Manikandan @ Uli Manikandan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2688 Mad

Madras High Court

Manikandan @ Uli Manikandan vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                           CRL OP(MD). No.9708 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               ( Criminal Jurisdiction )

                                                  Date : 21.05.2026

                                                      PRESENT

                              THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                          CRL OP(MD). No.9708 of 2026


                     Manikandan @ Uli Manikandan                    ...Petitioner

                                                       Vs

                     State Represented through
                     The Inspector of Police
                     Thiruneelakudi Police Station
                     Thanjavur District
                     Cr.No.663 of 2025.                             ...Respondent


                                   For Petitioner : Mr.A.Naresh Babu

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

                           PETITION FOR BAIL Under Sec.483 of BNSS

                     PRAYER :-

                         For Bail in Cr.No.663 of 2025 on the file of the respondent police.




                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9708 of 2026




                     ORDER :

The Court made the following order :-

The petitioner / Accused No.1, who was arrested and remanded to

judicial custody on 26.03.2026 for the offences punishable under

Sections 8(c) r/w 20(b)(ii)(B) of NDPS Act in Crime No.663 of 2025 on

the file of the respondent police, seeks bail.

2.The case of the prosecution is that on 16.12.2025, based on the

secret information, when the respondent police surveillance the

occurrence spot, they found that the petitioner was in possession of 1.100

kgm of Ganja. 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 the petitioner was arrested and remanded to judicial

custody on 26.03.2026 and he has been in custody for more than 55 days.

Hence, he has prayed for the grant of bail.

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4.The learned Additional Public Prosecutor appearing for the

respondent would submit that the petitioner is having four previous

cases. He would further submit that the investigation is pending and the

offences are grave in nature and hence, he 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 learned Additional

District and Sessions Judge, Principal EC and NDPS Court,

Thanjavur, and on further conditions that:

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[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 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.

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

State of Kerala [(2005)AIR SCW 5560].

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

be registered under Section 269 BNS.

21.05.2026

mm

To

1.The Additional District and Sessions Judge, Principal EC and NDPS Court, Thanjavur

2.The Inspector of Police, Thiruneelakudi Police Station Thanjavur District

3. The Officer-in-Charge, District Prison, Pudhukottai.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

R.VIJAYAKUMAR, J.

mm

ORDER IN

Date : 21.05.2026

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