SENGUTTUVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/7/2022 on execution of Non-Bailable Warrant issued by the Additional District Court, Mayiladuthurai for the offence under Ss. 294(b), 386, 506(ii) of IPC and Sec. 3(1) of TNPPDL Act in S.C.No.107 of 2019 in respect of crime No.20 of 2018 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that initially, the petitioner was arrested and remanded to judicial custody. Subsequently, the petitioner was enlarged on bail and thereafter, he did not appear before the lower Court regularly on 7/6/2022. Hence, the lower Court has issued Non-Bailable Warrant against the petitioner. However, the petitioner got absconded and thereafter, he was arrested and remanded to the judicial custody on 28/7/2022.

(3.) The learned counsel appearing for the petitioner would 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.