CHRISTOPHER Vs. STATE

JUDGEMENT

(1.) The petitioner / A1, who was arrested and remanded to judicial custody on 26/12/2023 on execution of Non-Bailable Warrant issued by the Judicial Magistrate Court, Eraniel, Kanyakumari District, for the offences punishable under Ss. 294 (b), 323, 325 and 506(ii) of IPC in C.C.No.560 of 2013, seeks bail.

(2.) The petitioner was absent during the trial in C.C.No.113 of 2014 pending on the file of the Judicial Magistrate Court, Eraniel, Kanyakumari District. Thereby, Non Bailable Warrant came to be issued on 13/9/2023. Pursuant to the same, the petitioner was arrested and remanded to judicial custody on 26/12/2023.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. The petitioner has appeared before the Court regularly. Thereafter, due to his employment, the petitioner shifted his residence to Kerala and the progress of the case was not intimated to him. When the petitioner returned to his native place, the respondent police executed the non bailable warrant on 26/12/2023. From onwards, he is in custody. The learned counsel undertakes that the petitioner shall appear before the court below regularly on all future hearing dates without fail. Hence, he prays for grant of bail to the petitioner.