Sanjivee vs State Of Tamilnadu

S.Srimathy, J

The petitioner, who was arrested and remanded to judicial custody on 13.03.2025 for the offences punishable under Sections 296(b),115(2), 118(1), 324(2), 351(3), 308(5) of BNS r/w 25(1-A) of Arms Act, 1959, in Crime No.16 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that the defacto complainant is working as a collection agent in a private company. When the defacto complainant went to Seiyamangalam for the purpose of collecting loan amount from one Hemalatha, at that time, the petitioner abused the defacto complainant and demanded money and also threatened him using Aruval and also stolen Rs.1000/- from the defacto complainant's shirt pocket and caused injuries. 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 13.03.2025. Hence, he seeks bail to the petitioner.

The learned Additional Public Prosecutor submitted that the petitioner is having 16 previous cases. He further submitted that the injured has already been discharged from hospital. However, he opposed for grant of bail to the petitioner.

Taking into consideration of the facts and circumstances of the case and inspite of 16 previous cases pending against the petitioner and the injured has already been discharged from hospital 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) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyaru, 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.