[Cites 3, Cited by 0]
Madras High Court
Dhuraimurugan vs The State Rep By, The Inspector Of Police on 13 May, 2026
CRL O.P. No.11782 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 13.05.2026
CORAM
The Hon`ble Mr.Justice P.DHANABAL
CRL OP.No.11782 of 2026
Dhuraimurugan ... Petitioner
Vs
State rep. by:-
The Inspector of Police,
Sholinghur Police Station. ... Respondent
[Cr. No.222 of 2025]
PRAYER: - Criminal Original Petition filed under Section 483 of
B.N.S.S., praying to enlarge the petitioner on bail in C.C.No.108 of 2025
on the file of the respondent police.
For Petitioner : Mr.J.Prakash
For Respondent : Mr. R. Vinoth Raja
Government Advocate (Criminal side)
ORDER
The petitioner, who was arrested and remanded to judicial custody
on 14.06.2025 for the alleged offences punishable under Sections 25(1A),
25 (1AA) of ARMS Act 1959 r/w. Sections 103 (1) & 61 (2) & 49 of
BNS Act in Cr. No.222 of 2025 on the file of the respondent police, seeks
bail.
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2. The case of the prosecution is that the petitioner along with
other accused committed murder of the de-facto complainant’s husband.
It is alleged that the de-facto complainant’s husband attempted to secure
bail for the accused, who were involved in the murder of A3’s brother.
Hence the case.
3. The learned counsel for the petitioner would contend that the
petitioner has been falsely implicated in this case and that he has not
committed any offence as alleged by the prosecution and he has been
remanded to judicial custody on 14.06.2025. He further submits that he
will abide by condition that may be imposed by this Court. Hence he
prayed to grant bail.
4. The learned Government Advocate (Criminal Side) would
submit that this petitioner along with the other accused have murdered the
de-facto complainant’s husband. He fairly submits that the co-accused has
already been granted bail by this Court. He further submits that
investigation has been completed. Hence he objected to grant bail to the
petitioner.
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5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions on either side, considering
the fact that the investigation has been completed and the case is now
posted for trial and further, it is to be noted that the co-accused has
already been granted bail by this Court and also considering the
incarceration period of these petitioner from 14.06.2025, I am inclined to
grant bail to the petitioner, subject to the following conditions:
[a] Accordingly, the petitioner is ordered to be released on bail on
condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten
Thousand only) with two sureties each for a like sum to the satisfaction
of the learned II Additional Sessions Judge, Arakonam and on further
conditions that:
[b] the petitioner shall report before the trial Court daily at
10.00 a.m. until further orders.
[c] the petitioner shall not commit any offence similar to the
offence of which he is accused, or suspected, or of the commission of
which he is suspected;
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[d] the petitioner shall not abscond either during investigation or
trial;
[e] the petitioner shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the facts of
the case so as to dissuade him from disclosing such facts to the Court or
to any police officer or tamper with the evidence;
[f] On breach of any of the aforesaid conditions, the learned
Judicial 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 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].
[g] If the accused thereafter absconds, a fresh FIR can be registered
under Section 229A IPC.
13.05.2026
Index: Yes/No
Internet: Yes/No
Speaking/Non Speaking order
mp
https://www.mhc.tn.gov.in/judis
Note:
1. Registry is directed to forthwith upload this order in the
Official Website of this Court.
2. All concerned to act on this order being uploaded in
Official Website of this Court without insisting on
certified hard copies. To be noted, this order when
uploaded in the official website of this Court will be
watermarked and will also have a QR code.
To
1.The II Additional Sessions Court, Arakonam.
2.The Public Prosecutor, Madras High Court, Chennai.
3.The Inspector of Police, Sholinghur Police Station.
4. The Central Prison - II, Puzhal.
https://www.mhc.tn.gov.in/judis
P.DHANABAL,J
mp
13.05.2026
https://www.mhc.tn.gov.in/judis
