Ramesh vs State Rep by Inspector of Police

The petitioner, who was arrested and remanded to judicial custody on 26.06.2026 for the alleged offence under Sections 329(4), 64(2), (f), (k) of BNS, in Crime No.255 of 2026 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner, the brother-in-law of the defacto complainant, criminally trespassed into her house on 19.06.2026 and committed rape on the victim, a visually impaired woman, aged about 26 years. 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 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.

Per contra, the learned Government Advocate (Criminal Side) appearing for the Respondent Police reiterated the prosecution case and submitted that the victim is aged 26 years and the petitioner is aged 42 years. He also produced the statement of the victim recorded under Section 183 of BNSS dated 21.07.2026. He further submitted that the investigation completed and the charge sheet has also been filed in PRC.No.50 of 2026. However, he opposed the grant of bail to the Petitioner.

I have given my anxious consideration to either side submissions and perused the materials available on record.

Considering the nature of the allegation, the fact that the investigation is completed and the charge sheet has been filed, the period of incarceration already undergone by the petitioner and having perused the statement of the victim recorded under Section 183 of BNSS, 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 to the satisfaction of the learned Judicial Magistrate No.II, Ulundurpet, Kallakurichi District, 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 Trial Court daily at 10.30 a.m., until further orders;

[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 acc 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.