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Mahader Mohamed vs State Of Tamilnadu Rep By Inspector Of ... on 7 April, 2026

                                                                             Crl.O.P.(MD)No.6812 of 2026

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                ( Criminal Jurisdiction )

                                                   Date : 07.04.2026

                                                       PRESENT

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                            CRL OP(MD). No. 6812 of 2026

                Mahader Mohamed                                              ... Petitioner
                                                     Vs

                State of Tamil Nadu rep. by
                The Inspector of Police,
                Madandapam Marine Police Station,
                Ramanathapuram District.
                (Crime No.12 of 2025)                             ...Respondents/Complainant

                                  For Petitioner : Mr.Arun
                                                   Advocate.
                                  For Respondent : Mr.B.Nambi Selvan
                                                   Additional Public Prosecutor

                      PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS

                PRAYER :-

                    For Anticipatory Bail in Cr.No. 12 of 2025 on the file of the respondent
                police.

                ORDER :

The Court made the following order :-

The petitioner, who apprehends arrest at the hands of the respondent for the offences punishable under Sections 8(c), 20(b), II(B) of NDPS Act, in Crime No.12 of 2025, on the file of the respondent police, seeks anticipatory 1/4 https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD)No.6812 of 2026 bail.

2. The case of the prosecution is that on 29.03.2026, on secret information, the respondent police to went to the spot and found that the accused persons are in possession of 2 kg and 200 grams of ganja illegally.

Hence, the case.

3. The learned counsel for the petitioner submits that the petitioner is innocent and he was falsely implicated in this case and he is no way connected in the above said incident. He has not committed any offence as alleged by the prosecution. The petitioner is not present in the place of occurrence. The respondent went to the house of the A1 and arrested him. On his confession only, the petitioner was implicated in this case. Hence, he prays to grant Anticipatory Bail to the petitioner.

4. The learned Government Advocate (Crl. Side) fairly submits that the offences are grave in nature. The FIR is only registered on 29.03.2026. Though the contraband was recovered from A1, the investigation is in initial stage.

Hence, he vehemently opposed the grant of anticipatory bail to the petitioner.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD)No.6812 of 2026

5. Heard both sides and perused the materials available on record.

6. Considering the rival submissions on either side and the nature of offences charged against the petitioner, the investigation is in initial stage and the FIR has been registered recently, this Court is declined to grant bail to the petitioner.

7.Accordingly, this criminal original petition is dismissed.

(P D B J) 07.04.2026 TM To

1.The Judicial Magistrate No.II, Sivakasi, Ramanathapuram District.

2.The Inspector of Police, Madandapam Marine Police Station, Ramanathapuram District.

(Crime No.12 of 2025)

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD)No.6812 of 2026 P. DHANABAL, J.

TM ORDER IN CRL OP(MD) No. 6812 of 2026 Date : 07.04.2026 4/4 https://www.mhc.tn.gov.in/judis