ANNAMALAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/8/2023 for the offence punishable under Ss. 294(b), 392, 397, 427, 506(ii) r/w 34 of I.P.C, in Crime No.192 of 2019 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is accused in PRC No.5 of 2022 on the file of learned VII Metropolitan Magistrate, G.T. Chennai, for the offences under Ss. 294(b), 392, 397, 427, 506(ii) r/w 34 of I.P.C. Since, petitioner was not present before the Court on 15/10/2022, NBW was issued against him. He was arrested on NBW on 4/8/2023. Petitioner would be regular in appearing before the trial Court for future hearings. Thus, he seeks bail.

(3.) The learned Additional Public Prosecutor opposed this petition on the ground that because of absence of petitioner there was no progress in the case for one year and other accused had to attend the Court hearings without any progress in the trial.