LAWS(MAD)-2024-1-13

KARIKALAN Vs. INSPECTOR OF POLICE

Decided On January 09, 2024
KARIKALAN Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 15/8/2023 on execution of Non-Bailable Warrant issued by the learned III Additional District and Sessions Judge, Thanjavur at Pattukottai, for the offences punishable under Ss. 147, 148, 302, 149, 120 and 109 in S.C.No.301 of 2023, seeks bail.

(2.) The petitioner was absent during the trial in S.C.No.301 of 2023 on 31/3/2021 pending on the file of the III Additional District and Sessions Judge, Thanjavur at Pattukottai. Thereby, Non Bailable Warrant came to be issued on 31/3/2021. Pursuant to the same, the petitioner was arrested and remanded to judicial custody on 15/8/2023.

(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 till March 2021. Thereafter due to avocations, the petitioner went to Mumbai 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 15/8/2023. 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.