Vasu @ Veerasekaran vs State

C.Kumarappan, J

The petitioner, who was arrested and remanded to judicial custody on 25.01.2026 for the alleged offence under Sections 296(b), 115(2), 308(5), 351(3) of BNS r/w Section 25(1A) of the Indian Arms Act, 294(b), 323, 386 & 506(2) of IPC, in Crime No.28 of 2026 on the file of the respondent police, seeks bail.

The allegation against the petitioner is that the petitioner attacked and robbed a sum of Rs.1,000/- from the defacto complainant at knife point. Hence, the complaint.

The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in the present case and that he has not committed any offence as alleged by the prosecution. He further submitted that the co-accused/A2 already released on bail by this Court in Crl.O.P.No.4235 of 2026 dated 20.02.2026 and the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the petitioner.

The learned Government Advocate (Criminal Side) appearing for the respondent Police would object the application on the ground that the petitioner has got 8 previous cases and fairly submit that the investigation has been completed.

Taking into consideration the above circumstances and the fact that the co-accused/A2 already released on bail by this Court in Crl.O.P.No.4235 of 2026 dated 20.02.2026, this Court is inclined to grant bail to the petitioner, subject to certain conditions. In the result, this petition is allowed.

Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties each, for a like sum to the satisfaction of the learned District Munsif-cum-Judicial Magistrate Court, Vedaranyam, 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] the petitioner shall not abscond either during investigation or trial;

[d] the petitioner shall not tamper with the evidence or witness either during investigation or trial;

[e] 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];

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