SETTU Vs. STATE

JUDGEMENT

(1.) This is second bail application by the petitioner herein, who had been taken into custody on execution of Non bailable warrant on 17/3/2022. The petitioner herein is A- 2 in S.C.No. 78 of 2019 in Crime No. 3 of 2013 which Sessions case is now pending on the the file of the XIX Additional Sessions Court at Chennai. The Sessions case had been taken cognizance for offences punishable under Ss. 341, 302 read with 34 of IPC.

(2.) It had been stated that the non bailable warrant was issued on 1/9/2021 and warrant was executed only on 17/3/2022. It has been stated that as against the petitioner, there are 11 previous cases and the Sessions Case cannot progress owing to the fact that Non Bailable Warrant issued against A-5 is still pending.

(3.) In view of the circumstances stated, I am not inclined to grant bail to the petitioner. Hence, this Criminal Original Petition is dismissed.