Gurubaran vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2646 Mad

Citation : 2026 Latest Caselaw 2646 Mad
Judgement Date : 20 May, 2026

[Cites 7, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                         CRL OP(MD). No.9664 of 2026



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             ( Criminal Jurisdiction )

                                               Dated : 20.05.2026

                                                      PRESENT

                              THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                         CRL OP(MD). No.9664 of 2026


                     Gurubaran
                     S/o. Maruthu                               ...Petitioner/Accused No.4
                                                      Vs

                     State Of Tamilnadu Rep By
                     Inspector Of Police,
                     District Crime Branch, Trichy.
                     (Crime No. 10 of 2024).                      ...Respondent


                                  For Petitioner : Mr.K.Arunraj
                                                   Advocate.
                                  For Respondent : Mr.A.Albert James
                                                   Government Advocate (Crl.Side)


                           PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                     PRAYER :-

                          For Anticipatory Bail in Cr.No.10 of 2024         on the file of the
                     respondent police.



                     1/6




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                                                                             CRL OP(MD). No.9664 of 2026


                     ORDER :

The Court made the following order :-

The petitioner, who apprehends arrest at the hands of the

respondent for the offences punishable under Sections 120B, 406, 420,

468 and 34 of IPC in Crime No.10 of 2024 on the file of the respondent

police, seeks anticipatory bail.

2. The case of the prosecution is that on 13.02.2024, the defacto-

complainant lodged a complaint stating that on 02.05.2017, he had

entered into an agreement with A1 to A3 for the purchase of their land,

for which they received an advance amount, but failed to execute the sale

deed in favour of the petitioner, thereby cheating the defacto-

complainant. Hence, the case.

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

petitioner is innocent and he was falsely implicated in this case and he is

no way connected in the above said incident. He has not committed any

offence as alleged by the prosecution. Hence, he prayed to grant

Anticipatory Bail to the petitioner.

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4. The learned Government Advocate (Crl. Side) would submit

that based on the complaint given by the defacto complainant, a case has

been registered for the offences punishable under Sections 120B, 406,

420, 468 and 34 of IPC. He further submits that there are no previous

cases against the petitioner. He would further submit that the

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

he opposed to grant 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 and the

nature of offences charged against the petitioner, and considering the fact

that there are no previous cases against the petitioner, this Court is

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

following conditions:

[a] Accordingly, the petitioner is ordered to be released

on anticipatory bail on condition to 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, Musiri, and on further conditions that:

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[b] the petitioner shall report before the respondent

police, on every Monday 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 P.K.Shaji vs.

State of Kerala [(2005)AIR SCW 5560].

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

registered under Section 269 B.N.S.

(R V J) 20.05.2026 gvn

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