Suresh vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2635 Mad

Citation : 2026 Latest Caselaw 2635 Mad
Judgement Date : 20 May, 2026

[Cites 1, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

CRL OP(MD). No.9603 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.9603 of 2026

Suresh
... Petitioner/Accused

State of Tamilnadu Rep by
Inspector of Police,
Kovilpatti East Police Station,
Thoothukudi District.
(In Crime No. 248/2025).
... Respondent/Complainant

For Petitioner : Mr.S.Vishnuvardhan,

For Respondent : Mr.R.Meenakshi Sundaram,
Additional Public Prosecutor

PETITION FOR BAIL Under Sec.483 of BNSS

PRAYER :-

To enlarge the petitioner / accused on bail in connection with the SC No.
279/2025, learned II Additional District and Sessions Judge,
Thoothukudi in Crime No. 284/2025 on the file of the respondent police.

1/6

https://www.mhc.tn.gov.in/judis
CRL OP(MD). No.9603 of 2026

ORDER :

The Court made the following order :-

The petitioner, who was arrested on 02.06.2025 and who is facing

trial in S.C.No.279 of 2025 on the file of the II Additional District and

Sessions Court, Thoothukudi District, for the offences under Sections

3(5), 126(2), 296(b), 103(1), 351(3) BNS @ 191(2), 191(3), 3(5), 126(2),

296(b), 103(2), 351(3), 61(2) BNS in Crime No.248 of 2025 on the file

of the respondent Police, seeks bail.

2. The case of the prosecution is that due to previous enmity

between the deceased and the accused persons, on 01.06.2025, the

petitioner, along with other accused persons, waylaid the deceased,

abused him in filthy language, and assaulted him with an aruval, which

resulted in his death. Hence, the complaint

3. The learned counsel for the petitioner submitted that the

petitioner is an innocent person and he has not committed any offences as

alleged by the prosecution. He has been impleaded as an accused based

on the confession of co-accused. He further submitted that the petitioner

is ready and willing to abide by any conditions which may be imposed by

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this Court and he is in judicial custody from 02.06.2025. In this case, co-

accused has already been enlarged on bail by this Court. Hence, he seeks

bail to the petitioner.

4. The learned Additional Public Prosecutor submitted that in this

case investigation is pending, the offences are grave in nature and

hence, he strongly opposed to grant bail to the petitioner.

5. Taking into consideration of the facts and circumstances of the

case, considering the nature of offence and considering the period of

incarceration suffered by the petitioner and also considering the fact that

co-accused has already been enlarged on bail by this Court, this Court is

inclined to grant bail to the petitioner, subject to the following

conditions:

6. Accordingly, this Criminal Original Petition is allowed and the

petitioner is ordered to be released on bail on executing 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 II Additional District and

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Sessions Judge, Thoothukudi and on further conditions that :-

[a] the sureties shall affix their photographs and

Left Thumb Impression in the surety bond and the

Judge may obtain a copy of their Aadhar card or Bank

pass Book to ensure their identity.

[b] the petitioner shall stay at Villupuram and report

before the Inspector of Police, Villupuram Town Police

Station, Villupuram, daily at 10.30 a.m., until further

orders. No request for relaxation shall be entertained

in the next three months.

[c] the petitioner shall not abscond either during

investigation or trial.

[d] the petitioner shall not tamper with evidence or

witness either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the

learned Judge/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 Judge/Trial

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Court himself as laid down by the Hon'ble Supreme

Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW

5560].