ARUN Vs. STATE

JUDGEMENT

(1.) This criminal original petition is filed seeking to set aside the docket order dtd. 24/10/2025 made in Crl.M.P.No. un numbered of 2025 in CC.No.114 of 2022 on the file of the VI Additional Sessions Court, Chennai and for a direction to number the recall petition and recall the warrant.

(2.) The petitioner is A1 facing trial in SC.No.114 of 2022, on the file of the VI Additional Sessions Court, Chennai, for the offences under Ss. 452, 341, 324, 326, 307, 427, 504 and 506 (ii) read with Sec. 34 of IPC.

(3.) It is the case of the petitioner that he did not appear before the Court on 15/9/2025; therefore, the Trial Court had issued NBW against the petitioner; the petitioner filed a petition under Sec. 72 (2) of BNSS to recall the warrant; the learned Judge returned the petition stating that the earlier date of recall applications filed on the side of the petitioner have to be mentioned.