VESLIN ABISHEIK Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/2/2025 based on the NBW issued by the trial Court, for the offences punishable under Ss. 149, 109, 147, 148, 302 of IPC, in Crime No. 182 of 2023 on the file of the respondent police, which was taken on file as S.C.No.201 of 2025, seeks bail.

(2.) The case of the prosecution is that due to previous enmity, the petitioner along with other accused persons attacked the defacto complainant with deadly weapons and committed murder. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner was regularly appeared before the trial Court. In the meantime, the petitioner was remanded in prison in connection with another case in Crime No.1028 of 2024. Hence, on 9/1/2025, the petitioner was not able to attend the trial Court due to which the trial Court issued NBW against the petitioner and he is in judicial custody from 20/2/2025. Hence, he seeks bail to the petitioner.