K. Rajasekar, J
1. The petitioner, who was arrested and remanded to judicial custody on 23.09.2025 for the offences punishable under Section 150(1)(a) of Indian Railway Act in Crime No.297 of 2025, registered on the file of the respondent police, seeks bail.
2. The allegation against the petitioner herein is that, he joined hands with 6 other accused with a view to stop the train and rob money from the passengers. They placed huge wooden log on the railway track and the railway officials were able to see the incident and remove the wooden log. Hence, a case has been registered. The investigation revealed that the petitioner herein has involved in this case.
3. The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case, purely on suspicion and he is in judicial custody since 23.09.2025; that the co-accused were already enlarged on bail by this Court, vide order dated 01.12.2025 in Crl.O.P.No.32356 of 2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court, sought for bail to the petitioner.
4. The learned Government Advocate (Crl. Side) appearing for the respondent while opposing the bail to the petitioner reiterated the prosecution case and submitted that the respondent police recovered CCTV footage from the nearby area, which reveals that this petitioner joined hands with other accused involved in stopping the train with the wooden log; that the petitioner has no previous antecedents; and that the investigation of this case is pending.
5. Considering the submissions made on both sides, the fact that the petitioner has no previous antecedents, the co-accused were already enlarged on bail by this Court, vide order dated 01.12.2025 in Crl.O.P.No.32356 of 2025 and taking note of the period of incarceration undergone by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions.
6. Accordingly, the petitioner is ordered to be released on bail on his executing 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 Judicial Magistrate Court No.VI, Coimbatore and on further conditions that:
[a] the sureties shall affix their photographs and Left Thumb Impression in the Application for Surety ship [Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019']. The learned Magistrate shall obtain a copy of any one of the identity proofs to ensure their identity;
[b] the petitioner shall report before the respondent police daily at 10:30 a.m., for a period of three weeks and thereafter, as and when required for interrogation;
[c] On breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to pass appropriate orders against the petitioner in accordance with law as if the aforementioned 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)13 SCC 283];
[d] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.
