DOSS Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused in S.C.No.15 of 2024 pending trial on the file of the learned Assistant Sessions Judge, Poonamallee., seeks bail. Originally, Crime No.23 of 2020 had been registered under Ss. 341, 294(b), 353, 307, 427, 506(ii) of IPC.

(2.) It is stated that NBW has been issued against the petitioner on 26/12/2023 and the petitioner had been secured on 28/12/2023.

(3.) The learned counsel for the petitioner submitted that the petitioner had appeared before the trial Court on all hearing hearing dates. Unfortunately he was not able to appear on 26/12/2023, due to which NBW was issued against the petitioner on 26/12/2023.