KALLARAI Vs. STATE

JUDGEMENT

(1.) The petitioner/A3 seeks bail in C.C.No.6519 of 2021, now pending before the V Metropolitan Magistrate, Egmore, Chennai.

(2.) The petitioner along with other accused waylaid the de facto complainant and snatched the mobile phone and fled away from the scene of occurrence for which a case was registered in Crime No. 1000 of 2021 for the alleged offences punishable under Ss. 379 @ 120B, 392 read with Sec. 34 of IPC. On completion of investigation, the respondent police filed a charge sheet which has been taken on file as C.C.No.6519 of 2021. It is further stated that since the petitioner was arrested and remanded to judicial custody in another Crime No.168 of 2023 on the file of V-5, Thirumangalam Police Station and was released on bail only on 25/9/2023, he could not attend the hearing before the trial Court and hence, a Non-bailable warrant was issued on 13/3/2023 and the same was executed on 27/11/2023. The petitioner filed a petition seeking bail before the Principal District and Sessions Court, Chennai, but the same was dismissed. Hence, this petition.

(3.) The learned counsel for the petitioner submits that the petitioner will attend the hearing before the trial Court and will abide by the conditions that may be imposed by this Court