Manikandan vs State Rep By Inspector Of Police, on 30 April, 2026

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Madras High Court

Manikandan vs State Rep By Inspector Of Police, on 30 April, 2026

Bench: G.K.Ilanthiraiyan

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 30.04.2026

                                                             CORAM

                              THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                  Crl.O.P.No.11217 of 2026

                   Manikandan                                                   ... Petitioner(s)

                                                               Vs.

                   State rep. by the Inspector of Police,
                   Erode North Police Station,
                   Erode District.                                              ... Respondent(s)
                   [Crime No.261 of 2025]

                   PRAYER: Criminal Original Petition filed under Section 483 of BNSS, 2023,
                   to enlarge the petitioners on bail concerned in Crime No.261 of 2025 on the file
                   of the respondent.



                                    For Petitioner(s)          : Mr.K.Shyam Sunder

                                    For Respondent(s)          : Mr.S.Vinoth Kumar
                                                                 Government Advocate (Crl. Side)




                                                             ORDER

The petitioner, who was arrested and remanded to judicial custody on 01.02.2026, for the offences punishable under Sections 5(n), 5(l), 5(j)(ii) and 6 1/4 https://www.mhc.tn.gov.in/judis of POCSO Act, 2012 and Sections 9 and 10 of POCM Act, in Crime No.261 of 2025, on the file of the respondent, seeks bail.

2. The case of the prosecution is that the petitioner aged 30 years had committed penetrative sexual assault on the victim girl aged 17 years on several occasions and the victim girl is in advanced stage of pregnant. Hence, the case

3. The learned counsel for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would further submit that the petitioner has been under incarceration since 01.02.2026. He would further submit that the petitioner is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prays for the grant of bail.

4. The learned Government Advocate (Crl. Side) reiterated the prosecution case and submitted that this is the third bail application filed by the petitioner and the earlier bail applications were dismissed by this Court and there is no change in circumstances.

5. On perusal of records revealed that the petitioner had committed very serious and heinous offence as against the victim girl. Therefore, this Court is not inclined to enlarge the petitioner on bail.

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https://www.mhc.tn.gov.in/judis

6. Accordingly, this Criminal Original Petition is dismissed.

30.04.2026 ata To

1. The Mahila Court, Salem.

2. The Superintendent, Sub Jail, Gobichettipalayam.

3. The Inspector of Police, Erode North Police Station, Erode District.

4. The Public Prosecutor, High Court of Madras.

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https://www.mhc.tn.gov.in/judis G.K.ILANTHIRAIYAN,J.

ata Crl.O.P.No.11217 of 2026 30.04.2026 4/4 https://www.mhc.tn.gov.in/judis

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