Madras High Court
Sanjay vs State Rep. By The Inspector Of Police on 13 May, 2026
CRL OP No. 12277 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-05-2026
CORAM
THE HON'BLE MR.JUSTICE P. DHANABAL
CRL OP No. 12277 of 2026
Sanjay
S/o. Ganesan,
No.41, Muthiah Mudali Street,
Royapettah, Chennai - 600014.
..Petitioner(s)
Vs
State Rep. by The Inspector of Police
D2 Anna Salai Police Station,
Chennai.
Cr.No. 37 of 2026.
..Respondent(s)
Prayer: The Criminal Original Petition is filed under Section 483 of B.N.S.S. to
enlarge the petitioner on bail in Crime No. 37 of 2026 on the file of Respondent
Police, D2 Anna Salai Police Station, Chennai.
For Petitioner(s): Mr. M.Prakash
For Respondent(s): Mr.R.Vinothraja,
Government Advocate (Crl.Side)
ORDER
The petitioner/A3, who was arrested and remanded to judicial custody on 19.03.2026 for the offences punishable under Sections 8(c) read with 22(b), 25, 29(i) of NDPS Act, in Cr. No.37 of 2026 on the file of the respondent police, seeks bail.
2. The case of the prosecution is that on 19.03.2026 at 6.30 p.m., the __________ Page1 of 6 https://www.mhc.tn.gov.in/judis CRL OP No. 12277 of 2026 petitioner along with the other accused were found in possession of and engaged in the sale of narcotic tablets. From A1, the respondent police seized Alprazolam Tablets IP 0.5 mg (Reaty)-1 strip containing 15 tablets weighing 2.65 grams, Alprazolam Tablets (Anxit 0.5 mg)-1 strip containing 15 tablets weighing 3.65 grams and one Vivo Cell phone. From A2, Nitrazepam Tablets IP (Nitrosun-10), Quetiapine Tablets IP 25 mg-2 strips containing 11 tablets and one A57 black colour cellphone were seized. From A3/petitioner herein, Alprazolam Tablets IP (Anxit 0.5) – 1 strip containing 3 tablets, Codeine Phosphate Cough Syrup 100 ml- 1 bottle, Triprolidine Hydrochloride, Codeine Phosphate Syrup (ZODIO) 100 ml-1 bottle and one Redmi Ash colour cell phone and a sum of Rs.3,000/- were seized. Hence the case.
3. The learned counsel for the petitioner would contend that the respondent police have registered a false case against the petitioner. The petitioner is under judicial custody since 19.03.2026. He further submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Therefore, he prayed to grant bail to the petitioner.
4. The learned Government Advocate (Criminal Side) would submit that the petitioner along with the other accused were found in possession of and engaged in the sale of narcotic tablets. From A1, the respondent police seized Alprazolam Tablets IP 0.5 mg (Reaty)-1 strip containing 15 tablets weighing __________ Page2 of 6 https://www.mhc.tn.gov.in/judis CRL OP No. 12277 of 2026 2.65 grams, Alprazolam Tablets (Anxit 0.5 mg)-1 strip containing 15 tablets weighing 3.65 grams and one Vivo Cell phone. From A2, Nitrazepam Tablets IP (Nitrosun-10), Quetiapine Tablets IP 25 mg-2 strips containing 11 tablets and one A57 black colour cellphone were seized. From A3/petitioner herein, Alprazolam Tablets IP (Anxit 0.5) – 1 strip containing 3 tablets, Codeine Phosphate Cough Syrup 100 ml- 1 bottle, Triprolidine Hydrochloride, Codeine Phosphate Syrup (ZODIO) 100 ml-1 bottle and one Redmi Ash colour cell phone and a sum of Rs.3,000/- were seized. He further submits that there is no previous case pending against the petitioner and that this petitioner is arrayed as A3 and if he is released on bail, he may abscond and would commit similar kind of offences in future as well. Hence, he strongly opposed to grant bail to the petitioner.
5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions made on either side and the nature of the offences charged against the accused and also the fact that the quantity seized does not fall under the category of commercial quantity and that there is no previous case pending against the petitioner and the co-accused have already been released on bail and the period of incarceration undergone by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions:
__________ Page3 of 6 https://www.mhc.tn.gov.in/judis CRL OP No. 12277 of 2026 [a] Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned II Metropolitan Magistrate, Egmore, Chennai – 600 008 and on further conditions that:
[b] the petitioner shall report before the respondent Police daily at 10.30 a.m. until further orders;
[c] the petitioner shall not commit any offence similar to the offence of which he is accused, or suspected, or of the commission of which he is suspected;
[d] the petitioner shall not abscond either during investigation or trial;
[e] the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence;
[f] On breach of any of the aforesaid conditions, the learned Judicial Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by __________ Page4 of 6 https://www.mhc.tn.gov.in/judis CRL OP No. 12277 of 2026 the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].
[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 B.N.S.2023.
13-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No KSA-2 Note:
1. Registry is directed to forthwith upload this order in the Official Website of this Court.
2. 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.
To
1. The II Metropolitan Magistrate, Egmore, Chennai – 600 008
2. The Inspector of Police, D2 Anna Salai Police Station, Chennai.
3. The Public Prosecutor, High Court, Madras
4. The Superintendent, Central Prison, Puzhal, Chennai __________ Page5 of 6 https://www.mhc.tn.gov.in/judis CRL OP No. 12277 of 2026 P.DHANABAL, J.
KSA-2 CRL OP No. 12277 of 2026 13-05-2026 __________ Page6 of 6 https://www.mhc.tn.gov.in/judis