Raveendhra vs The State Represented By Its, The Inspector Of Police

The petitioner, who was arrested and remanded to judicial custody on 21.11.2025 for the alleged offence under Sections 109, 120B, 147, 148, 149, 294(b), 307, 506(ii) of IPC in Crime No. 277 of 2023 on the file of the respondent police, seeks bail.

The main case in S.C. No. 184 of 2025 is pending on the file of the Sessions Court for the Trial of Bomb Blast Cases, Coimbatore. Due to the petitioner’s non-appearance before the trial court, a Non-Bailable Warrant (NBW) was issued on 19.08.2025. Upon execution of the warrant, the petitioner was arrested by the respondent police on 22.11.2025 and has been in custody since then.

The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged by the prosecution. He further submitted that during the relevant period, the petitioner was arrested in connection with another case and was complying with the conditions imposed therein. Consequently, he could not appear before the trial court on 19.08.2025, which led to the issuance of a Non-Bailable Warrant (NBW). Subsequently, while he was in custody, a preventive detention order was passed against him, which was ultimately set aside by an order of this Court dated 23.07.2026. It was also submitted that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for the grant of bail to the petitioner.

Per contra, the learned Government Advocate (Criminal Side) appearing for the Respondent Police reiterated the prosecution case and 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 facts and circumstances of the case, and taking note of the submissions made by the learned counsel on either side, this Court notes that the trial has already commenced in the main case. Furthermore, having regard to the petitioner's period of incarceration since 21.11.2025, this Court is of the firm view that further custody of the petitioner is not required for the purpose of investigation. Hence, this Court is inclined to grant bail to the petitioner, 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 Sessions Judge, Sessions Court for Trial of Bomb Blast Cases, Coimbatore, 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 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.

Registry is directed to forthwith upload this order in the Official Website of this Court.

All concerned to act on this order being uploaded in Official Website of this Court without insisting on certified hard copies. To be noted, this order when uploaded in the official website of this Court will be watermarked and will also have a QR code.