Appu@ Aaruppu vs State Rep. By Inspector Of Police
2026 Latest Caselaw 2601 Mad

Citation : 2026 Latest Caselaw 2601 Mad
Judgement Date : 14 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Appu@ Aaruppu vs State Rep. By Inspector Of Police on 14 May, 2026

                                                                             Crl.O.P.No.12867 of 2026
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 14.05.2026

                                                         CORAM

                                     THE HON'BLE MR. JUSTICE P.DHANABAL

                                              Crl.O.P.No.12867 of 2026

                  Appu @ Aaruppu
                  C/o. Chidambaram
                  No.233, Rajiv Gandhi Nagar,
                  Kudisai Area, Perambur Barrackes,
                  Chennai – 600 012.                                        ... Petitioner
                                                          Vs.

                  State Rep. By
                  The Inspector of Police,
                  K7 ICF Police Station,
                  Chennai.
                  (Cr. No.108 of 2026)                                      ... Respondent


                  PRAYER: Criminal Original Petition filed under Section 482 of BNSS, 2023

                  pleased to enlarge the petitioner on bail in the event of his apprehending

                  arrest at the hands of the respondent pending investigation in K7 ICF

                  Cr.No.108 of 2026 on the file of the respondent police.

                                        For Petitioner     : Mr.P.Krishna Moorthy

                                        For Respondent     : Mr.A.Gopinath
                                                             Government Advocate (Crl.Side)




                  1/6



https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.12867 of 2026
                                                      ORDER

The petitioner, who apprehends arrest in the hands of the respondent

police for the offences punishable under Sections 296 (b), 115 (2), 351 (2) of

BNS Act and Section 4 of TNPHW Act in connection with Cr.No.108 of

2026, seeks anticipatory bail.

2 The case of the prosecution is that the petitioner waylaid the

defacto complainant, abused in filthy language and threatened with hands.

Hence, a case was registered.

3 The learned counsel for the petitioner would submit that the

petitioner is an innocent person and he has been falsely implicated in this

case. Hence, he seeks anticipatory bail.

4 The learned Government Advocate (Crl.Side) appearing for the

respondent reiterated the prosecution case and submitted that there are 12

previous cases pending against the petitioner and the injured has been

discharged from the Hospital.

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

https://www.mhc.tn.gov.in/judis

6 Considering the nature of the offence and the fact that the

injured was discharged from the Hospital and though there are some previous

cases pending against the petitioner which are not similar in nature and in all,

bail was granted to him, I am inclined to grant anticipatory bail to the

petitioner subject to the following conditions.

7 Accordingly, the petitioner is ordered to be released on bail in

the event of arrest or on his appearance, within a period of fifteen days from

the date on which the order copy made ready, before the Metropolitan

Magistrate – V, Egmore on condition that the petitioner shall 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 Magistrate concerned and on

further condition that:

[a] the petitioner shall report before the Tambaram Police Station, daily

for a period of 30 days and thereafter, as and when required for

interrogation.

[b] 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;

https://www.mhc.tn.gov.in/judis

[c] the petitioner shall not leave India without the previous permission of the Court;

[d] the petitioner shall not abscond either during investigation or trial. [e] On breach of any of the aforesaid conditions, the learned

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].

[f] If the accused thereafter absconds, a fresh FIR can be registered

under Section 269 B.N.S.2023.

14.05.2026

dh

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 official website of this Court will be watermarked and will also have a QR code.

https://www.mhc.tn.gov.in/judis

1. The Metropolitan Magistrate - V, Egmore.

2. The Inspector of Police, K7 ICF Police Station, Chennai.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis

P.DHANABAL, J.

14.05.2026

https://www.mhc.tn.gov.in/judis