Dilkhush Meena vs. State Of Tamilnadu Rep By Inspector Of Police, Cantonment
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Cause title — parties, addresses and appearances
ORDER : The Court made the following order :- The petitioner / A2, who apprehends arrest at the hands of the respondent police for the offences 1/6 https://www.mhc.tn.gov.in/judis punishable under Section 123 BNS r/w Section 24(1) of Cigarattes and Other Tobacco Products [Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution] Act, 2003, in Crime No.320 of 2026, on the file of the respondent police, seeks anticipatory bail.
The case of the prosecution is that the petitioner along with other accused were found in illegal possession of 30.300 kgs of tobacco products. Hence, the complaint.
The learned counsel appearing for the petitioner would submit that the petitioner is working as Havildhar in the CGST and Central Excise Department; that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution and that the false case has been foisted against him. However, he would further submit that the petitioner, without prejudice to his right, is ready to deposit the amount that may be imposed by this Court. 2/6 https://www.mhc.tn.gov.in/judis
The learned Government Advocate (Criminal Side) appearing for the respondent police would submit that on the basis of the confession given by the first accused, the present petitioner has been implicated. He would further submit that the contraband have been recovered and that the petitioner is not having any previous case similar in nature.
Considering the nature of charges levelled against the petitioner and also the facts that the contraband were already recovered and that the petitioner is not having any previous case, this Court is inclined to grant anticipatory bail to the petitioner subject to the following conditions:
Accordingly, the petitioner shall deposit a sum of Rs.10,000/- (Rupees Ten Thousand only) to the credit of Government of Tamil Nadu, CMPRF in IOB, Secretariat Branch, Chennai-9 (Account No.11720 10000 00070, IFSC Code: IOBA0001172), without prejudice to his rights and contentions before the trial Court and 3/6 https://www.mhc.tn.gov.in/judis produce the receipt/acknowledgment before the learned Judicial Magistrate No.II, Trichy.
On production of such receipt / acknowledgment, the petitioner is ordered to be released on bail in the event of arrest or his appearance, within a period of fifteen days from the date of receipt of a copy of this order, before the learned Judicial Magistrate No.II, Trichy, on condition that the petitioner shall execute a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties each for a like sum to the satisfaction of the learned Magistrate concerned and on further conditions that: [a]the petitioner and the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate may obtain a copy of their Aadhaar card or bank pass book to ensure their identity; [b]the petitioner shall report before the respondent police daily at 10.30 a.m., for a period of thirty (30) days and thereafter, as and when required for interrogation; [c]the petitioner shall not tamper with the evidence or witness either during investigation or trial; 4/6 https://www.mhc.tn.gov.in/judis [d]the petitioner shall not abscond either during investigation or trial; [e]On breach of any of the aforesaid conditions, the learned 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 is 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]; [f]If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS, 2023. (K M S J) 18.08.2026 DAS 5/6 https://www.mhc.tn.gov.in/judis K.MURALI SHANKAR,J DAS TO 1. The Judicial Magistrate No.II, Tricy.
The Inspector of Police, Cantonment Police Station, Tiruchirappalli City.
The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. ORDER IN Date : 18.08.2026 6/6 https://www.mhc.tn.gov.in/judis
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