ARUN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/3/2023 for the offences punishable under Ss. 302 r/w. 34 IPC in S.C.No.148 of 2020 on the file of the learned XVII Additional Sessions Judge Chennai in Crime No.1685 of 2017 on the file of the respondent, seeks bail.

(2.) It is the submission of the learned counsel for the petitioner that the petitioner is an accused in S.C.No.148 of 2020 pending trial before the learned XVII Additional Sessions Judge Chennai. Since, he could not appear before the Court on 9/1/2023, NBW was issued against him and it was executed on 1/3/2023. Since then, he is in judicial custody. He further submitted that the petitioner would be regular in attending the Court hearings in future. Thus, he seeks bail.

(3.) Learned Additional Public Prosecutor submitted that, because of the absence of the petitioner, there is a delay in the trial proceedings.