KARTHI Vs. STATE

JUDGEMENT

(1.) The petitioner who is arrayed as 2nd accused in S.C.No. 40 of 2019 now pending trial before the Additional District and Sessions Judge, Mayiladuthurai, seeks bail.

(2.) Originally, Crime No.223 of 2016 had been registered by the respondent Police for the offences under Ss. 120(B), 148, 341, 342, 302 r/w 149 of IPC.

(3.) It is stated that Non Bailable Warrant was issued against the petitioner on 16/3/2022 and the petitioner was remanded to custody on 23/8/2022 through PT Warrant and produced before the Court and remanded to judicial custody.