M.Sasi vs State Of Tamilnadu

S.Srimathy, J

The petitioner, who was arrested and remanded to judicial custody on 30.12.2025 for the offences punishable under Section 194 of BNSS altered into Section 103 of BNS in Crime No.357 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that, based on the written complaint given by the younger daughter of the deceased, it is alleged that on 26.12.2025, the deceased fell down the staircase and was taken for treatment at Grace Hospital, Kalukuttom. On the next day, at about 9.15 p.m., while drinking water along with rice gruel, he suddenly died due to shortness of breath. Hence, the complaint.

The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 30.12.2025. Hence, he seeks bail to the petitioner.

The learned Additional Public Prosecutor submitted that the accused attacked the deceased with a wooden log and pipe. He further submitted that no previous case is pending against the petitioner. However, he opposed for grant of bail to the petitioner.

Taking into consideration of the fact that there is no previous case pending against the petitioner and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions:

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

[a] the petitioner 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 petitioner shall report before the respondent police daily at 10.30 a.m., until further orders.

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

[d] the petitioner 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.