Rameshkumar vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2632 Mad

Citation : 2026 Latest Caselaw 2632 Mad
Judgement Date : 20 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Rameshkumar vs State Of Tamilnadu Rep By Inspector Of ... on 20 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                  CRL OP(MD). No.9587 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      ( Criminal Jurisdiction )

                                                        Date : 20/05/2026

                                                            PRESENT

                                   The HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                                   CRL OP(MD). No.9587 of 2026


                     Rameshkumar                                        ... Petitioner/Accused No.5


                                                                Vs


                     The State of Tamil Nadu represented by
                     The Inspector of Police,
                     Chinnakovilankulam Police Station,
                     Tenkasi District.
                     (Crime No.110 of 2026)                             ... Respondent/Complainant


                                  For Petitioner    : Mr.A.S.Vaigunth

                                  For Respondent : Mr.A.Albert James,
                                                   Government Advocate (Crl. Side)

                           PETITION FOR ANTICIBATORY BAIL Under Sec.482 of BNSS

                     PRAYER :-

                                  For Anticipatory Bail in Crime No.110/2026 on the file of the

                     respondent Police.

                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9587 of 2026


                     ORDER :

The Court made the following order :-

The petitioner / fifth accused, who apprehends arrest at the hands

of the respondent police for the offences punishable under Sections

191(2), 296(b), 115(2) and 351(3) BNS and Section 4 of TNPHW Act, in

Crime No.110 of 2026 on the file of the respondent police, seeks

anticipatory bail.

2. The case of the prosecution is that there existed land dispute

between the first accused and the defacto complainant, due to which, the

petitioner and other accused had attacked and abused the defacto

complainant in filthy language and also threatened the defacto

complainant with dire consequences. Hence, the case.

3. The learned counsel appearing for the petitioner would submit

that the petitioner is innocent and he has not committed any offence as

alleged by the prosecution. Hence, he seeks anticipatory bail to the

petitioner.

4. The learned Government Advocate (Criminal Side) appearing

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for the respondent police would submit that the injured was discharged

from the hospital.

5. Considering the facts and circumstances of the case and also the

fact that the injured was discharged from the hospital, this Court is

inclined to grant anticipatory bail to the petitioner subject to certain

conditions.

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

the event of arrest or on his appearance, 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 Judicial Magistrate, Sankarankovil, Tenkasi District, within a

period of fifteen days from the date of receipt of a copy of this order and

on further conditions that:

[a]the petitioner and the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate may obtain a copy of their Aadhaar card or bank pass book to ensure their identity;

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[b] the petitioner shall report before the respondent police weekly once i.e., on every Monday at 10.30 a.m., until further orders;

[c]the petitioner shall not tamper with the evidence or witness either during investigation or trial;

[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 is 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];