S.SELVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/11/2022 for the offences under Ss. 147, 148, 149, 448, 307 and 364(A) of I.P.C. in Crime No.49 of 2015, on the file of the respondent police, pending trial in S.C.No.43 of 2018 on the file of the Court of Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Erode, seeks bail.

(2.) It is a case of jumped bail. The petitioner was arrested and remanded to judicial custody on 14/11/2022 on execution of non bailable warrant issued against him.

(3.) The learned counsel for the petitioner would submit that the petitioner was earlier granted bail and thereafter, he was regularly appearing before the trial Court. On 29/3/2022, due to his ill-health, the petitioner was unable to appear before the Court and subsequently, the learned Magistrate issued non bailable warrant against the petitioner following which, the petitioner was arrested and remanded to judicial custody on 14/11/2022. He would submit that the petitioner has been suffering incarceration for 45 days from 14/11/2022. He would submit that he is ready to appear before the Court regularly and to co-operate for the trial. Hence, he prayed to grant bail to the petitioner.