Lingadurai vs State Of Tamilnadu Rep By Inspector Of ...
2026 Latest Caselaw 2726 Mad

Citation : 2026 Latest Caselaw 2726 Mad
Judgement Date : 21 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Lingadurai vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                CRL OP(MD). No.9550 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.9550 of 2026

                     Lingadurai                                                 ... Petitioner

                                                            Vs

                     State of Tamil Nadu
                     Rep.By, the Inspector of Police,
                     Sathankulam Police Station,
                     Tuticorin District.
                     (Crime No.278 of 2026)                                     ... Respondent



                     PRAYER :- For Anticipatory Bail in Crime No.278 of 2026 on the file of
                     the Respondent Police.


                                        For Petitioner      : Mr.D.S.Haroon Rasheed

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

                                                            ORDER

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

respondent police for the offences punishable under Sections 24(1) of the

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

Cigarettes and other Tobacco Products Act, 2003 and Section 123 of

BNS, 2023 in Crime No.278 of 2026 on the file of the respondent police,

seeks anticipatory bail.

2.The case of the prosecution is that on 02.05.2026 at about 07.00

pm., when the respondent police were on routine checkup at

Saveriyarpuram Vilakku, they found that the accused persons were in

possession of contraband, like Hans, Ganesh and other tobacco products.

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 offences are grave in nature and

hence, he strongly opposed to grant anticipatory bail to the petitioner.

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5.Considering the facts and circumstances of the case, 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, Sathankulam, 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 daily 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].