Muthupandi vs State Of Tamilnadu

S.Srimathy, J

The petitioner, who was arrested and remanded to judicial custody on 06.01.2026 for the offences punishable under Sections 296(b), 132, 351(3) of BNS, 2023 and Section 25(1A) of Arms Act, in Crime No.89 of 2026 on the file of the respondent police seeks bail.

The case of the prosecution is that the petitioner herein is said to have illegally found in possession of a sword in a public place and thereby caused disturbance to the general public. Hence, the complaint.

The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 18.01.2026. Hence, he seeks bail to the petitioner.

The learned Additional Public Prosecutor would submit that there are 4 previous cases pending against the petitioner and the investigation of the case is pending and hence, he opposed for grant of bail to the petitioner.

Despite the pendency of four previous cases against the petitioner considering the period of incarceration already 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, Radhapuram District, 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 appear before the respondent Police daily twice at 10.30 am and 5.00 pm until further orders;

[c] the petitioner shall not abscond either during investigation or trial.

[d] the petitioner shall not tamper with 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 BNS.