R Jagadish Kumar vs The state rep.by

CRL OP No. 15514 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-10-2026
CORAM
THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
CRL OP No. 15514 of 2026
CNR:{HCMA011315782026}
AND
CRL MP NO. 10895 OF 2026
R Jagadish Kumar
S/o.Mr.Ramasamy,
Old No.5, New No.4-1, Post office road,
Ramanathapuram Post,
Krishnasamy nagar, Coimbatore-641045.
..Petitioner
Vs
The state rep.by
The Inspector of Police,
Central Crime branch-I,
Chennai. Cr.No.119 of 2024.
..Respondents
To enlarge the petitioner on anticipatory bail in the event of his arrest by
the respondent police in C.No.119 of 2024 on the file of the respondent police
The Inspector of Police, Central Crime branch-I, Chennai considering the facts
and circumstances of the case.
For Petitioner : Mr.Kripakaran A
For Respondent : Mr.S.Yogaraja Sekar,
Counsel for Government of Tamil Nadu
(Criminal Side)
Mr.Yeshwanth Sharma for
Mr.T.Saikrishnan
(Counsel for defacto complainant)
Order
By an order dated 02.07.2026, the dispute had been referred to mediation
by this court. Subsequently, the matter was listed before me. I took note on
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CRL OP No. 15514 of 2026
25.09.2026 and 07.10.2026 that the mediation is still pending. Therefore, I
listed the matter today.
2. When the matter was taken up today, Mr.A.Kripakaran and
Mr.Yeshwanth Sharma for Mr.T.Saikrishnan report that they have settled the
matter before the mediatior. The Tamil Nadu Mediation and Conciliation Centre
has also sent the settlement agreement reached between the parties. The same is
scanned and extracted hereunder:
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CRL OP No. 15514 of 2026
3. In terms of the settlement arrived at, the defacto complainant had
agreed that the anticipatory bail can be granted to the petitioner herein. Apart
from that, Mr.Kripakaran reports that the cheque issued for a sum of
Rs.25,00,000/- has been honoured on 26.10.2026 in part compliance of the
liability under the settlement agreement.
4. The matter being a commercial dispute and one civil in nature, I am
inclined to grant anticipatory bail. The petitioner is ordered to be released on
bail in the event of arrest or on his appearance, within a period of fifteen days
from the date on which the order copy made ready, before the learned
Metropolitan Magistrate for Trial of CCB & CBCID Metro Cases, Egmore,
Chennai, on condition that the petitioner shall 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 Magistrate concerned.
5. The settlement agreement will form a part of this order. Both the
parties shall pay a sum of Rs.10,000/- each to Ms.Premalatha, the Mediator who
mediated the settlement. Consequently, the connected miscellaneous petition is
closed.
28-10-2026
nl
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
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CRL OP No. 15514 of 2026
To
1.The Inspector of Police,
Central Crime Branch-I,
Chennai.
2.The Public Prosecutor,
High Court of Madras
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CRL OP No. 15514 of 2026
V.LAKSHMINARAYANAN J.
nl
CRL OP No. 15514 of 2026
and
CRL MP NO. 10895 OF 2026
28-10-2026
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