KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A2, who is facing a case for the offence punishable under Ss. 147, 148, 341, 294(b), 120(B), 506(ii), 302 r/w 109 and 149 of IPC in S.C.No.207 of 2021 on the file of the learned Additional District and Sessions Judge, Dindigul in crime No.285 of 2021, on the file of the respondent police, seeks bail.

(2.) Itis seen from the records that since the petitioner has not turned up for the hearing on 28/4/2022, Non-Bailable Warrant (NBW) was ordered to be issued and that warrant was executed on 10/5/2022 and he is still in judicial custody.

(3.) Thelearned counsel for the petitioner would submit that the petitioner was in judicial custody in connection with the case in Crime No.111 of 2022 on the file of the Vadamadurai Police Station and he was released on bail on 27/4/2022 and that he has failed to appear for the hearing on 28/4/2022 with respect to the present case and hence, Non-Bailable Warrant was issued against him.