SHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested on NBW and remanded to judicial custody on 5/4/2022 for the alleged offences punishable under Ss. 341, 294(b), 326, 307 r/w 34 of IPC in [Crime No.1175 of 2017] SC.No.160/2021 on the file of the learned III Additional Sessions Judge, Chennai, seeks bail.

(2.) The case of the prosecution is that earlier the petitioner was released on bail and however, he failed to appear before the Trial Court on the date of hearing and hence, NBW was issued on 2/9/2021 and executed on 5/4/2022.

(3.) The learned counsel for the petitioner would submit that the petitioner was arrested on NBW and that the absence of the petitioner is neither willful nor wanton and prays for enlargement of the petitioner on bail. Learned counsel also submitted that the petitioner undertakes to appear before the Trial Court on all future dates regularly without fail.