SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested on 25/5/2022, on execution of Non-Bailable Warrant issued by the learned Judicial Magistrate, Additional Mahila Court, Salem for the offence under Ss. 294(b), 323 IPC and Sec. 4 of Women Harassment Act pending trial in C.C.No.20 of 2014 in respect of crime No.126 of 2014 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution is that the petitioner has been arrayed as an accused in Crime No.126 of 2014 under Ss. 294(b), 323 IPC and Sec. 4 of Women Harassment Act and after filing charge sheet, the same was pending before the learned Judicial Magistrate, Additional Mahila Court, Salem. Thereafter, the petitioner did not appear before the lower Court regularly. Hence, the lower Court has issued Non-Bailable Warrant against the petitioner in the year 2014. Subsequently, the petitioner was arrested by Pochampalli Police in a case registered under Sec. 302 of IPC, in which, he was arrested and remanded to Judicial Custody. Thereafter, he was produced under PT warrant and remanded judicial custody.

(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.