Mugesh vs State Rep By
2026 Latest Caselaw 2579 Mad

Citation : 2026 Latest Caselaw 2579 Mad
Judgement Date : 14 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Mugesh vs State Rep By on 14 May, 2026

                                                                            CRL OP No. 12601 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 14-05-2026
                                                       CORAM
                                    THE HON'BLE MR.JUSTICE P. DHANABAL
                                               CRL OP No. 12601 of 2026
                Mugesh
                S/o. Ravi
                No.273/3, Ramar Street,
                Rangapuram, R.K.Pet Taluk,
                Thiruvallur District.

                                                                                  ..Petitioner(s)
                                                          Vs
                State rep by,
                The Inspector of Police,
                Konda Palayam Police Station,
                Ranipet District.
                Crime No.51 of 2026
                                                                                ..Respondent(s)

                Prayer: Criminal Original Petition filed under Section 483 of B.N.S.S., to
                enlarge the petitioner on bail concerned in Crime No.51 of 2026 on the file of
                the respondent police.
                              For Petitioner(s):       Mr.G.P.Sivakumar

                              For Respondent(s):       Ms.V.J.Priyadarsana
                                                       Government Advocate (Crl.Side)


                                                       ORDER

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

01.04.2026 for the offences punishable under Sections 314 & 318 (4) of BNS

arising out of Cr.No.51 of 2026 on the file of the respondent police, seeks bail.

__________ Page1 of 5 https://www.mhc.tn.gov.in/judis

2. The case of the prosecution is that the complaint was raised by the

Security Officer of ABI-Showatech India Private Limited, Pulivalam and that 5

tonnes of aluminium materials worth Rs.13,00,000/- were found missing in the

company during the working hours of the petitioner and other workers. Hence,

the case was registered against the petitioners.

3. The learned counsel for the petitioners would contend that petitioner is

under judicial custody since 01.04.2026. He further submits that the petitioner is

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

prosecution. He further submits that the co-accused was already granted bail

and the petitioners are ready to abide by any stringent conditions imposed by

this Court. Therefore, he prayed to grant bail to the petitioner.

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

prosecution case and submitted that there are no previous cases pending against

the petitioners. Hence, he vehemently opposed to grant bail to the petitioners.

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 and that the co-accused was arrested and released on bail and there __________ Page2 of 5 https://www.mhc.tn.gov.in/judis

are no previous cases pending against 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

sum to the satisfaction of the learned Judicial Magistrate,

Sholinghur and on further conditions that:

[b] the petitioner shall report before the respondent Police

daily at 10.00 a.m. until further orders;

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

the offence of which they are accused, or suspected, or of the

commission of which they are 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 __________ Page3 of 5 https://www.mhc.tn.gov.in/judis

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 269 B.N.S.2023.

14-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

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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.