SAMMU @ BASHEER SAB Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.

(2.) It is seen from the records that the petitioner (A1) was released on bail earlier by this court in Crl. P. No.3828/2014 vide order dated 21.07.2014. However, the petitioner jumped the bail granted by this court. Subsequently, he has been arrested in some other case in Crime No.201/2019 for the offence punishable under Section 25 of the Indian Arms Act with some other offences under the provisions of Indian Penal Code.

(3.) Learned counsel for the petitioner (A1) submitted that, the petitioner has been in judicial custody for a period of eight months after his re-arrest in this particular case. The learned counsel also submitted with all responsibility that, the petitioner has already been released on bail in another case in Crime No.201/2019 by the Jurisdictional Magistrate.