Ganesh Anandh vs State

C.Kumarappan, J

The petitioner, who was arrested and remanded to judicial custody on 13.02.2026 for the alleged offence under Section Section 103(1), 238 of BNS and altered as 103(1), 140(1), 238(a), 315 of BNS in P.R.C.No.18 of 2026 on the file of the Judicial Magistrate Court, Avinashi in Crime No.127 of 2026 on the file of the respondent police, seeks bail.

The case of the prosecution is that on the date of occurrence i.e., on 12.02.2026, while the petitioner and the deceased were consuming liquor, a wordy quarrel erupted between them, resulting in a sudden provocation. It is further alleged that the petitioner kidnapped and murdered the deceased. Hence, the case.

The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in the present case and that he has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the Petitioner.

Per contra, the learned Government Advocate (Criminal Side) appearing for the Respondent Police reiterated the prosecution case and submitted that the petitioner kidnapped and murdered the deceased, however, orchestrated the crime as if it is an accident. Hence, he opposed the grant of bail to the Petitioner.

I have given my anxious consideration to either side submissions and perused the materials available on record.

Considering the facts and circumstances of the case; taking note of the submission made by the learned Government Advocate (Crl.Side); though there are serious allegation against this petitioner, from the submission made by the learned Government Advocate (Criminal Side), it is seen that the investigation has been completed and charge sheet has been taken and committed to the Court of Sessions. In such view of the factual position, this Court is of the firm view that the petitioner may be enlarged on bail subject to certain conditions.

Accordingly, the petitioner is ordered to be released on bail on his 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 Court, Avinashi, 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 concerned learned Principal District Judge regularly at 10.30 a.m., for a period of 30 days and thereafter as and when required;

[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.