Chinnaiyan @ Mani @ Uthumani vs State Of Tamilnadu Rep By Inspector Of ...
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Madras High Court

Chinnaiyan @ Mani @ Uthumani vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                CRL OP(MD). No.9770 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    ( Criminal Jurisdiction )

                                                         Date : 21.05.2026


                                   THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                                CRL OP(MD). No.9770 of 2026

                     Chinnaaiyan @ Mani @ Uthumani                                       ... Petitioner

                                                            Vs

                     State of Tamil Nadu
                     Rep.By, the Sub Inspector of Police,
                     Sivakasi East Police Station,
                     Virudhunagar District.
                     (Crime No.199 of 2026)                                     ... Respondent



                     PRAYER :- For Anticipatory Bail in Crime No.199 of 2026 on the file of
                     the Respondent Police.


                                        For Petitioner      : Mr.M.K.Sachin Rahul

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

                                                            ORDER

The petitioner / accused No.3, who apprehends arrest at the hands

of the respondent police for the offences punishable under Sections

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

127(2), 296(b), 115(2) & 109 BNS, 2023 corresponding Sections 348,

394(b), 323 and 307 of IPC in Crime No.199 of 2026 on the file of the

respondent police, seeks anticipatory bail.

2.The case of the prosecution is that on 06.04.2026, due to

previous enmity, the accused persons abused the defacto complainant in

filthy language, threatened him with dire consequence and assaulted him.

Hence, the complaint.

3.The learned counsel appearing for the petitioner would submit

that the petitioner has been falsely implicated in this case and that he has

not committed any offence as alleged by the prosecution. Hence, he seeks

this Court to grant anticipatory bail to the petitioner.

4.The learned Additional Public Prosecutor appearing for the

respondent police would submit that the injured has been discharged

from the hospital.

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5.Considering the facts and circumstances of the case and also

taking into account that the injured has been discharged from the

hospital, this Court is inclined to grant anticipatory bail to the petitioner,

subject to certain conditions.

6.Accordingly, the petitioner is ordered to be released on bail, in

the event of his arrest or on his appearance, on condition that he 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-II, Sivakasi, Virudhunagar District, within a period

of fifteen days from the date on which the order is made ready and

subject to the following further conditions:

[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 Aadhaar card or bank pass book to ensure their identity.

[b] The petitioner shall appear before the respondent police on every Monday at 10.30 am., until further orders.

[c] The petitioner shall not tamper with the evidence or witness either during investigation or trial.

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[d] The petitioner shall not abscond either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned 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 is 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].

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of BNS.

21.05.2026 mm

To

1.The Judicial Magistrate No.II, Sivakasi, Virudhunagar District.

2.The Sub Inspector of Police, Sivakasi East Police Station, Virudhunagar District.

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

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

R.VIJAYAKUMAR,J

mm

21.05.2026

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