Poomani And 3 Others vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2716 Mad

Citation : 2026 Latest Caselaw 2716 Mad
Judgement Date : 21 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Poomani And 3 Others vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                             CRL OP(MD). No.9612 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.9612 of 2026

                     1.Poomani

                     2.Chellapandi

                     3.Pandiselvi

                     4.Sumathi                                               ... Petitioners

                                                          Vs

                     State of Tamil Nadu
                     Rep.By, the Inspector of Police,
                     Melur Police Station,
                     Madurai.
                     (Crime No.171 of 2026)                                  ... Respondent



                     PRAYER :- For Anticipatory Bail in Crime No.171 of 2026 on the file of
                     the Respondent Police.


                                     For Petitioners      : Mr.A.Abdul Kabur

                                     For Respondent        : Mr.S.S.Manoj
                                                                Government Advocate (Crl.Side)


                     1/5




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9612 of 2026


                                                          ORDER

The petitioners / accused Nos.1 to 4, who apprehend arrest at the

hands of the respondent police for the offences punishable under

Sections 296(b), 115(2), 118(1) and 351(3) of BNS r/w Section 4 of

TNPHW Act, in Crime No.171 of 2026 on the file of the respondent

police, seek anticipatory bail.

2. The case of the prosecution is that on 29.03.2026, due to

previous enmity, the accused persons attacked the defacto complainant

and her husband and abused them in filthy language. Hence, the case.

3.The learned counsel appearing for the petitioners would submit

that the petitioners are innocent and they have not committed any offence

as alleged by the prosecution. Hence, he seeks anticipatory bail to the

petitioners.

4.The learned Government Advocate (Criminal Side) appearing for

the respondent police would submit that the injured has been discharged

from the hospital.

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

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

fact that the injured has been discharged from the hospital, this Court is

inclined to grant anticipatory bail to the petitioners subject to certain

conditions.

6. Accordingly, the petitioners are ordered to be released on bail in

the event of arrest or on their appearance, on condition that the

petitioners shall execute a bond for a sum of Rs.10,000/- (Rupees Ten

Thousand only) each with two sureties each for a like sum to the

satisfaction of the learned Judicial Magistrate, Melur, within a period of

fifteen days from the date of receipt of a copy of this order and on further

conditions that:

[a]the petitioners 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 petitioners shall report before the respondent police on every Monday at 10.30 a.m., until further orders;

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

[c]the petitioners shall not tamper with the evidence or witness either during investigation or trial;

[d]the petitioners 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 petitioners in accordance with law as if the conditions have been imposed and the petitioners are 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];