SIVA SANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/4/2025 for the alleged offence punishable under Ss. 147, 148, 294(b), 427, 450, 302, 506(II), r/w 149, r/w 109 of IPC in P.R.C. No.66 of 2024 on the file of XV Metropolitan Magistrate, George Town, Chennai, seeks bail.

(2.) The case of the prosecution is that due to the non-appearance of the petitioner before the Trial Court on 23/1/2025, a Non-Bailable Warrant was issued against him on the same day, and the same was executed on 9/4/2025. Hence, the case.

(3.) Earlier, this Court dismissed the bail petition in Crl.OP.No.29821 of 2025 dtd. 3/11/2025 on the ground that the case was still in committal stage.