V. ARUMUGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/10/2025 for the offences punishable under Ss. 394 of IPC @ 395 IPC r/w Sec. 397 of IPC, 506(ii) and 120(b) of IPC, in Crime No. 970 of 2004 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 2/8/2004, the petitioner/A10 along with other accused waylaid the auto in which the defacto complainant and his friends were travelling and threatened them to hand over the bag in which the Silver Anklets were kept, when they refused to give, the accused persons attacked them using Aruval and caused grievous injuries for which a case was registered in Crime No.970 of 2004. After completing the investigation, the respondent police filed charge sheet before the learned Judicial Magistrate No.I, Madurai, and the same is pending trial. On one hearing, the petitioner was not appeared before the trial Court. Hence, he was arrested on 15/10/2025 based on NBW. Hence, this petition.

(3.) The learned counsel appearing for the petitioner would submit that some of the accused have been acquitted and there is a split up case against the petitioner. According to the petitioner, the petitioner came to know that he was accused when he was arrested. Moreover the petitioner was impleaded based on the confession of the co-accused. Hence, the trial Court issued NBW against the petitioner and arrested him on 15/10/2025. He further submitted that the petitioner is ready and willing to abide by any condition that may be imposed by this Court. Hence, he seeks bail.