Palraj vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2643 Mad

Citation : 2026 Latest Caselaw 2643 Mad
Judgement Date : 20 May, 2026

[Cites 2, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                             CRL OP(MD). No.9701 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.9701 of 2026


                     Palraj                                              ... Petitioner/1st Accused

                                       Vs

                     State of Tamilnadu Rep by
                     Inspector of Police,
                     Chinnamanur Police Station,
                     Theni District.
                     Crime No.282 of 2026.                       ... Respondent/Complainant


                       For Petitioner : Mr.S.Muniyandi
                                         Advocate.
                       For Respondent : Mr.Albert James
                                  Government Advocate (Crl.Side)

                     PRAYER :-

                           For Anticipatory Bail in Cr.No.282 of 2026 on the file of the
                     Respondent Police.


                     ORDER :

The Court made the following order :-

The petitioner, who apprehends arrest at the hands of the

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

respondent for the offences punishable under Sections 303(2) of BNS,

2023 r/w. Section 21(1) of Mines and Minerals (Development &

Regulation) Act, 1957 in Crime No.282 of 2026 on the file of the

respondent police, seeks anticipatory bail.

2. The case of the prosecution is that, upon receiving secret

information, the respondent Police conducted a vehicle check, and at that

time, the petitioner herein along with other accused are alleged to have

illegally transported ¾ unit of river sand by using a lorry. Hence, a case

has been registered against the accused for the aforesaid offences. Hence,

this petition.

3. The learned counsel for the petitioner would submit that the

petitioner is innocent and has not committed any offence as alleged by

the prosecution, and his name has been falsely implicated in the case.

Hence, he prays for the grant of anticipatory bail to the petitioner.

4. The learned Government Advocate (Crl. Side) fairly submits

that the property has been recovered, that no previous case is pending

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

against the petitioner and that the investigation is still pending. Hence, he

opposes the grant of anticipatory bail to the petitioner.

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 charged against the petitioner, and the fact that the

property has already been recovered and that no previous case is pending

against the petitioner, I am inclined to grant anticipatory bail to the

petitioner subject to certain conditions.

7.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, Uthamapalayam, Theni District, within a

period of fifteen days from the date on which the order copy is made

ready and on further conditions that:

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

[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 Aadhar card

or Bank pass Book to ensure heir identity;

[b] the petitioner shall report before the respondent

Police once in a month, i.e., on the first working day of

every English calendar month at 10.30 a.m., until further

orders.

[c] the petitioner shall not commit any offences of similar nature.

[d] the petitioner shall not abscond either during investigation or trial.

[e] the petitioner shall not tamper with evidence or

witness either during investigation or trial.

[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

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

P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].