REVATHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 28/7/2025 for the offences punishable under Ss. 302 of IPC, in PRC.No.355 of 2024 on the file of the learned Judicial Magistrate No.5 at Madurai, in Crime No.198 of 2024 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that after the registration of the case in Crime No.198 of 2024 and the respondent police have completed the investigation and filed a charge sheet in PRC.No.355 of 2024 before the learned Judicial Magistrate No.5, Madurai. He further submitted that due to non-appearance of the petitioner, the trial Court has issued NBW against the petitioner and the same was executed on 28/7/2025. He further submitted that the petitioner undertakes that she will not abscond and she will regularly appear before the Trial Court on hearing dates without fail. He further submitted that the petitioner is in judicial custody from 28/7/2025. Hence, he seeks bail.

(3.) The learned Additional Public Prosecutor submitted that the petitioner failed to appear before the trial Court, due to which the trial Court had issued Non Bailable Warrant to the petitioner. Hence, he vehemently opposed for grant of bail to the petitioner.