MUTHUKUMARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/11/2024 for the alleged offence punishable under Sec. 457 and 380 of IPC, in Crime No.115 of 2012 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was earlier arrested and released on bail. Subsequently, the petitioner did not appear before the concerned trial Court, and hence Non-Bailable Warrant (NBW) was issued against him on 28/12/2015, and the same was executed on 11/11/2024.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner was earlier arrested in this case and subsequently, the respondent police started to foist several cases against him. To avoid such circumstances, the petitioner left for Bangalore. He further submitted that after filing of the final report, summons were not served on him, and without such service, NBW was issued. He further submitted that was not aware of the issuance of NBW and only recently, the petitioner came to know that he was arrested and he is in judicial custody for more than one year. Hence, he prayed to grant bail to the petitioner.