Pugazhendhi @ Pugalendhi vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2524 Mad

Citation : 2026 Latest Caselaw 2524 Mad
Judgement Date : 13 May, 2026

[Cites 3, Cited by 0]

Madras High Court

Pugazhendhi @ Pugalendhi vs State Of Tamilnadu Rep By Inspector Of ... on 13 May, 2026

                                                                     CRL OP(MD). No.9412 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.9412 of 2026

                     Pugazhendhi @ Pugalendhi               ... Petitioner/Accused No.1

                                                     Vs

                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Inamkulathur Police Station,
                     Trichy District.
                     (Crime No. 138/2026).                  ... Respondent/Complainant


                     PRAYER :-
                        For Bail in Crime No.138/2026 on the file of the respondent
                     police.

                       For Petitioner : Mr. Ramakrishnan S,
                                        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 30.04.2026 for the offence punishable under Section 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 Section 123 of BNS, 2023, in Crime No.138

of 2026, on the file of the respondent police, seeks bail.

2. The case of the prosecution is that on 29.04.2026, at about

01.30 p.m, when the respondent police was on patrol duty at

Ammapettai, the petitioner and the other accused were found in illegal

possession of banned tobacco products of 15.700 kg of Hans and 16.800

kg of Vimal Pan Masala. 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 has

no previous case and the petitioner is in judicial custody from

30.04.2026. Hence, he seeks bail to the petitioner.

4. The learned Additional Public Prosecutor submitted that the

petitioner and the other accused were found in illegal possession of

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banned tobacco products of 15.700 kg of Hans and 16.800 kg of Vimal

Pan Masala and the investigation is still pending. Hence, he opposed for

grant of bail to the petitioner. However, he fairly conceded that the

petitioner has no previous case.

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

case and considering the fact that the petitioner has no previous 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 No.V, Trichy, 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