Crl.O.P.No.13116 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-05-2026
CORAM
THE HONOURABLE MR. JUSTICE P. DHANABAL
CRL OP NO.13116 of 2026
Veeralakshmi ... Petitioner/ Accused
Vs
The State rep. by,
The Deputy Superintendent of Police,
Economic Offence Wing,
Ashok Nagar, Chennai.
(Crime No.15 of 2024) ... Respondent
PRAYER : Criminal Original Petition filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023, to grant bail to the petitioner/accused in
C.C.No.11 of 2024 on the file of the learned Special Judge, Special Court for
TNPID Act Cases at Chennai.
For Petitioner(s) : Mr. S. Kasirajan
For Respondent(s) : Mr. V.J. Priyadarsana
Government Advocate (Crl. Side)
*******
ORDER
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The petitioner, who was arrested and remanded to judicial custody on
03.09.2024 for the offences punishable under Sections 406, 409, 420 of
Indian Penal Code, 1860 and under Section 5 of TNPID Act, 1997 in
C.C.No.11 of 2024 on the file of the learned Special Judge, Special Court for
TNPID Act Cases at Chennai, seeks bail.
2. The case of the prosecution is that the petitioner herein is the
wife of A3, who along with other accused, had falsely projected themselves
as persons running a Property Management and Development firm, had
received a sum of Rs.10 lakhs from the defacto complainant for leasing a
house. Thereafter, the accused cheated the defacto complainant by fixing a
house on rent by paying the advance to the house owner and misappropriated
the balance amount. During the course of investigation, it is found that the
petitioner along with other accused using the same modus operandi took
various houses for rent from 168 house owners and sublet them on lease and
had received huge amount, thereby cheated them and misappropriated the
amount, by not paying the rent amount to the house owners and lease amount
to the lessee.
3. The learned counsel for the petitioner would contend that
petitioner is innocent and she has been falsely implicated in this case. He
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further submitted that the investigation of the case was completed and charge
sheet also filed; that the petitioner is in judicial custody since 03.09.2024;
that the co-accused were already enlarged on bail; and that the petitioner is
ready and willing to furnish substantial sureties and to abide by any
conditions that may be imposed by this Hon'ble Court and therefore, he
prayed to grant bail to the petitioner.
4. The learned Government Advocate (Criminal Side) appearing
for the respondent police while opposing the bail to the petitioner, reiterated
the prosecution case and submitted that the trial of the case is pending and
most of the witnesses were examined.
5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions made on either side, the
nature of offences, the fact that most of the witnesses were already examined
in the trial, the co-accused was already granted bail and taking note of the
period of incarceration 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
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Rs.25,000/- (Rupees Twenty Five Thousand only) with two
sureties each for a like sum to the satisfaction of the learned
Special Judge for TNPID Act Cases, Chennai and on further
conditions that;
[b] the petitioner shall report before the Trial
Court 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].
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[g] If the accused thereafter absconds, a fresh FIR can
be registered under Section 269 B.N.S.2023.
14.05.2026
stn
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.
P. DHANABAL, J.
stn
To
1. The Special Judge for TNPID Act Cases,
Chennai.
2. The Deputy Superintendent of Police,
Economic Offence Wing,
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Ashok Nagar, Chennai.
(Crime No.15 of 2024)
3. The Superintendent,
Puzhal Prison.
4. The Public Prosecutor,
High Court of Madras.
14.05.2026
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