UMAMAHESWARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/11/2025, for the offence punishable under Ss. 406, 407 & 420 of Indian Penal Code, 1860-Sec. r/w Sec. 120(B) of IPC and under Sec. 5 of TNPID Act, in Crime No.1 of 2021, registered on the file of the respondent, seeks bail.

(2.) The petitioner earlier was arrested and released on bail and subsequently, due to personal inconvenience, she could not attend the court, on 23/10/2025. Hence the court issued a non bailable warrant on 23/10/2025. Thereafter, the respondent police arrested the petitioner and remanded her to Judicial custody. The charges have been framed and the case is posted for trial.

(3.) The learned counsel for the petitioner would submit that the petitioner being a lady, having children depending on her and that she was absent only for one day and immediately, thereafter she was arrested. Hence, he prayed for grant of bail to the petitioner.