ASWIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/4/2023 for the offences punishable under Sec. 120 (B), 148, 149, 109, 307 I.P.C and r/w 3 (A), 4 (A), 5, 6 Explosive Substances Act, 1908, in Crime No.18 of 2016 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that petitioner is an accused in S.C.No.293 of 2020 on the file of the learned Principal Session Judge, Villupuram. Because of his absence on 19/3/2022, NBW was ordered against him. NBW was executed on 11/4/2023 and he is in judicial custody from 11/4/2023. Therefore, he prays for grant of bail to the petitioner.

(3.) In response, the learned Government Advocate (Criminal Side) submitted that this case is pending for framing of charges.