V.Selva Surya vs State Of Tamil Nadu

P. Dhanabal, J

The petitioner / A3, who was arrested and remanded to judicial custody on 01.03.2026 for the offences punishable under Sections 191(2), 191(3), 329(3), 115(2), 118(1), 109, 296(b) and 351(3) of BNS Act, 2023 in Crime No. 76 of 2026 on the file of the respondent police, seeks bail.

The case of the prosecution is that on 26.02.2026, the accused persons are said to have went to the Bar, where the complainant is working and demanded a sum of Rs.1000/-. When the same was refused, they abused the employees of the Bar in filthy language and attacked them with a knife including the complainant and caused injuries and threatened them with dire consequences. Hence the case.

The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he was falsely implicated in this case and he has not committed any offence as alleged by the prosecution. He would further submit that the injured was discharged from the hospital and the co-accused was already released on bail by the learned Principal Sessions Judge, Tirunelveli, and he has been arrested and remanded to judicial custody on 01.03.2026. Therefore, prayed to grant bail for the petitioner.

The learned Additional Public Prosecutor appearing for the respondent submitted that one of the injured is still in hospital. Hence, he strongly opposed to grant bail to the petitioner. However, he fairly conceded that the co-accused was already released on bail by the learned Principal Sessions Judge, Tirunelveli.

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

Considering the rival submissions made by the learned counsel on either side, the nature of the offence and even according to the prosecution, the petitioner herein made assault only with bare hands and the co-accused was already released on bail by the learned Principal Sessions Judge, Tirunelveli, and also considering the period of incarceration undergone by the petitioner, 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-I, Tirunelveli, and on further conditions that:

[b] the petitioner shall report before the respondent police daily at 10.30 a.m., until further orders;

[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.