Veeramani vs The State Rep By, The Inspector Of Police
2026 Latest Caselaw 2762 Mad

Citation : 2026 Latest Caselaw 2762 Mad
Judgement Date : 22 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Veeramani vs The State Rep By, The Inspector Of Police on 22 May, 2026

                                                                               CRL OP No. 12516 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. 12516 of 2026
                Veeramani
                S/o. Munusamy Rajaram
                No.113- 116, F-4, 1st Floor Kamatchi,
                Chandraprabhu Colony Main Road
                Ponniammanmedu, Ambattur
                Chennai-600 110.
                                                                      ..Petitioner/Accused
                                                          Vs
                The State By,
                The Inspector of Police,
                S-7, Madipakkam Police Station,
                Chennai.
                Crime No.148 of 2026
                                                                      ..Respondent/complainant

                PRAYER: Criminal Original Petition filed under Section 482 of Bharatiya
                Nagarik Suraksha Sanhita, 2023 praying to grant bail to the petitioner in the
                event of his arrest by the respondent police in Crime No. 148 of 2026 pending
                investigation on the file of the respondent police.


                              For Petitioner(s):       Mr.M.Jaikumar

                              For Respondent(s):       Mr.C.R.Malarvannan
                                                       Government Advocate (Criminal Side)


                                                       ORDER

This Criminal Original Petition has been filed by the petitioner on

12.05.2026 under Section 482 of 'Bharatiya Nagarik Suraksha Sanhita, 2023’

praying to grant an order of pre-arrest bail to him.

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2. The petitioner/Accused, apprehends arrest at the hands of the

respondent police for the alleged offence punishable under Section 316(2) of

Bharatiya Nyaya Sanhita, 2023 in Crime No.148 of 2026 on the file of the

respondent police.

3. The case of the prosecution is that one Saikrishnan approached the

petitioner for obtaining loan from the bank through his document, since he did

not have CIBIL score. The petitioner introduced one Sathishkumar, who had

CIBIL score. They all joined together, connived, and the said Saikrishnan

obtained loan of Rs.2.85 Crores from ICICI bank and the petitioner received

Rs.10 lakhs as commission out of which, Rs.5 lakhs sent back to

Sathishkumar’s employee as per his instructions. Hence, the case.

4. The learned counsel for the petitioner submitted that the petitioner is an

innocent person and he has not committed any offence as alleged by the

prosecution. The petitioner had only worked for commission. He further

submitted that the co-accused/Accused No.1 was already arrested and released

on bail. Hence, he prayed to grant an order of pre-arrest bail to the petitioner.

5. The learned Government Advocate (Criminal Side) appearing for the

respondent police submitted that the petitioner acted as broker and obtained

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commission of Rs.10 lakhs for obtaining loan through bank transaction. He

further submitted that the petitioner has got one previous case. Hence, he prayed

to dismiss this Criminal Original Petition.

6.Heard both sides. This Court has perused the records.

7.Considering the above facts and circumstances of the case, the nature of

the offence alleged to have been committed by the petitioner, this Court is

inclined to grant an order of pre-arrest bail to the petitioner subject to the

following conditions:

(i) The petitioner shall be released on bail in the event of his arrest or in

the event of his surrender before the learned Judicial Magistrate, Alandur,

within a period of 15 days from the date of receipt of a copy of this order, on

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

with two sureties each for a like sum of Rs.10,000/- to the satisfaction of the

learned Judicial Magistrate, Alandur;

(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 Judicial Magistrate, Alandur shall obtain

a copy of any one of identity proofs to ensure their identity;

(iii) The petitioner shall deposit a sum of Rs.2,00,000/- (Rupees Two

Lakhs only) to the credit of the Crime No.148 of 2026 on the file of the

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respondent-police, before the learned Judicial Magistrate, Alandur, within

a period of four weeks from the date on which the order copy is made

ready. In turn, the learned Judicial Magistrate, Alandur shall deposit the

said amount in an interest bearing Fixed Deposit in any nationalized Bank

initially for a period of one year and renew them periodically until the final

order / judgment is passed in the case in Crime No.148 of 2026. The

learned Judicial Magistrate, Alandur or Trial Court shall pass orders qua

entitlement of the said amount in its final order / Judgment.

(iv) The petitioner shall appear and sign before the respondent

Police, weekly once, i.e., every Monday at 10.00 a.m., until further orders;

(v) The petitioner shall make himself available for interrogation by police

as and when required;

(vi) The petitioner 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 them from disclosing such facts to the Court or to any police officer;

(vii) On breach of any of the aforementioned conditions, the learned

Judicial Magistrate, Alandur/Trial Judge is entitled to pass appropriate orders

against the petitioner in accordance with law as if the aforementioned

conditions are imposed by themselves as laid down by the Hon’ble Supreme

Court in P.K.Shaji Vs. State of Kerala [(2005) 13 SCC 5560].

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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 RSI/DH

Note: