Madras High Court
Seethalakshmi vs State Of Tamilnadu Rep By Inspector Of ... on 28 April, 2026
CRL OP(MD). No.8344 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
( Criminal Jurisdiction )
Date : 28/04/2026
PRESENT
The HONOURABLE MR. JUSTICE P. DHANABAL
CRL OP(MD). No.8344 of 2026
Seethalakshmi,
W/o.Balu,
No.4/36, Market Street,
Rameswaram,
Ramanathapuram District..
... Petitioner/Accused No.1
Vs
State of Tamilnadu Rep by,
The Inspector of Police,
Rameswaram Town Police Station,
Ramanathapuram District.
Crime No.108 of 2026..
... Respondent/Complainant
For Petitioner : Mr.T. Veerakumar,
Advocate.
For Respondent : Mr.M.Karunanithi,
Government Advocate (Crl.Side)
PETITION FOR ANTICIPATORY BAIL Under Sec.482 of
BNSS
PRAYER :- C-33AB. For Anticipatory Bail in
Crime no.108 of 2026 on the file of the
Respondent Police.
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https://www.mhc.tn.gov.in/judis
CRL OP(MD). No.8344 of 2026
ORDER :The Court made the following order :-
The petitioner/A1, who apprehends arrest at the hands of the respondent for the offences punishable under Section 4(1)(A) of Tamilnadu Prohibition (Amendment) Act, 2024, in Crime No.108 of 2026 on the file of the respondent police, seek anticipatory bail.
2. The case of the prosecution is that on 21.04.2026, at 13.00 hours, based on the secret information, when the respondent Police went to the house of the accused, the accused persons fled away from the house and the respondent Police made a search into the house and seized 439 bottles of liquor in their house. Hence, the case.
3. The learned counsel for the petitioner would submit that the petitioner is an innocent person and she was falsely implicated in this 2/7 https://www.mhc.tn.gov.in/judis CRL OP(MD). No.8344 of 2026 case and she is no way connected in the above said incident. Hence, he prays to grant anticipatory bail to the petitioner.
4. The learned Government Advocate (Crl. Side) appearing for the respondent Police would submit that the petitioner has one previous case. He would further submit that the investigation is pending and the offences are grave in nature. Hence, he opposes to grant anticipatory bail to the petitioner.
5. Heard both sides and perused the materials available on record.
6. Considering the rival submissions on either side and the quantity of the material involved in this case and though the petitioner has one previous case, the same is not similar kind of offence and she was released on bail and 3/7 https://www.mhc.tn.gov.in/judis CRL OP(MD). No.8344 of 2026 the material part of the investigation might have been completed and hence, I am inclined to grant anticipatory bail to the petitioner, subject to the following conditions:
[a] Accordingly, the petitioner is ordered to be released on anticipatory 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 Judicial Magistrate Court, Rameswaram, Ramanathapuram District, and on further conditions that:
[b] the petitioner shall report before the respondent police daily at 10.30 a.m., for a period of 30 days and thereafter, as and when required for interrogation.
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https://www.mhc.tn.gov.in/judis CRL OP(MD). No.8344 of 2026 [c] the petitioner shall not commit any offences of similar nature.
[d] the petitioner shall not abscond either during investigation or trial.
[e] the petitioners shall not tamper with evidence or witness either during investigation or trial.
[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 the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR 5/7 https://www.mhc.tn.gov.in/judis CRL OP(MD). No.8344 of 2026 SCW 5560].
[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 B.N.S. (P D B J) 28.04.2026 VSG TO
1.The learned Judicial Magistrate Court, Rameswaram, Ramanathapuram District.
2.The Inspector of Police, Rameswaram Town Police Station, Ramanathapuram District.
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. 6/7 https://www.mhc.tn.gov.in/judis CRL OP(MD). No.8344 of 2026 P. DHANABAL,J., vsg ORDER IN CRL OP(MD) No.8344 of 2026 Date : 28/04/2026 7/7 https://www.mhc.tn.gov.in/judis