Madras High Court
Muralikrishnan vs State Rep. By on 26 December, 2025
CRL OP No. 35790 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-12-2025
CORAM
THE HONOURABLE MR.JUSTICE P. DHANABAL
CRL OP No. 35790 of 2025
1. Muralikrishnan
S/o.Mani, No.800/A 4th Street,
Kalaignar Nagar, Perumbakkam,
Chennai - 600 100.
Petitioner(s)
Vs
1. State Rep. by
Inspector of Police,
Kannagi Nagar Police Station,
Crime No.357 of 2025
Respondent(s)
PRAYER
To enlarge the Petitioner on bail in Crime No.357 of 2025 pending on the
file of Inspector of Police, Kannagi Nagar Police Station, and thus render
justice.
For Petitioner(s): Mr.V.Saravanan
For Respondent(s): Mr.S.Vinoth Kumar
Government Advocate
(crl.Side)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm )
CRL OP No. 35790 of 2025
ORDER
The petitioner who was arrested and remanded to judicial custody on 25.10.2025 for the offence punishable under Sections 316 (2), 318 (4), 336 (6) and 336 (3) of B.N.S. in Cr. No.357 of 2025 on the file of the respondent police, seeks bail.
2. The case of the prosecution is that on 15-09-2025 at 9.00pm, the respondent police has received a complaint from one Narendhran stating that he is running a company named GLAZEGLLE LLP at Gindy. The de facto complainant purchased a car bearing Reg.No.TN-09-AQ-5096 from KUN Used Cars located in Ambattur. One Mr. Ramakrishnan (A1) working in that company was continuously in touch with the de facto complainant in November 2024. The said Ramakrishnan suggested that he could purchase a new vehicle and said that he would take the de facto complainants’ car on exchange. Based on his words the de facto complainant booked a new vehicle and paid Rs.1,00,000/- as an advance.
3. On 04.02.2025, Ramakrishnan contacted the de facto complainant through WhatsApp and instructed him to hand over the car to Murali https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 Krishnan (KUN-BMW agent). Accordingly, Murali Krishnan came to the de facto complainant’s office and took the vehicle. On 07.02.2025 at about 9.30 PM, Murali Krishnan collected all original documents of the vehicle from the de facto complainant and stated that Rs.35 lakhs would be transferred to his bank account within two days. The de facto complainant trusted them and handed over his vehicle and original documents to Murali Krishnan. However, after two days, no amount was credited to his bank account. The de facto complainant informed Ramakrishnan, and he told him to wait. But Murali Krishnan was not reachable, and his mobile remained switched off for one or two days. Hence, on 12.02.2025, the de facto complainant lodged an online complaint. During that time, de facto complainant noticed that his vehicle was advertised for sale on the OLX website. Using those details, de facto complainant traced the vehicle.
4. It is the further case that one Syed was in possession of his car. Believing them and on the basis of trust, the de facto complainant handed over his vehicle and original documents to Murali Krishnan on the instructions of Ramakrishnan. But till now, the de facto complainant has neither received the vehicle nor the money. Based on the complaint given by the de facto complainant the respondent police registered an FIR in https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 Crime No. 357/2025 U/S 316(2),318(4),336(3) and 336(4) of BNS.
5. The learned counsel for the petitioner would contend that the petitioner is an innocent person and he is just an employee of the main accused. He would further submit that the petitioner has no previous case. Therefore, he prayed that the petitioner may be released on bail.
6. The learned Government Advocate (Criminal side) would submit that the property has not been recovered, investigation is still pending and huge amount is involved in this case and the main accused is still absconding. Hence, he strongly opposed to grant bail to the petitioner.
7. Heard both sides and perused the materials available on record.
8. Considering the rival submissions made on either side, considering the nature of offences and considering the fact that the petitioner is only an employee of the main accused and no previous cases are pending against the petitioner and also the period of custody undergone by the petitioner from 25.10.2025, this Court is inclined to grant bail to the petitioner, subject to the following conditions:
[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 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 the learned Judicial Magistrate, Sholinganallur, and on further conditions that:
[b] the petitioner shall report before the respondent police daily at 10.00 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 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 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 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.
kan 26-12-2025
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 official website of this Court will be watermarked and will also have a QR code.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 To
1.The Inspector of Police, Kannagi Nagar Police Station, Crime No.357 of 2025
2.The Judicial Magistrate Court, Sholinganallur.
3.The Central Prison, Puzhal.
4.The Public Prosecutor, Madras High Court, Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm ) CRL OP No. 35790 of 2025 P.DHANABAL J.
kan CRL OP No. 35790 of 2025 26-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/12/2025 03:42:09 pm )