C.Navinkumar vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2668 Mad

Citation : 2026 Latest Caselaw 2668 Mad
Judgement Date : 20 May, 2026

[Cites 1, Cited by 0]

Madras High Court

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

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                              CRL OP(MD). No.9568 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.9568 of 2026


                     C.Navinkumar
                                                                             ... Petitioner/Accused

                                                                 Vs

                     State of Tamilnadu Rep by
                     Inspector of Police,
                     Elayirampannai Police Station,
                     Virudhunagar District.
                     Crime No.73 of 2026.
                                                                        ... Respondent/Complainant


                                      For Petitioner : Mr.R. Iyappan,

                                      For Respondent : Mr.R.Meenakshi Sundaram,
                                                       Additional Public Prosecutor


                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                     For Bail in Crime no.73 of 2026 on the file of the Respondent Police.

                     1/7




https://www.mhc.tn.gov.in/judis
                                                                               CRL OP(MD). No.9568 of 2026


                     ORDER :

The Court made the following order :-

The petitioner, who was arrested on 25.03.2026 for the offences

punishable under Sections 140(1), 127(2), 296(b), 103(1) BNS in Crime

No.73 of 2026 on the file of the respondent police, seeks bail.

2. The case of the prosecution is that the defacto complainant and

his brother attended a function on 22.03.2026, during which the brother

of the defacto complainant allegedly took the mobile phone belonging to

the wife of Accused No.1. On 23.03.2026, in order to recover the said

mobile phone, the accused persons, allegedly kidnapped the brother of

the defacto complainant. During the course of the incident, A1 attacked

him on his private parts, A3 assaulted him with a stick on his stomach,

back and chest and A4 assaulted him with his hands. As a result of these

injuries, the victim succumbed and died. Hence, the complaint.

3. The learned counsel appearing for the petitioner would submit

that the petitioner is innocent and he has not committed any such offence.

He has been falsely implicated in this case. He has no previous cases at

his credit. He would further submit that he has been arrested and

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remanded to judicial custody on 25.03.2026. In this case, co-accused

have already been enlarged on bail. Therefore, prayed to grant bail for

the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that due to the assault made by the accused

persons, the deceased died. 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, considering the period of incarceration

undergone by the petitioner and the fact that the co-accused have already

been enlarged on bail, this Court is inclined to grant bail to the petitioner,

subject to the following conditions:

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[a] Accordingly, this Criminal Original

Petition is allowed and 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.I, Sathur,

Virudhunagar District, and on further conditions

that:

[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 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

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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].