Manish vs State Rep By The Inspector Of Police

The petitioner, who was arrested and remanded to judicial custody on 21.09.2026 for the alleged offences under Sections 296(b), 132 of BNS 7(1)(a) of CLA Act r/w 25(1) (a) of Arms Act, in Crime No.261 of 2026 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner along with other accused were found in possession of knife and causing disturbance to the general public and when the police attempted to arrest the petitioner, the petitioner threatened the police with knife. Hence, the case was registered.

The learned counsel appearing for the petitioner submitted that the petitioner is innocent and has been falsely implicated in this case without any basis. It is submitted that the petitioner has been in judicial custody since 21.09.2026 and that the petitioner is ready to cooperate with the investigation. The learned counsel would further contend that the petitioner is ready to abide by any condition imposed by this Court. Hence, he prayed for grant of bail to the petitioner.

The learned Government Advocate (Crl.Side) appearing for the respondent submitted that the petitioner was found in possession of knife and causing disturbance to the general public and also attacked the police. He further submitted that there is one previous case pending against the petitioner. However, he opposed to grant bail to the petitioner.

I have given anxious consideration to the submissions made by the learned counsel on either side.

Considering the submissions made by the learned counsel on both sides and taking note of the allegations and considering the period of incarceration undergone by the petitioner, this Court is inclined to enlarge the petitioner on bail, subject to certain conditions.

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 each to the satisfaction of the learned Judicial Magistrate II, Tiruvallur and subject to the following conditions:

[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] he petitioners shall report before the respondent police twice at 10.30 a.m., and 5.30p.m., for a period of fifteen days 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 take appropriate action against the petitioners in accordance with law as if the conditions had been imposed and the petitioners released on bail by the learned Magistrate/Trial Court itself, as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)13 SCC 283]; [f] if the petitioner thereafter abscond, a fresh FIR may be registered under Section 269 of the Bharatiya Nyaya Sanhita, 2023.