M.Meganathan vs State Rep By The Inspector Of Police

The petitioner, who was arrested and remanded to judicial custody on 18.09.2026 for the alleged offences punishable under Sections 126(2), 296(b), 115(2), 118(1), 109(1), 351(3) of BNS, 2023 in Crime No. 248 of 2026 on the file of the respondent police, seeks regular bail.

The case of the prosecution is that due to previous enmity, petitioner along with other accused attacked the defacto complainant with stick, due to which, defacto complainant sustained grievous injuries . Hence, the case.

The learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in this case. He further undertakes that the petitioner will strictly abide by any stringent conditions imposed by this Court and will co-operate with the investigation. Hence, he prays for grant of bail to the petitioner.

The learned Government Advocate (Criminal Side) appearing for the respondent state strongly opposes the grant of bail and submitted that the injured has been discharged from the hospital.

Considering the facts and circumstances of the case, the period of incarceration undergone by the petitioner and also the fact that the injured has been discharged from the hospital, this Court is inclined to grant regular bail to the petitioner, subject to strict conditions to ensure his presence during investigation and trial.

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 Judicial Magistrate, Arakkonam, and on further conditions that:

[a] the sureties shall affix his 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 his identity;