Selvam Alias Tamil Selvan vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2720 Mad

Citation : 2026 Latest Caselaw 2720 Mad
Judgement Date : 21 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Selvam Alias Tamil Selvan vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026

Author: R. Vijayakumar

Bench: R.Vijayakumar

                                                                         CRL OP(MD). No.9782 of 2026



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             ( Criminal Jurisdiction )

                                               Dated : 21.05.2026

                                                   PRESENT

                              THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR

                                         CRL OP(MD). No.9782 of 2026

                     1. SELVAM @ TAMIL SELVAN

                     2. RAJKUMAR

                     3. SEKAR ALIAS RAJASEKAR

                     4. RANI

                     5. PERIYANAYAGI                      ...Petitioners/Accused Nos.1 to 5
                                                     Vs

                     State Of Tamilnadu Rep By
                     Inspector Of Police,
                     Illupur Police Station,
                     Pudukkottai District.
                     Crime No.103 of 2026.                      ...Respondent/Complainant

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




                     1/6




https://www.mhc.tn.gov.in/judis
                                                                             CRL OP(MD). No.9782 of 2026


                                  PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                     PRAYER :-

                             For Anticipatory Bail in Cr.No.103 of 2026          on the file of the
                     respondent police.

                     ORDER :

The Court made the following order :-

The petitioners, who apprehend arrest at the hands of the

respondent police for the offences punishable under Sections 191(2),

296(b), 115(2), 118(1), 351(3) of BNS and Section 4 of TamilNadu

Prohibition of Harassment of Women Act in Crime No.103 of 2026 on

the file of the respondent police, seek anticipatory bail.

2. The case of the prosecution is that, due to a civil dispute, on

14.04.2026, the petitioners abused the defacto complainant in filthy

language and attacked him. Hence, the case.

3. The learned Counsel for the petitioners would submit that the

petitioners are innocent persons and they were falsely implicated in this

case and they are no way connected in the above said incident. They have

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

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

prayed to grant anticipatory bail to the petitioners.

4. The learned Government Advocate (Crl. Side) would submit

that a civil dispute is pending between the defacto-complainant and the

petitioners, due to which the incident occurred on 14.04.2026. He would

further submit that the petitioners have no previous criminal antecedents.

He would further submit that the investigation is pending and the

offences are grave in nature and hence, he opposed to grant anticipatory

bail to the petitioners.

5. Heard both sides and perused the materials available on record.

6. Considering the rival submissions made on either side and the

nature of offences charged against the petitioners, and considering the

fact that no previous case is pending against the petitioners, this Court is

inclined to grant anticipatory bail to the petitioners, subject to the

following conditions:

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[a] Accordingly, the petitioners are ordered to be

released on anticipatory bail on condition to execute a bond

for a sum of Rs.10,000/- (Rupees Ten Thousand only) with

two common sureties each for a like sum to the satisfaction

of the learned District Munsif cum Judicial Magistrate,

Illupur, and on further conditions that:

[b] The learned District Munsif cum Judicial

Magistrate, Illupur is directed to accept the common sureties

produced by the petitioners.

[c] the petitioners shall report before the respondent

police on first day of every month at 10.30a.m. until further

orders.

[d] the petitioners shall not commit any offences of similar nature.

[e] the petitioners shall not abscond either during investigation or trial.

[f] the petitioners shall not tamper with evidence or

witness either during investigation or trial.

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[g] On breach of any of the aforesaid conditions, the

learned Judicial 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 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].