KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2022 for the alleged offences under Ss. 294(b), 307 and 302 I.P.C., pending trial in S.C.No.11 of 2020 on the file of learned Addl. District and Sessions Judge, Mayiladuthurai, in Crime No.132 of 2019, on the file of the respondent police, seeks bail.

(2.) It is a case of jumped bail. The petitioner was arrested on 19/9/2022 pursuant to the non-bailable warrant issued against him.

(3.) The learned counsel appearing for petitioner would submit that due to absence of the petitioner, the learned Judge ordered non-bailable warrant against the petitioner, thereby he was detained under PT warrant on 19/9/2022 on execution of non-bailable warrant. He would submit that he is in jail for the past 380 days. He would submit that this is the third petition seeking for bail. Hence, he prayed to grant bail to the petitioner.