Jayachandran @ Balu vs State Rep By The Inspector Of Police
2026 Latest Caselaw 2544 Mad

Madras High Court

Jayachandran @ Balu vs State Rep By The Inspector Of Police on 13 May, 2026

                                                                           CRL OP No. 12203 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. 12203 of 2026

                Jayachandran @ Balu

                                                                                 ..Petitioner(s)
                                                          Vs
                State By, The Sub Inspector of Police,
                Katpadi Police Station,
                Vellore District.
                Crime No.97 of 2026
                                                                               ..Respondent(s)

                Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S. to
                enlarge the petitioner on bail in Crime No.97 of 2026 pending on the file of the
                respondent police.
                              For Petitioner(s):       Mr. D.Pulikesi


                              For Respondent(s):       Mr.R.Vinoth Raja
                                                       Government Advocate (Crl. Side)


                                                       ORDER

The petitioner, who was arrested and remanded to judicial custody on

20.04.2026 for the offences punishable under Sections 5, 7(3) of Lottery

Regulation Act, 1998 and Sections 132, 351(2) of BNS 2023 in Cr. No.97 of

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

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2. The case of the prosecution is that the petitioner was found in illegal

selling of banned lottery tickets. Hence, the present case.

3. The learned counsel for the petitioner submitted that the petitioner is

under judicial custody since 20.04.2026. He further submitted that the petitioner

is an innocent person and he has not committed any offence as alleged by the

prosecution. Therefore, he prayed to grant bail to the petitioner.

4.The learned Government Advocate (Criminal Side) reiterated the

prosecution case and submitted that the petitioner has two previous cases.

Hence, he vehemently opposed the grant of bail to the petitioner.

5. Heard both sides and perused the materials available on record.

6.Considering the rival submissions made on either side, nature of

offence and the fact that the petitioner is on bail in other cases and considering

the period of incarceration undergone by him, this Court is 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/-

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to the satisfaction of the learned Judicial Magistrate, Katpadi,

Vellore and on further conditions that:

[b] the petitioner shall report before the respondent

Police daily at 10.30 a.m. for thirty days and thereafter as and

when required for interrogation;

[c] the petitioner shall not commit any offence similar to

the offence of which she is accused, or suspected, or of the

commission of which she is suspected;

[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 her 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

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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 269 B.N.S.2023.

13-05-2026 SMA

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.

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To

1. Judicial Magistrate, Katpadi, Vellore.

2. The Sub Inspector of Police, Katpadi Police Station, Vellore District.

3. The Superintendent Central Prison, Vellore.

4. The Public Prosecutor, Madras High Court.

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P.DHANABAL, J.

SMA

13-05-2026

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