SURESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/4/2022 on execution of Non-Bailable Warrant issued by the learned XX Additional Sessions Judge, Allikulam, Chennai in SC.No.164 of 2019 for the offence under Ss. 341, 294(b), 324, 307 and 506(ii) of IPC in respect of crime No.847 of 2018 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner was arrested in crime No.847 of 2018 under Ss. 341, 294(b), 324, 307 and 506(ii) of IPC and on filing of charge sheet, the same was taken cognizance by the learned XX Additional Sessions Judge, Allikulam, Chennai in SC.No.164 of 2019, which is pending. Thereafter, the petitioner did not appear before the lower Court on 21/3/2022. Hence, the lower Court has issued Non-Bailable Warrant against the petitioner. On NBW, the petitioner was arrested and remanded to judicial custody on 20/4/2022.

(3.) The learned counsel appearing for the petitioner would submit that the transfer of the case from I Additional Sessions Court, Chennai was not informed by the counsel on record for the petitioner or the respondent police. Therefore, 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.