Ragul vs State

K. Rajasekar, J

The petitioner, who was arrested and remanded to judicial custody on 22.10.2025 for the offences punishable under Sections 191(2), 191(3), 296(b), 115(2), 118(1), 351(3) and 109(1) of BNS in Crime No.326 of 2025, registered on the file of the respondent police, seeks bail.

The case of the prosecution is that on 21.10.2025 at about 10:00p.m., on account of previous enmity, the petitioner along with other accused entered into wordy quarrel with the defacto complainant and his friends; that thereby, abused and assaulted them with knife. Hence, this case.

The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 22.10.2025; that the co-accused were already granted anticipatory bail by this Court, vide order dated 28.10.2025 in Crl.O.P.No.29195 of 2025; that the injured discharged from the hospital and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.

The learned Government Advocate (Crl. Side) appearing for the respondent while opposing the bail to the petitioner reiterated the prosecution case and stated that there are totally eight accused involved in this case and the petitioner is arrayed as A6; that the petitioner has no previous antecedents; that the injured discharged from the hospital; and that the investigation of this case is pending.

Considering the facts and circumstances of the case, the petitioner has no previous antecedents, the injured discharged from the hospital, the co-accused were already granted anticipatory bail and taking note of the period of incarceration undergone by the petitioner, this Court is inclined to grant bail to the petitioner 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 Judicial Magistrate No.IV, Thorapadi, Vellore and on further conditions that:

[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 respondent police daily at 10:30 a.m., for a period of three weeks and thereafter, as and when required for interrogation;

[c] On breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to pass appropriate orders against the petitioner in accordance with law as if the aforementioned 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)13 SCC 283];

[d] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.