PONRAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/9/2025 for the offences punishable under Ss. 302, 120(b), 109, 212, 201, 147, 148, 149, 294(b), 342, 34 and 114 of IPC, in Crime No.163 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused had conspired together to murder the deceased and accordingly to their conspiracy on 2/6/2020, the petitioner along with other accused attacked the deceased with deadly weapons and caused his death and after the occurrence, the petitioner and other accused persons removed the head of the deceased from the body of the deceased and thrown the head in the bush and caused disappearance of the evidence of murder. Hence a case was registered in Crime No.163 of 2020 and after completing the investigation, the respondent police filed charge sheet before the learned Special Judge for communal Clause Court, Madurai, and the same is pending trial. On one hearing, the petitioner was not appeared before the trial Court. Hence, he was arrested on 3/9/2025 based on NBW. Hence, this petition.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. After the trial Court issued NBW against the petitioner, the petitioner was arrested on 3/9/2025. 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.