V. ABISHEK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/1/2024 for the offence originally punishable under Sec. 174 Cr.P.C., and subsequently, altered to Sec. 306 IPC in Crime No.294 of 2022 on the file of the respondent police, seeks bail.

(2.) The petitioner had actually been granted bail by the learned Principal Sessions Judge, Krishnagiri, by an order dtd. 1/2/2023 in Crl.M.P.No.338 of 2023. At that point of time, he had been originally remanded to custody on 15/12/2022. He had been filing petitions seeking bail before this Court and they suffered an order of dismissal. After the last order was passed, within two days, the learned Principal Sessions Judge, Krishnagiri had granted bail to the petitioner. The defacto complainant, therefore filed an application in Crl.O.P.No.5393 of 2023 seeking to cancel the bail. By an order dtd. 21/12/2023, this Court had cancelled the bail. The petitioner was again remanded to custody as stated on 23/1/2024 and he is in custody for over 80 days.

(3.) This Court had also issued notice to the defacto complainant, who is also present.