M.ANBARASAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/1/2023 for the offences under Ss. 302 @ 120(B), 147, 148, 341, and 302 of I.P.C. in Crime No.3615 of 2020, on the file of the respondent police, pending trial in S.C.No.148 of 2021 on the file of learned XVIII Addl. Judge, Chennai, seeks bail.

(2.) It is a case of jumped bail. The petitioner was arrested and remanded to judicial custody on 12/1/2023 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 19/4/2021, 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 12/1/2023. He would submit that the petitioner has been suffering incarceration for 34 days from 12/1/2023. 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.