A.Abdul Basha vs The State Rep By,
2026 Latest Caselaw 2749 Mad

Madras High Court

A.Abdul Basha vs The State Rep By, on 22 May, 2026

                                                                             CRL OP No. 13520 of 2026


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 22-05-2026

                                                       CORAM

                                   THE HON'BLE MR.JUSTICE R.SAKTHIVEL

                                             CRL OP No. 13520 of 2026

                A. Abdul Basha,
                S/o. Abdul Rouf,
                No.30, Masuthi Street,
                Eraiyur, Thiruvallur District.
                                                                             ..Petitioner/Accused
                                                                           (Ranking Not Known)
                                                          Vs
                The State Rep By,
                The Inspector of Police,
                Pullarambakkam Police Station,
                Thiruvallur District.
                (Crime No. Not Known of 2026)
                                                                       ..Respondent/Complainant

                       PRAYER: Criminal Original Petition filed under Section 482 of
                Bharatiya Nagarik Suraksha Sanhita (BNSS) Act, 2023, praying to enlarge the
                petitioner on bail in the event of his arrest in connection with Crime No.Not
                Known of 2026 on the file the respondent police.

                              For Petitioner :         Mr. R. Sasikumar
                              For Respondent(s):       Mr. R. Ganesh Kumar,
                                                       Government Advocate (Criminal Side)

                                                       ORDER

This Criminal Original Petition has been filed by the petitioner / accused

on 19.05.2026 under Section 482 of Bharatiya Nagarik Suraksha Sanhita

(BNSS) Act, 2023, praying for an order of granting pre-arrest bail.

__________ Page1 of 4 https://www.mhc.tn.gov.in/judis

2. The petitioner apprehends arrest at the hands of the respondent

Police for the offences punishable under Sections 296(b), 126(2) and 351(3) of

the Bharatiya Nyaya Sanhita (BNS) Act, 2023, read with Section 4 of Tamil

Nadu Prohibition of Harassment of Women (TNPHW) Act, in Crime No. Not

Known of 2026 on the file of the respondent police.

3. The case of the prosecution is that the defacto complainant and the

petitioner are acquainted with each other. Due to a money dispute and previous

enmity between them, a wordy quarrel ensued, with them, during which the

petitioner allegedly attacked the defacto complainant with a knife, caused

injuries, and also threatened the defacto complainant with dire consequences.

Hence, the case.

4. Mr. R. Sasikumar, the learned counsel for the petitioner submits

that the petitioner and the defacto complainant are friends. Due to certain

misunderstandings with regard to money between them, a false case has been

lodged against the petitioner. He however submits that the petitioner is ready to

abide by any conditions to be imposed by this Court. Accordingly, he prays to

grant an order of pre-arrest bail to the petitioner.

5. Mr. R. Ganesh Kumar, the learned Government Advocate

(Criminal Side) appearing for the respondent Police, on instructions, submits __________ Page2 of 4 https://www.mhc.tn.gov.in/judis

that the respondent Police received a complaint and registered as

C.S.R.No.0221 of 2026 dated 09.04.2026, and that the investigation is in

progress. Hence, he seeks time to get instructions in this regard.

6. In view of the facts and circumstances of the case, this Court

directs the petitioner to appear before the respondent Police for the purpose of

investigation and to co-operate with the enquiry. Till such time, the respondent

Police are directed not to arrest the petitioner till 16.06.2026.

7. Registry is directed to list the case on 16.06.2026.

20-05-2026 klt/gbi

Note:-

1. Registry is directed to forthwith upload this order in the official website of this Court.

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

__________ Page3 of 4 https://www.mhc.tn.gov.in/judis

R.SAKTHIVEL, J.

klt/gbi

To

1. The Judicial Magistrate No.1, Thiruvallur.

2. The Inspector of Police, Pullarambakkam Police Station, Thiruvallur District.

3. The Public Prosecutor, High Court of Madras.

22-05-2026

__________ Page4 of 4 https://www.mhc.tn.gov.in/judis