E.VINOTHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner failed to appear before the Court in the course of the trial on 25/7/2023. Hence Non Bailable Warrant was issued and same was executed on 18/8/2023.

(2.) The petitioner sought bail before the trial Court, however, the trial Court declined to entertain the bail petition on the ground that the petitioner though absent for one hearing, had not chosen to appear before the Court and recalled the warrant stating the reason for his non appearance.

(3.) The learned Additional Public Prosecutor states that the petitioner has regularly appearing before the trial Court, already 16 witnesses were examined and he had been cooperating with the trial.