MURUGESAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 19/9/2022, pursuant to a non bailable warrant of arrest issued on 7/6/2022 in C.C.No.47 of 2022 in Crime No.331 of 2020, pending trial on the file of the learned Judicial Magistrate No.II, Attur, Salem District, seek bail.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners are the accused facing trial in C.C.No.47 of 2022 on the file of the learned Judicial Magistrate No.II, Attur, Salem District for the offences punishable under Ss. 294(b), 341, 323, 324 and 506(ii) of IPC. He would also submit that the petitioners have been regularly appearing before the Court and on 7/6/2022, the petitioners were unable to appear before the trial Court due to illness and thereby, the trial Court had issued a non bailable warrant of arrest as against the petitioners. Pursuant to which, the petitioners were surrendered on 19/19/2022. He would further submit that the petitioners are ready to appear before the Court on all hearing dates without fail and that they are also prepared to cooperate for the speedy disposal of the trial. Therefore, he prays for grant of bail to the petitioners.

(3.) Per contra, the learned Government Advocate (Crl.Side) appearing for the Respondent would submit that the petitioners surrendered on 19/9/2022, pursuant to the non bailable warrant of arrest is issued against the petitioners on 7/6/2022. He would also submit that the case now stands posted to 20/10/2022 for examination of LW1 to LW5. Therefore, he vehemently opposed to grant bail to the petitioners.