PALANISAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody, pursuant to the non-bailable warrant of arrest issued against him in.S.C.No.138 of 2013, pending on the file of the learned III Additional District and Sessions Judge, Salem, seeks bail.

(2.) Learned counsel for the petitioner submitted that the petitioner is an accused facing trial in S.C.No.138 of 2013, for the alleged offence under Ss. 147, 148, 120(b), 307, 302, 326, 201 r/w Sec. 302 of IPC, pending on the file of the learned III Additional District and Sessions Judge, Salem. He further submitted that the petitioner has all along been regularly appearing before the trial Court on all hearing dates, while so, due to his illness, he was unable to appear before the trial Court on 2/11/2021, thereby, the trial Court has issued a Non Bailable Warrant of arrest against him and pursuant to which, he was arrested on 24/1/2022.

(3.) He further submitted that the petitioner is an innocent person and he is prepared to furnish adequate sureties and also prepared to abide by any stringent conditions that may be imposed by this Court. He also submitted that the petitioner would ensure that he will appear before the trial Court on all hearing dates without fail. Therefore, he prays for grant of bail to the petitioner.