M.BALAJI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/3/2022 on execution of Non-Bailable Warrant issued by the learned II Additional District and Sessions Judge, Tiruvallur at Poonamallee for the offence under Ss. 392 r/w 397, 302 of IPC in S.C.No.110 of 2014 in respect of crime No.1013 of 2013, seeks bail.

(2.) It is the case of the prosecution that the petitioner was arrayed as an accused in crime No.1013 of 2013 under Sec. 392 r/w 397, 302 of IPC and the same was taken cognizance by the learned II Additional District and Sessions Judge, Thiruvallur at Poonamallee in SC.No.110 of 2014, which is pending. Thereafter, the petitioner did not appear before the lower Court on 16/12/2020. Hence, the lower Court has issued Non-Bailable Warrant against the petitioner. However, the petitioner got absconded and he was arrested and remanded to the judicial custody on 22/3/2022.

(3.) Thelearned counsel appearing for the petitioner would submit that due to ill-health, the petitioner was not able to appear before the lower Court. He would further submit that the non-appearance before the lower Court by the petitioner is neither wilful nor wanton. However, he would also submit that the petitioner is ready to abide any condition as imposed by this Court and seeks for grant of bail to the petitioner.