RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/11/2025, for the offence under Sec. 399 of IPC in Crime No.244 of 2009, 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, due to health issue, the petitioner did not appear before the concerned trial Court, and hence Non-Bailable Warrant (NBW) was issued against him on 1/9/2025, and the same was executed on 11/11/2025.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner voluntarily surrendered before the Trial Court on 11/11/2025 and that his recall petition was dismissed, resulting in his remand. He further submitted that though it is stated that the petitioner had earlier jumped bail, during the period when the NBW was issued, the petitioner was in prison in connection with another case. He further submitted that he was not aware and no intimation was given regarding his arrest in the other case, and therefore he could not appear before the Trial Court, hence NBW was issued in the present case. Hence, he prayed to grant bail to the petitioner.