Prakash @ Gopalakrishnan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2666 Mad

Citation : 2026 Latest Caselaw 2666 Mad
Judgement Date : 20 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Prakash @ Gopalakrishnan vs State Of Tamilnadu Rep By Inspector Of ... on 20 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                           CRL OP(MD). No.9614 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.9614 of 2026


                     Prakash @ Gopalakrishnan
                     S/o. Periyakaruppan                           ...Petitioner/Accused No.2
                                                       Vs

                     State Of Tamilnadu Rep By
                     Inspector Of Police,
                     Perungudi Police Station,
                     Madurai.
                     Cr.No.63/2026.                          ...Respondent/Complainant

                                   For Petitioner : Mr.R.Murugappan
                                                    Advocate.
                                   For Respondent : Mr.R.Meenakshi Sundaram
                                                    Additional Public Prosecutor

                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No.63 of 2026 on the file of the respondent police.




                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9614 of 2026


                     ORDER :

The Court made the following order :-

The petitioner / Accused No.2, who was arrested and remanded to

judicial custody on 27.04.2026 for the offences punishable under

Sections 118(i), 351(3), 109 of BNS, 2023 and Section 4 of TNPHW

Act, 2002 in Crime No.63 of 2026 on the file of the respondent police,

seeks bail.

2. The case of the prosecution is that on 23.04.2026 at about 2.35

p.m., due to a family dispute, the petitioner and the first accused waylaid

the complainant’s sister and her husband while they were coming to the

complainant’s house on a motorcycle and attacked them with a knife; the

petitioner also kicked them and caused injuries. Hence the case.

3. The learned Counsel appearing for the petitioner would submit

that the petitioner is a innocent person 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 the injured person was

discharged from hospital. The petitioner was arrested and remanded to

judicial custody on 27.04.2026 and he has been in custody for more than

23 days. Hence, he has prayed for the grant of bail.

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

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that the injured person was discharged from the

hospital. There are no previous cases against the petitioner herein. 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 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 Judicial

Magistrate Court, Thirumangalam, Madurai District, and on

further conditions that:

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

[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 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].

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

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

be registered under Section 269 BNS.