Kannan And Others vs State Of Tamilnadu

S.Srimathy, J

The petitioners, who were arrested and remanded to judicial custody on 14.11.2025 for the offences punishable under Sections 194 of BNSS, 2023, altered into Section 108 of BNS, 2023 in Crime No. 236 of 2025 on the file of the respondent police, seek bail.

The case of the prosecution is that the defacto complainant’s son, Velmurugan, is said to have quarrelled with his wife, and when his daughter intervened, he assaulted her, resulting in internal injuries. Distressed that he had beaten his own daughter, Velmurugan allegedly poured kerosene on himself and set himself on fire. Hence, the complaint.

The learned counsel for the petitioners submitted that the petitioners are innocent person and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are in judicial custody from 14.11.2025. Hence, he seeks bail to the petitioner.

The learned Additional Public Prosecutor submitted that, after investigation, it has been reported that the deceased poured kerosene on himself and set himself on fire.

Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioners, this Court is inclined to grant bail to the petitioners, subject to the following conditions:

Accordingly, the petitioners are ordered to be released on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Thiruvidayamaruthur, and on further conditions that :-

[a] the petitioners and the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate may obtain a copy of their Aadhaar card or bank pass book to ensure their identity.

[b] the petitioners shall report before the respondent police as and when required for investigation.

[c] the petitioners shall not tamper with the evidence or witness either during investigation or trial.

[d] the petitioners shall not abscond either during investigation or trial.

[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner is 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)AIR SCW 5560].

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS.