Anju Krishna vs State Of Tamilnadu

C.Kumarappan, J

The petitioner, who was arrested and remanded to judicial custody on 05.02.2026 for the alleged offence under Sections 8(C), 20(b) (ii) (A), 22(b), 25, 29(1) of NDPS Act, 1985, in Crime No.71 of 2026 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner, along with other accused, was found in possession of 7 grams of Methamphetamine, 6 grams of OG Ganja and one number of LSD Stamp for sale, and the same were seized by the respondent police. Hence, the case.

The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and has not committed any offence as alleged by the prosecution. He would further submit that the co-accused/A2 has already been released on bail by this Court in Crl.O.P.No.6180 of 2026 dated 11.03.2026, and that the petitioner has been in custody since 05.02.2026. Hence, he prayed for grant of bail to the Petitioner.

The learned Government Advocate (Crl.Side) appearing for the respondent police reiterated the prosecution and would submit that there are totally 13 accused, and the petitioner is arrayed as A9. He would fairly submit that there was no recovery from the petitioner and that no previous case is pending against her.

I have given anxious consideration to the submissions made by the learned counsel on either side and also perused the records available.

Considering the facts and circumstances of the case and taking note of the fact that this Court had already granted bail to the co-accused, A2 in Crl.O.P.No.6180 of 2026 dated 11.03.2026, this Court is inclined to enlarge the petitioner on bail, subject to certain conditions:-

Accordingly, the petitioner is ordered to be released on bail on her executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties each, for a like sum to the satisfaction of the learned Judicial Magistrate-I, Ponamallee, and on further conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the Application for Surety ship [Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019']. The learned Magistrate shall obtain a copy of any one of the identity proofs to ensure their identity;

[b] the petitioner shall report before the learned Judicial Magistrate-I, Ponamallee, daily at 10.30 a.m., for a period of 30 days;

[c] the petitioner shall not abscond either during investigation or trial;

[d] the petitioner shall not tamper with the evidence or witness either during investigation or trial;

[e] On breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to pass appropriate orders against the petitioner in accordance with law as if the aforementioned conditions have been imposed and the petitioner 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)13 SCC 283];

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.