RUBAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 4/8/2022 for the offences under Ss. 147, 148, 302, r/w 149, 341, 201 r/w 302 r/w 201 I.P.C. in Crime No.966 of 2009, on the file of the respondent police, in S.C.No.49 of 2012 on the file of the learned Additional District and Sessions Judge, Chengalpattu, seeks bail.

(2.) It is a case of jumped bail. The petitioner was arrested and remanded to judicial custody on 04.089.2022 on execution of non bailable warrant issued against him.

(3.) The learned counsel for the petitioner would submit that the petitioner was earlier granted bail and thereafter, he was regularly appearing before the trial Court. On 21/7/2022, he was unable to appear before the Court and subsequently, the learned Magistrate issued non bailable warrant against the petitioner following which, the petitioner was arrested and remanded to judicial custody on 4/8/2022. He would submit that the petitioner has been suffering incarceration for 157 days from 4/8/2022. He would further submit that the petitioner is ready to appear before the\ Court regularly and to co-operate for the trial. Hence, he prayed to grant bail to the petitioner.