SALAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/7/2022 pursuant to the non-bailable warrant issued against him on 30/6/2022, in S.C.Nos.196 and 197 of 2022, on the file of the VII Additional Sessions Judge, Chennai, seeks bail.

(2.) The learned counsel for the petitioner would submit that the petitioner is an accused facing trial in S.C.Nos.196 and 197 of 2022 pending on the file of the learned VII Additional Sessions Judge, Chennai. He would further submit that the petitioner has been all along regularly appearing before the Court, due to his illness, he was unable to appear before the Court on 30/6/2022, due to which, Non Bailable Warrants were issued against him and pursuant to which the petitioner was arrested on 18/7/2022. He would also reiterate that the petitioner has been all along regularly appearing before the court and he is prepared to comply with any stringent condition that may be imposed by this Court and ready to furnish sufficient sureties. He would also submit that the petitioner will cooperate for the speedy disposal of the trial. Therefore, he prays for grant of bail to the petitioner.

(3.) The learned Government Advocate (Crl.Side) appearing for the Respondent would submit that the petitioner has been regularly appearing before the court and on 30/6/2022, he failed to appear before the Court and therefore, the Court has issued a NBW against him and pursuant to which, the petitioner has been arrested on 18/7/2022. Hence, he oppose to grant bail to the petitioner.