Ananthakumar @ Manikandan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2664 Mad

Citation : 2026 Latest Caselaw 2664 Mad
Judgement Date : 20 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Ananthakumar @ Manikandan vs State Of Tamilnadu Rep By Inspector Of ... on 20 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                         CRL OP(MD). No. 9667 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. 9667 of 2026


                     Ananthakumar @ Manikandan                    ...Petitioner/Accused
                                             Vs

                     State of Tamil Nadu rep. by
                     The Inspector of Police,
                     Velayuthapattinam Police Station,
                     Sivagangai.
                     (Crime No. 36 of 2026 )           ...Respondent/Complainant


                                  For Petitioner : Mr.S.Sathyachidambaram
                                                 Advocate.
                                  For Respondent : Mr.E.Antony Sahaya Prabahar
                                                 Additional Public Prosecutor


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No. 36 of 2026 on the file of the respondent police.

                     1/7




https://www.mhc.tn.gov.in/judis
                                                                          CRL OP(MD). No. 9667 of 2026




                     ORDER :

The Court made the following order :-

The petitioner / Accused, who was arrested and remanded

to judicial custody on 01.05.2026 for the offences punishable under

Section 25(1A) of Indian Arms Act in Crime No. 36 of 2026 on the

file of the respondent police, seeks bail.

2. The case of the prosecution is that on 01.05.2026, when the

respondent police were on their routine patrol duty, they found

that the petitioner threatened the public with deadly weapon in

temple festival. 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. He would further submit that he has

been arrested and remanded to judicial custody on 01.05.2026.

Therefore, prayed to grant bail for the petitioner.

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

4. The learned Additional Public Prosecutor appearing for

the respondent would submit that based on the complaint lodged

by the defacto complainant, the case has been registered under

Section 25(1A) of Indian Arms Act in Crime No. 36 of 2026. He

would further submit that the petitioner has one previous case. He

would further submit that 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 considering all facts

and circumstances of the case 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:

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

[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, Devakottai, Sivagangai, 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/she is accused, or

suspected, or of the commission of which he/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

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

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].