of tobacco products and the investigation is still pending and

the petitioner has 1 previous case. Hence, he opposed for grant of bail to

the petitioner.

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

case and considering the quantity involved in this case and also

considering the period of incarceration suffered by the petitioner, this

Court is inclined to grant bail to the petitioner, subject to the following

conditions:

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

executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only)

each with two sureties, each for a like sum to the satisfaction of the

Judicial Magistrate Court, Thuraiyur, Trichy District, and on further

conditions 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 Aadhaar card or bank pass book to ensure their identity;

[b]the petitioner is directed to make a non-refundable

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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;;

[c] the petitioner shall report before the

respondent police daily at 10.30 a.m., until further

orders;

[d] the petitioner shall not tamper with the evidence

or witness either during investigation or trial;

[e] the petitioner shall not abscond either during

investigation or trial;

[f] On breach of any of the aforesaid conditions, the

learned 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 is released on bail by the learned