Balamurugan Alias Japan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2520 Mad

Citation : 2026 Latest Caselaw 2520 Mad
Judgement Date : 13 May, 2026

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Madras High Court

Balamurugan Alias Japan 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.9405 of 2026


                     Balamurugan alias Japan                                   ... Petitioner /
                                                                                  Accused No.1

                                                          Vs.


                     The State represented by
                     The Inspector of Police,
                     Srivilliputhur Town Police Station,
                     Virudhunagar District.
                     (Crime No.234 of 2026)                                    ... Respondent /
                                                                                   Complainant


                                  For Petitioner      : Mr.I.Velpradeep

                                  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.234 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)(B) of Tamil Nadu

Prohibition (Amendment) Act and Section 24 of Tamil Nadu Prohibition

Act, in Crime No.234 of 2026 on the file of the respondent police, seeks

anticipatory bail.

2. The case of the prosecution is that on 06.05.2026, at about

07.00 a.m., when the respondent police was on patrol duty, the petitioner

and the other accused were illegally sold the liquor bottles before the

opening of the TASMAC shop. 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 seven (7) previous cases of similar in

nature. 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 seven previous cases, in all cases,

he was already released on bail, 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 No.II, Srivilliputhur, 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 to arrest or to

https://www.mhc.tn.gov.in/judis the satisfaction of the learned Judicial Magistrate No.II, Srivilliputhur,

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;