RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/10/2022 in S.C.No.118 of 2019 pending on the file of the learned Additional District Judge, Mayiladuthurai, Mayiladuthurai District, for the offences punishable under Ss. 147, 148, 294(b), 324, 506(ii) of IPC and Sec. 3(1) of TNPPDL Act and Sec. 4 of TNWH Act, in Crime No.507 of 2017, on the file of the respondent police, seeks bail.

(2.) Learned counsel for the petitioner submitted that the petitioner is an accused facing trial in S.C.No.118 of 2019 pending on the file of the learned Additional District Judge, Mayiladuthurai, Mayiladuthurai District. He further submitted that originally the petitioner was granted bail in this case and he was regularly appearing before the Court and due to his illness, the petitioner did not appear before the Court on 7/6/2022, thereby, a Non Bailable Warrant was issued against him and pursuant to which, he was arrested on 27/10/2022. He also stated that the petitioner prepared to comply with any stringent condition that may be imposed by this Court and ready to furnish sufficient sureties. Therefore, he prays for grant of bail to the petitioner.

(3.) Learned Government Advocate (Crl.Side) appearing for the respondent submitted that the petitioner, who is arrayed as accused in this case, has failed to appear before the Court on 7/6/2022 and therefore, the Court has issued a NBW against him and pursuant to which, he has been arrested on 27/10/2022. However, he opposed to grant bail to the petitioner.