Karthi vs State

K. Rajasekar, J

The petitioner, who was arrested and remanded to judicial custody on 15.08.2025, for the offences punishable under Sections 296(b), 103(1) of BNS, 2023 in Crime No.147 of 2025 on the file of the respondent police seeks bail.

The case of the prosecution is that this petitioner is the son of the deceased who developed a quarrel with the mother and thereafter, while she was alone in the house, the petitioner came with a knife and slit her throat and committed murder. Hence, the case.

3.The learned counsel for the petitioner submitted that the petitioner is in custody from 15.08.2025, investigation is completed and petitioner is not having bad antecedents, and prayed for the grant of bail to the petitioner.

4.The learned Government Advocate (Crl.Side) appearing for the respondent police submitted that the petitioner had developed a quarrel with the mother and after half an hour, he came with a knife and slit the throat of the mother for the petty quarrel and he is arrested and investigation in this case is pending. Hence, he opposed to grant bail to the petitioner.

Earlier, this Court dismissed the bail petitions filed by the petitioner on two occasions. Now, the learned Government Advocate(Crl.Side) submitted that the investigation has been completed and the final report was also filed in PRC.No.291 of 2025.

Considering the submissions made by the learned Government Advocate (Crl.Side) that the final report filed after completion of investigation and also considering the period of his incarceration, this Court is inclined to grant bail to the petitioners with certain conditions.

Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties each, for a like sum to the satisfaction of the learned Mahila Court, Vellore and on further conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

[b] the petitioner shall report before the concerned Court daily at 10.30 a.m., for a period of three weeks and thereafter as and when required for interrogation.

[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 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 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 B.N.S.