Baskaran vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2653 Mad

Citation : 2026 Latest Caselaw 2653 Mad
Judgement Date : 20 May, 2026

[Cites 8, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                           CRL OP(MD). No. 9447 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. 9447 of 2026


                     Baskaran                                         ... Petitioner/Accused
                                                       Vs

                     The State of Tamil Nadu
                     Rep., by The Inspector of Police,
                     District Crime Branch,
                     Trichy,
                     Cr.No.7 of 2026.                               ...Respondent/Complainant


                                   For Petitioner : Mr.C.Deepakkumar

                                   For Respondent : Mr.E.Antony Sahaya Prabhahar
                                                   Additional Public Prosecutor


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 7 of 2026 on the file of the respondent police.




                     1/6




https://www.mhc.tn.gov.in/judis
                                                                              CRL OP(MD). No. 9447 of 2026


                     ORDER :

The Court made the following order :-

The petitioner / Accused, who was arrested and remanded to

judicial custody on 05.04.2026 for the offences punishable under

Sections 406, 420, 465, 468, 471 & 34 of IPC in Crime No.7 of 2026 on

the file of the respondent police, seeks bail.

2. The case of the prosecution is that it is a case of job racketing

and the amount involved in this case is Rs.53,30,000/-. Hence the case.

3. The learned counsel appearing for the petitioner would submit

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

and he has not committed any offence as alleged by the prosecution.

Therefore, he prays to grant bail for the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that investigation is pending. Hence, he

strongly opposed to grant bail to the petitioner.

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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 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 Judicial

Magistrate No.1, Trichy, and on further conditions that:

[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 offence similar to

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

commission of which he is suspected;

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[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 him 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].

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

registered under Section 269 BNS.