Kumaravel vs State Rep. By The Inspector Of Police
2026 Latest Caselaw 2701 Mad

Citation : 2026 Latest Caselaw 2701 Mad
Judgement Date : 21 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Kumaravel vs State Rep. By The Inspector Of Police on 21 May, 2026

                                                                           CRL OP No. 13426 of 2026


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 21-05-2026
                                                       CORAM
                                   THE HON'BLE MR.JUSTICE R.SAKTHIVEL
                                             CRL OP No. 13426 of 2026
                Kumaravel
                S/o. Subramanian,
                No.T1, Living Spring, 3rd Floor,
                Ashok Pillar,
                Chennai.
                                                                              ..Petitioner(s)/A1
                                                          Vs
                State Rep. by
                The Inspector of Police
                City Crime Branch,
                Coimbatore City Police Station,
                Crime No.8/2026
                                                                          ..Respondent(s)/
                                                                              complainant
                PRAYER:- Criminal Original Petition filed under Section 483 of the Bharatiya

                Nagarik Suraksha Sanhita (BNSS), 2023 praying to grant bail to the petitioner

                in Crime No.8 of 2026 on the file of the respondent-police.

                              For Petitioner(s):       Mr.S.Azhaguvel
                              For Respondent(s):       Mr.V.J.Priyadarsana
                                                       Government Advocate (Criminal side)

                                                       ORDER

This Criminal Original Petition has been filed by the petitioner on

19.05.2026 under Section 483 of Bharatiya Nagarik Suraksha Sanhita (BNSS),

2023, praying to grant bail.

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2. The petitioner/Accused A1 was arrested and remanded to judicial

custody on 06.04.2026 for the alleged offences punishable under Sections 61 (2)

(a), 318 (4), 336 (2), 336 (3), 338 and 351 (2) of BNS, 2023, in Crime No.8 of

2026 on the file of the respondent-police.

3. The case of the prosecution is that defacto was in possession of

demonetised Rs.500 and Rs.1000 currency notes. The accused persons induced

the defacto-complainant to exchange these notes by promising substantial

monetary benefits. Consequently, on 05.03.2026, the defacto-complainant

transferred a sum of Rs.18,00,000/- to Arumuga Selvi’s Axis Bank account

(Account No.924010074599464). Thereafter, the accused persons cheated the

defacto-complainant and failed to return the money, based on which, the present

complaint was lodged and the same has been registered.

4. Mr.S.Azhaguvel, learned counsel for the petitioner, submits that the

petitioner is an innocent person and he has not committed any offence as

alleged by the prosecution. He, however, submits that the petitioner is ready to

abide by any stringent conditions that may be imposed by this Court. He

therefore prays to grant bail to the petitioner.

5. Per contra, Mr.V.J.Priyadarsana, learned Government Advocate

(Criminal Side) appearing for the respondent-police reiterated the prosecution __________ Page2 of 6 https://www.mhc.tn.gov.in/judis

case and submits that the petitioner has no bad antecedents. As preliminary

investigation is yet to be completed, the learned Government Advocate

(Criminal side) raised a strong objection to grant bail to the petitioner.

Accordingly, he prays to dismiss the petition.

6. Heard on both sides. This Court has perused all the materials available

on record.

7. The petitioner was arrested on 06.04.2026 The petitioner has

permanent residence and deep roots in the society. Therefore, there is less

possibility of absconding. Considering the same and also considering the facts

and circumstances of the case, the offence alleged against the petitioner and

taking note of the fact that there are no previous cases against the petitioner, this

Court is of the view that further custody of the petitioner is not necessary in this

case. Hence, this Court is inclined to grant bail to the petitioner, subject to the

following conditions:

(i) The petitioner shall execute a bond for Rs.1,00,000/- (Rupees One

Lakh only) along with two sureties each for a like sum of Rs.1,00,000/- (Rupees

One Lakh Only) to the satisfaction of the learned Judicial Magistrate-VII,

Coimbatore.

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(ii) The sureties shall affix their photographs and left thumb impression in

the Application for Suretyship [Judicial Form No.46 annexed to 'The Criminal

Rules of Practice, 2019']. The learned Judicial Magistrate - VII, Coimbatore,

shall obtain a copy of any one of their identity proofs to ensure their identity.

(iii) The petitioner shall appear and sign before the respondent-police

daily morning at 10.00 a.m. and evening at 5.00 p.m. until further orders. The

petitioner shall not leave Coimbatore District without prior permission from the

concerned jurisdictional Magistrate.

(iv) The petitioner shall furnish his residential address and mobile

numbers to the learned Judicial Magistrate-VII, Coimbatore.

(v) The petitioner shall attend in accordance with the conditions of the

bond to be executed under Chapter XXXV of BNS, 2023.

(vi) The petitioner shall not commit an offence similar to the offence of

which he is accused, or suspected, of the commission of which he is suspected.

(vii) 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

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dissuade them from disclosing such facts to the Court or to any police officer or

tamper with the evidence.

(viii) The petitioner shall also not directly or indirectly, cause any threat

to the defacto complainant, victims, and witnesses.

(ix) The petitioner shall not enter into the defacto complainant's house or

his work place.

(x) The petitioner shall not try to contact the defacto complainant,

victims, and witnesses either directly or through any electronic mode.

(xi) On breach of any of the aforementioned conditions, the Judicial

Magistrate-VII, Coimbatore, or Trial Court is entitled to pass appropriate orders

against the petitioner in accordance with law as if the aforementioned

conditions are imposed by them as laid down by the Hon'ble Supreme Court in

P.K. Shaji vs. State of Kerala [(2005) 13 SCC 283].

8. Accordingly, this Criminal Original Petition is allowed subject to the

conditions stated supra.

21-05-2026 ep/sha __________ Page5 of 6 https://www.mhc.tn.gov.in/judis

R.SAKTHIVEL, J.

Note:

1. Registry is directed to forthwith upload this order on the Official Website of this Court.

2. All concerned to act on this order being uploaded on Official Website of this Court without insisting on certified hard copies. To be noted, this order, when uploaded on the official website of this Court, will be watermarked and will also have a QR code.