Senthil Kumar vs State Of Tamilnadu Rep By The Sub ...
2026 Latest Caselaw 2724 Mad

Citation : 2026 Latest Caselaw 2724 Mad
Judgement Date : 21 May, 2026

[Cites 2, Cited by 0]

Madras High Court

Senthil Kumar vs State Of Tamilnadu Rep By The Sub ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                 CRL OP(MD). No.9733 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.9733 of 2026

                     Senthil Kumar                                                      ... Petitioner

                                                            Vs

                     State of Tamil Nadu
                     Rep.By, the Sub Inspector of Police,
                     Panakudi Police Station,
                     Panakudi, Tirunelveli District.
                     (Crime No.604 of 2026)                                      ... Respondent



                     PRAYER :- For Anticipatory Bail in Crime No.604 of 2026 on the file of
                     the Respondent Police.


                                        For Petitioner      : Mr.V.Rajiv Rufus

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

                                                            ORDER

The petitioner / sole accused, who apprehends arrest at the hands

of the respondent police for the offences punishable under Sections

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

296(b), 115(2), 132 and 351(3) of BNS, 2023 and Section 25(1A) of the

Arms Act, in Crime No.604 of 2026 on the file of the respondent police,

seeks anticipatory bail.

2.The case of the prosecution is that on 12.05.2026 at about 10.30

pm., the accused persons abused the defacto complainant and other

police persons in filthy language, threatened them with dire consequence

and assaulted them. 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 Government Advocate (Crl.side) appearing for the

respondent police would submit that the injured was treated as an

outpatient.

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

taking into account that the injured was treated as outpatient, 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, Valliyoor, Tirunelveli 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].