Madras High Court
Ram Avtar Singh Baghel vs The State Of Tamil Nadu, Rep By Its ... on 27 April, 2026
CRL OP No. 10473 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-04-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
CRL OP No. 10473 of 2026
1. Ram Avtar Singh Baghel
S/o.Ram Swroop Singh,
Residing at
No.587, Gopal Nagar,
Kidwai Nagar,
Kanpur Nagar, .
Uttar Pradesh-208 011.
2. Hema Singh Baghel
No.587, Gopal Nagar, Kidwai Nagar, Kanpur
Nagar, Uttar pradesh-208011
3. Uma Baghel
No.587, Gopal Nagar, Kidwai Nagar, Kanpur
Nagar, Uttar pradesh-208011
..Petitioner(s)
Vs
The State of Tamil Nadu, Rep by its
Inspector of Police,
Erode South Police Station,
Erode District 638 009.
..Respondent(s)
PRAYER : Criminal Original Petition filed under Section 482 of BNSS,
2023, to enlarge the petitioners on bail in the event of their arrest concerned in
Crime No.204 of 2023 pending investigation on the file of the respondent of
police .
For Petitioner(s): Mr. B.Manikandan
For Respondent(s): MR.P.DHILEEPAN,
GOVT.ADVOCATE (CRL SIDE)
__________
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https://www.mhc.tn.gov.in/judis
CRL OP No. 10473 of 2026
ORDER
The petitioners apprehend arrest in connection with Crime No.204 of 2023 on the file of the respondent police, for the alleged offence under Section 174 of the Code of Criminal Procedure, 1973, and seeks anticipatory bail.
2. It is seen that the present application has been filed against the issuance of a Non-Bailable Warrant against the petitioner. The materials on record indicate that the petitioner has been continuously defying the orders of the Court and has been absconding. In such circumstances, as held by the Hon’ble Supreme Court in (2024) 12 SCC 382, a person against whom an NBW has been issued and who has not cooperated with the process of law is not entitled to the discretionary relief of anticipatory bail.
3. In view of the above, this Court is not inclined to grant anticipatory bail to the petitioner.
4. Accordingly, this Criminal Original Petitions are dismissed.
27-04-2026 DRL __________ Page2 of 4 https://www.mhc.tn.gov.in/judis CRL OP No. 10473 of 2026 To
1.The Inspector of Police, Erode South Police Station, Erode District 638 009.
2.The Public Prosecutor, High Court, Madras.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis CRL OP No. 10473 of 2026 C.KUMARAPPAN, J.
DRL CRL OP No. 10473 of 2026 27-04-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis