Madhumidha vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2658 Mad

Citation : 2026 Latest Caselaw 2658 Mad
Judgement Date : 20 May, 2026

[Cites 6, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                          CRL OP(MD). No.9478 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.9478 of 2026


                     Madhumidha                                       ... Petitioner/Accused

                                                 Vs

                     State of Tamilnadu Rep by
                     Inspector of Police,
                     Srivilliputhur Town Police Station,
                     Virudhunagar District.
                     Crime No.195/2026.                            ... Respondent/Complainant


                                           For Petitioner : Mr.Jagadeeshwaran R,

                                         For Respondent : Mr.A.Albert James,
                                                          Government Advocate (Crl.Side)


                      PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                     PRAYER :-

                          For Anticipatory Bail in Crime No.195/2026 on the file of the
                     respondent police


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https://www.mhc.tn.gov.in/judis
                                                                               CRL OP(MD). No.9478 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, 467, 468,

471 of IPC, in Crime No.195 of 2026 on the file of the respondent police,

seeks anticipatory bail.

2. The case of the prosecution is that the petitioner had fabricated

records for the purpose of obtaining another birth certificate for her child,

wherein the date of birth was mentioned as 14.03.2026. Hence, the case.

3. The learned counsel for the petitioner submits that the petitioner

is an innocent person 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 prays to grant

anticipatory bail to the petitioner.

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

that the petitioner had fabricated records for the purpose of obtaining

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another birth certificate for her child, wherein the date of birth was

mentioned as 14.03.2026 and no previous case is pending against the

petitioner. However, he opposes to grant anticipatory bail to the

petitioner.

5. Heard both sides and perused the materials available on record.

6. Considering the rival submissions on either side and the nature

of offences charged against the petitioner and considering the facts and

circumstances of this case, I am inclined to grant anticipatory bail to the

petitioners, subject to the following 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 No.2, Srivilliputhur, Viruthunagar District,

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

made ready and on further conditions that:

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[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 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].

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

be registered under Section 269 B.N.S, 2023.