Sudalaimuthu @ Thangapandi vs State Of Tamilnadu

P. Dhanabal, J

The petitioner/A3, who was arrested and remanded to judicial custody on 10.03.2026 for the offences punishable under Sections 465, 468 and 471 of IPC @ 204, 420, 465, 467, 468, 471 and 34 of IPC, in Crime No.43 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner along with co-accused has fabricated the insurance certificate from HDFC ERGO General Insurance Company Limited with the fact Policy No.2318 1013 4997 7900 000, which has not been issued by the company and filed the said forged document in M.C.O.P.No.794 of 2024 before the learned Motor Accident Claims Tribunal at Tirunelveli. Hence, the complaint.

The learned counsel for the petitioner would submit that the petitioner is an innocent person and he was falsely implicated in this case and he is no way connected in the above said incident. The petitioner has been arrested and remanded to judicial custody on 10.03.2026. Hence, he prays to grant bail to the petitioner.

The learned counsel for State of Tamilnadu (Crl. Side) appearing for the respondent Police would submit that the investigation is pending and the offences are grave in nature. Hence, he strongly opposed to grant bail to the petitioner. However, the petitioner has no previous cases.

This Court heard both sides and perused the materials available on record.

Considering the rival submissions made by the learned counsel on either side, nature of offence, and considering the fact that as the date of occurrence is 02.05.2023 and FIR has been registered on 16.10.2025, by this time material part of the investigation might have been completed and the petitioner has no previous cases and the co-accused were arrested and released on bail and also considering the period of incarceration undergone by the petitioner from 10.03.2026, this Court is inclined to grant bail to the petitioner subject to the following conditions:

[a] Accordingly, the petitioner is ordered to be released on bail on condition to execute 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, Ottapidaram, and on further conditions that:

[b] the petitioner shall report before the Inspector of Police, EOW, Thoothukudi, daily at 10.30 a.m., for a period of 30 days and thereafter, as and when required for interrogation.

[c] the petitioner shall not commit any offence similar to the offence of which she is accused, or suspected, or of the commission of which she is suspected;

[d] the petitioner shall not abscond either during investigation or trial;

[e] the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade her from disclosing such facts to the Court or to any police officer or tamper with the evidence;

[f] On breach of any of the aforesaid conditions, the learned Judicial 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].

[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS.