SURYA Vs. INSPECTOR OF POLICE

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 for the offence under Sec. 302 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 absent before the committal Court on 17/5/2022 and as such, NBW was issued as against him. On execution of NBW, the petitioner was arrested and remanded to judicial custody on 12/7/2022. Now the matter has been committed before the trial Court and it is pending.