MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 4/7/2023 for the offences punishable under Ss. 120B, 147, 148, 302(2 counts), r/w 114, 149, 302 r/w 120B, 109 IPC (2 counts) 201 r/w 114 IPC, in S.C.No.629 of 2025 on the file of the District Sessions Judge, Communal Clash Cases, Madurai, in Crime No. 84 of 2016 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.84 of 2016 and the respondent police have completed the investigation and filed a final report S.C.No.629 of 2025 before the District Sessions Judge, Communal Clash Cases, 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 4/7/2023. He further submitted that the petitioner undertakes that he will not abscond and he will regularly appear before the Trial Court on hearing dates without fail. He further submitted that the petitioner is in judicial custody from 4/7/2023. 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. He further submitted that there are 21 previous cases pending against the petitioner. Hence, he vehemently opposed for grant of bail to the petitioner.