Arulraj vs State Rep. By Inspector Of Police
2026 Latest Caselaw 2545 Mad

Madras High Court

Arulraj vs State Rep. By Inspector Of Police on 13 May, 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 13-05-2026
                                                         CORAM
                                    THE HON'BLE MR.JUSTICE P. DHANABAL
                                               CRL.O.P.No.12282 of 2026
                Arulraj
                                                                                      ..Petitioner
                                                            Vs
                State Rep. By Inspector of Police
                Perumanallur Police Station, Tiruppur District.
                                                                                    ..Respondent

                Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S. to
                enlarge the petitioner on bail, pending investigation of the case in the Crime
                No.57 of 2026 on the file of the Respondent and thus render Justice
                              For Petitioner     :       Mr.M.Vijaya Ragavan

                              For Respondent     :       Mr.R.Vinothraja,
                                                         Government Advocate.

                                                         ORDER

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

23.02.2026 for the offences punishable under Sections 305(a) and 331(4) of

BNS, 2023 (Old Corresponding Section 380 and 456 of IPC) in Crime No.57 of

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

2. The case of the prosecution is that the petitioner trespassed into the

residential house of the de facto complainant and committed theft of a sum of

Rs. 65,000/-. Hence, the present case.

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

police have registered a false case against the petitioner. The petitioner is under

judicial custody since 23.02.2026. 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 six previous cases

registered against him. 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, the nature of

the offences charged against the accused, and taking into consideration that the

entire stolen amount has already been recovered, and that the petitioner was not

named in the First Information Report (FIR) and the duration of custody

undergone by the petitioner, 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/-

(Rupees Ten Thousand only) with two sureties each for a like __________ Page2 of 6 https://www.mhc.tn.gov.in/judis sum to the satisfaction of the learned Judicial Magistrate,

Avinashi, Tiruppur District and on further conditions that:

[b] The petitioner shall report before the Inspector of

Police, Dharapuram Police Station, daily at 10:30 A.M., until

further orders;

[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

the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala

[(2005)AIR SCW 5560].

__________ Page3 of 6 https://www.mhc.tn.gov.in/judis [g] If the accused thereafter absconds, a fresh FIR can be registered under

Section 269 B.N.S.2023.

13-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No kmm

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.

__________ Page4 of 6 https://www.mhc.tn.gov.in/judis To

1. Judicial Magistrate, Avinashi, Tiruppur District

2. The Inspector Of Police Perumanallur Police Station, Tiruppur District.

3. The Superintendent, Central Prison, Coimbatore.

4. The Public Prosecutor, High Court of Madras.

__________ Page5 of 6 https://www.mhc.tn.gov.in/judis P.DHANABAL, J.

kmm

13.05.2026

__________ Page6 of 6 https://www.mhc.tn.gov.in/judis