Manikandan vs State

C.Kumarappan, J

The petitioner, who was arrested and remanded to judicial custody on 22.01.2026 for the alleged offence under Section 147, 148, 341, 307 r/w 149 of I.P.C. in Crime No.227 of 2017 on the file of the respondent police, seeks bail.

The present bail application has came to be filed on account of NBW ordered by the trial Court in S.C.No.287 of 2023 on 19.06.2025.

3.The learned Government Advocate (Criminal side) would submit that after the petitioner was ordered NBW, he was remanded to judicial custody on 22.01.2026 and there are about fourteen cases registered against him. Out of which nine cases has already been disposed of and the remaining cases are still pending. However, the learned counsel for the petitioner would submit that on the date of posting of the case on 09.06.2025, the petitioner was in jail in connection with Cr.No.320 of 2025, since 10.04.2025 and was released on bail only on 10.10.2025 in Crl.O.P.No.14350 of 2025.

4.Therefore, from the submissions made by the learned counsel for the petitioner though he has got so many cases, the very NBW ordered against him only due to his arrest in connected case. In such view of the position, and also taking into consideration the period of incarceration undergone by the petitioner, this Court is inclined to grant bail to the petitioner with stringent 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) each, with two sureties each for a like sum to the satisfaction of the learned VI Sessions Judge, Chennai, and subject to the following conditions:

[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 Court twice in the morning at 10.30 AM and evening at 5.45 PM until further orders;

[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 take appropriate action against the petitioner in accordance with law as if the conditions had been imposed and the petitioner released on bail by the learned Magistrate/Trial Court itself, as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)13 SCC 283];

[f] if the petitioner thereafter abscond, a fresh FIR may be registered under Section 269 of the Bharatiya Nyaya Sanhita, 2023.