T. SELVAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/8/2025 for the alleged offence punishable under Ss. 148, 294(b), 302, 109, 326, 307, 34, 149, 115 of IPC, in Crime No.277 of 2022 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he was involved in a case of murder. Earlier, the petitioner was arrested and released on bail. Subsequently, he failed to appear before the Trial Court on 8/7/2025 and absconded. A Non Bailable Warrant was issued and on execution of NBW, the petitioner was arrested and remanded to judicial custody on 26/8/2025.

(3.) Learned counsel appearing for the petitioner submitted that due to illness, the petitioner was unable to appear before the trial Court, which resulted in the issuance of Non Bailable Warrant on 26/8/2025 and he is in judicial custody since then. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.