ALAGUPANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/10/2025 for the offences punishable under Ss. 294(b), 302, 324, 342, 449, 341 and 120(b) of IPC, in Crime No. 323 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the learned Additional District Judge No. V, Madurai, had issued a non-bailable warrant against the petitioner on 2/8/2022 to secure his presence. The respondent was unable to execute the warrant for more than three years as the petitioner had absconded. In the meantime, the petitioner became involved in another case and was remanded to judicial custody. On coming to know of this, the respondent police formally arrested the petitioner on 24/10/2025.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 24/10/2025. Hence, he seeks bail to the petitioner.