VENKATESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/9/2019 for the offences punishable under Ss. 449, 302, 395, 396 read with 397 of IPC in S.C.No.120 of 2021, pending trial on the file of the Principal Session Judge, Tiruppur, seeks bail.

(2.) The trial Court has rejected the bail plea of the petitioner mainly on the ground that he will abscond and threaten the witnesses. Admittedly, the petitioner is in custody for more than two years and seven months. Though this case was split up from the original case, the main case came up before this Court challenging the conviction in Criminal Appeal Nos.75 and 76 of 2012 for similar offences and this Court by a judgment dtd. 1/4/2013 acquitted the accused.

(3.) Considering the above circumstances and as the petitioner is in incarceration for more than two years and seven months and investigation is already over and final report has been filed, this Court is inclined to grant bail to the petitioner.