Karthi @ Mothu Karthi vs State Rep By, The Inspector Of Police
2026 Latest Caselaw 2787 Mad

Citation : 2026 Latest Caselaw 2787 Mad
Judgement Date : 22 May, 2026

[Cites 1, Cited by 0]

Madras High Court

Karthi @ Mothu Karthi vs State Rep By, The Inspector Of Police on 22 May, 2026

                                                                              CRL OP No. 13539 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. 13539 of 2026
                Karthi @ Mothu Karthi
                S/o.Narayanasamy,
                No.207, Veerapanjalipuram,Kollaimedu,
                Karadikudi, Ongapadi, Anaicut Taluk,
                Vellore District.
                                                                          ..Petitioner/Sole Accused
                                                           Vs
                State rep by,
                The Inspector of Police
                Veppamkuppam Police Station,
                Vellore District,
                Crime No. 96 of 2026
                                                                        ..Respondent/Complainant

                PRAYER: Criminal Original Petition filed under Section 482 of Bharatiya
                Nagarik Suraksha Sanhita, 2023 praying to enlarge the petitioner on bail in the
                event of arrest by the respondent police in Crime No.96 of 2026 on the file of
                the respondent police station.


                              For Petitioner    :       Mr.Thirumoorthy, D.

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


                                                        ORDER

This Criminal Original Petition has been filed by the petitioner on

19.05.2026 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, apprehend the arrest at the hands of the

respondent police for the alleged offences punishable under Sections 4(1)(A)

and 4(1)(C) of Tamil Nadu Prohibition (Amendment) Act, 2024 in Crime No.96

of 2026 on the file of the respondent police.

3. The case of the prosecution is that on 19.04.2026, while the respondent

police were on duty, the petitioner was found in illegal possession of 40

numbers liquor bottles, each containing 180 ml. Hence, the case.

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

innocent person and he has been falsely implicated in this case. 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 was in illegal possession of 40

numbers of liquor bottles, each containing 180 ml. He further submitted that the

petitioner has got eleven (11) previous cases. Hence, he prayed to dismiss this

Criminal Original Petition.

6.Heard on 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 and also with a

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view to give one more opportunity to the petitioner to reform himself, 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 No.III,

Vellore, 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 No.III, Vellore;

(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 No.III, Vellore shall

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

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

Police, daily at 10.00 a.m., until further orders;

(iv) The petitioner shall make himself available for interrogation by

police as and when required;

(v) 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;

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

Judicial Magistrate No.III, Vellore/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].

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: