VIKKU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/11/2022 for the offences under Sec. 302 of I.P.C. in Crime No.168 of 2019, on the file of the respondent police, pending trial in S.C.No.16 of 2020 on the file of the learned I Addl. District and Sessions Judge, Coimbatore, seeks bail.

(2.) It is a case of jumped bail. The petitioner was arrested and remanded to judicial custody on 30/11/2022 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 16/8/2022, 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 30/11/2022. He would submit that the petitioner has been suffering incarceration for 92 days from 30/11/2022. 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.