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Madras High Court
Selva Ganesh vs State Rep. By The Inspector Of Police on 22 May, 2026
CRL OP No. 13515 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. 13515 of 2026
1. Selva Ganesh
2. Chendurpandiyan
3. Vijayalakshmi
4. Mahalakshmi
..Petitioners/Accused
Nos.1 to 4
Vs
State Rep. by The Inspector of Police
R-8 Vadapalani Police station,
Chennai City.
(Crime No.87 of 2026)
..Respondent/
Complainant
Prayer: This Criminal Original Petition is filed under Section 482 of Bharatiya
Nagarik Suraksha Sanhita (BNSS) Act, 2023, praying to enlarge the petitioner
on bail, in the event of their arrest by the Respondent Police, pending
investigation of the case in Crime No.87 of 2026 on the file of the Respondent.
For Petitioner(s): Mr.V.Vishnu
For Respondent(s): Mr.A.Amarnath,
Counsel for Government of Tamil Nadu (Crl.Side)
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CRL OP No. 13515 of 2026
ORDER
This Criminal Original Petition has been filed by the petitioners on
19.05.2026 under Section 482 of the Bharatiya Nagarik Suraksha Sanhita
(BNSS), 2023, praying to grant an order of pre-arrest bail.
2. The petitioners apprehend arrest at the hands of the respondent-police
for the offences punishable under Sections 318(2) and 316(2) of Bharatiya
Nagarik Sanhita, 2023 in Crime No.87 of 2026 on the file of the respondent-
police.
3. The case of the prosecution is that the defacto complainant, who was in
a relationship with the first petitioner, arranged a loan for a sum of
Rs.15,00,000/- for the business of the first petitioner at the instance of the
second petitioner. Petitioners have not repaid the amount and thereby cheated
the defacto complainant. Hence, the present case.
4. Mr.V.Vishnu, the learned counsel for the petitioners, submits that the
petitioners are innocent persons, they have not committed any offence as
alleged by the prosecution and a false case has been foisted against the
petitioners. He however submits that the petitioners are ready to abide by any
stringent conditions that may be imposed by this Court. Accordingly, he prays
to grant an order of pre-arrest bail to the petitioners.
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5. Per contra, Mr.A.Amarnath, the learned counsel for Government of
Tamil Nadu (Criminal Side) appearing for the respondent-police, submits that
the petitioners cheated the defacto complainant to the tune of Rs.15,00,000/-
and further contends that if the petitioners are released on pre-arrest bail, they
will again cause threat to the defacto complainant and tamper with the evidence.
Accordingly, he prays to dismiss this Criminal Original Petition.
6. Heard on both sides. This Court has perused the records.
7. The petitioners are permanent residence and has deep roots in the
society. Hence, there is less possibility of absconding. Considering the same
and also considering the nature of the offence alleged against the petitioners and
with a view to give an opportunity to the petitioners to reform themselves, this
Court is inclined to grant pre-arrest bail to the petitioners. Accordingly, pre-
arrest bail is granted to the petitioners subject to the following conditions:
(i) The petitioners shall be released on pre-arrest bail in the event of their
arrest or in the event of their surrender before the learned XVII Metropolitan
Magistrate Court, Saidapet, Cheanni-15, within a period of 15 days from the
date on which the order copy is made ready, on executing a bond for a sum of
Rs.10,000/- (Rupees Ten Thousand only) along with two sureties each for a like
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sum of Rs.10,000/- (Rupees Ten Thousand Only) to the satisfaction of the
learned XVII Metropolitan Magistrate Court, Saidapet, Cheanni-15.
(ii) The sureties shall affix their photographs and left thumb impression
in the Application for Suretyship [Judicial Form No.46 annexed to 'The
Criminal Rules of Practice, 2019']. The learned XVII Metropolitan Magistrate
Court, Saidapet, Cheanni-15, shall obtain a copy of any one of identity proofs to
ensure their identity.
(iii) The first petitioner shall alone appear and sign before the
respondent-police daily at 10.00 a.m. until further orders.
(iv) The petitioners shall make themselves available for interrogation by a
police officer as and when required.
(v) The petitioners shall not, directly or indirectly, make any inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him from disclosing such facts to the Court or to any police officer.
(vi) The petitioners shall also not, directly or indirectly, cause any threat
to the defacto complainant, his family members and witnesses and shall not
tamper the evidence.
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(vii) The petitioners shall furnish their residential address and mobile
number to the learned XVII Metropolitan Magistrate Court, Saidapet,
Cheanni-15.
(vii) On breach of any of the aforementioned conditions, the learned
XVII Metropolitan Magistrate Court, Saidapet, Cheanni-15, or Trial Court, as
the case may be, is entitled to pass appropriate orders against the petitioner in
accordance with law as if the aforementioned conditions are imposed by him as
laid down by the Hon'ble Supreme Court in P.K. Shaji vs. State of Kerala
[(2005) 13 SCC 283].
8. Accordingly, this Criminal Original Petition is allowed subject to the
conditions stated supra.
22-05-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
JAI
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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.
To
1. The XVII Metropolitan Magistrate Court,
Saidapet, Chennai-15.
2.The Inspector of PoliceR-8 Vadapalani Police station,
Chennai City.
3. The Public Prosecutor,
High Court of Madras.
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R.SAKTHIVEL, J.
JAI
22-05-2026
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