ANANTHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to enlarge the petitioner, who was surrendered on 10/10/2022 and remanded to judicial custody on the same day, on bail in S.C.No.125 of 2021 on the file of the learned Principal District Judge, Villupuram in Crime No.414 of 2016 registered for the offence punishable under Sec. 5 of Explosive Substances Act, on the file of the respondent Police.

(2.) The learned counsel for the petitioner would submit that the petitioner is an accused facing trial in S.C.No.125 of 2021 for the alleged offence under Sec. 5 of Explosive Substances Act, pending on the file of the learned Principal District Judge, Villupuram. He would further submit that since, the petitioner did not appear before the Court on 20/4/2022, a Non Bailable Warrant was issued against him and pursuant to the same, the petitioner voluntarily surrendered on 10/10/2022. He would further submit that the petitioner has been all along regularly appearing before the Court from the year of 2021 and since, the petitioner was arrested in an another case in connection with Crime No.854 of 2017, he was unable to appear before the Court on 20/4/2022 and the petition filed by the petitioner to recall the non-bailable warrant was also dismissed. 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 is ready to co-operate for 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 failed to appear before the Court on 20/4/2022 and therefore, the Court has issued a NBW against him and the petitioner has been surrendered before the Court on 10/10/2022 and he has also been remanded on the same day. He would also submit that the case now stands posted on 18/11/2022. Hence, he oppose to grant bail to the petitioner.