G.VIKNESH Vs. STATE

JUDGEMENT

(1.) Criminal Original Petition has been filed seeking to enlarge the petitioner herein on bail in Spl.S.C.No.68 of 2021 pending trial on the file of the Sessions Judge, Magalir Neethi Mandram, Fast Track Mahila Court, Erode District, in connection with the Crime No.33 of 2020, on the file of the respondent Police.

(2.) The learned counsel for the petitioner submitted that the petitioner is an accused facing trial in Spl.S.C.No.68 of 2021 for the alleged offences under Ss. 366 of IPC, 9 of CM Act and 6 of POCSO Act, pending on the file of the learned Sessions Judge, Magalir Neethi Mandram, Fast Track Mahila Court, Erode District. He further stated that originally the bail was granted to the petitioner on 23/3/2021 in Crl.M.P.No.166 of 2021 and he has been appearing before the Court on all hearing dates and since he was not aware of the hearing dates, he was unable to appear before the Court on 11/11/2021, thereby, a Non-Bailable Warrant of arrest was issued against him and pursuant to which, he was arrested on 4/7/2022. He also stated that the petitioner is prepared to comply with any stringent condition that may be imposed by this Court and also he is ready to co-operate for speedy disposal of the trial. Therefore, he prays for grant of bail to the petitioner.

(3.) The learned Government Advocate (Crl.Side) appearing for the respondent submitted that since the petitioner, who is an accused facing trial in Spl.S.C.No.68 of 2021 , failed to appear before the Court on 11/11/2021, the Court has issued a NBW against him and pursuant to the same, he was secured and produced before the trial Court on 4/7/2022. He further submitted that the investigation is completed and however, he opposed to grant bail to the petitioner.