E.NAVEENKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/7/2022 on execution of Non-Bailable Warrant issued by the V Metropolitan Magistrate Court, Egmore, Chennai for the offence under Ss. 302 r/w 34 of IPC in P.R.C.No.168 of 2021 in respect of crime No.141 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on the date of occurrence, the petitioner along with other accused persons had murdered the son of the de-facto complainant. Hence, the case.

(3.) The petitioner was originally arrested and granted bail. However, on 17/5/2022, the petitioner failed to appear before the committal court and as such, NBW was issued as against the petitioner on 17/5/2022. On execution of NBW, he was arrested and remanded to judicial custody on 12/7/2022.