Pandi Selvi vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2648 Mad

Citation : 2026 Latest Caselaw 2648 Mad
Judgement Date : 20 May, 2026

[Cites 3, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                            CRL OP(MD). No.9535 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.9535 of 2026


                     Pandi Selvi,                                      ... Petitioner/Accused

                                                          Vs

                     State of Tamilnadu Rep by
                     Inspector of Police,
                     Thalamuthunagar Police Station,
                     Thoothukudi.
                     Crime No.300 of 2026.                           ... Respondent/Complainant


                                          For Petitioner : Mr.A.Arun Ramnath,

                                        For Respondent : Mr.E.Antony Shahaya Prabahar,
                                                        Additional Public Prosecutor


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                            For Bail in Crime No.300/2026 on the file of the respondent Police.



                     1/6




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                                                                             CRL OP(MD). No.9535 of 2026


                     ORDER :

The Court made the following order :-

The petitioner / Accused-2, who was arrested and remanded to

judicial custody on 02.04.2026 for the offences punishable under

Sections 8(c) and 22(b) of NDPS Act, 1985, in Crime No.300 of 2026 on

the file of the respondent police, seeks bail.

2. The case of the prosecution is that the petitioner was found in

illegal possession of 16 injection of Tramadol Hydrochloride injection

(50mg/ml each). Hence, the complaint.

3. The learned counsel appearing for the petitioner would submit

that the petitioner is an innocent person and she was falsely implicated

in this case and she has not committed any offence as alleged by the

prosecution. He would further submit that she has been arrested and

remanded to judicial custody on 02.04.2026. Therefore, prayed to grant

bail for the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that the petitioner was in illegal possession of

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16 injection of Tramadol Hydrochloride injection (50mg/ml each) and

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

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

5. This Court heard both sides and perused the materials available

on record.

6. Considering the rival submissions made by the learned counsel

on either side, nature of offence and quantity of contraband involved in

this case is not a commercial quantity and also considering the period of

incarceration undergone by the petitioner, this Court is inclined to grant

bail to the petitioner subject to the following conditions:

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

on 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 Principal

District Judge (For NDPS), Madurai and on further conditions

that:

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[b] the petitioner shall report before the respondent

police daily at 10.30 a.m., until further orders.

[c] the petitioner shall not commit any offence similar to

the offence of which she is accused, or suspected, or of the

commission of which she is suspected;

[d] the petitioner shall not abscond either during

investigation or trial;

[e] 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 her from disclosing

such facts to the Court or to any police officer or tamper with

the evidence;

[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].

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

be registered under Section 269 BNS.