R. BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein, who was arrested and remanded to judicial custody on 17/2/2025 based on a NBW issued on 23/7/2019 in P.R.C.No.29 of 2018 on the file of the learned Judicial Magistrate, Pappireddipatti for the offences punishable under Ss. 379, 392, 394 and 451 of IPC, seeks bail. The earlier bail application of the petitioner was dismissed by this Court, vide order dtd. 13/8/2025 in Crl.O.P.No.22595 of 2025 on the following observations.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner is in judicial custody since 17/2/2025; that while dismissing the earlier bail application of the petitioner, this Court directed the Trial Court to split up the case as against the absconding accused and proceed with the trial, however the trial is not progressing; and that the petitioner is ready to abide by any condition that may be imposed by this Court, hence sought for bail to the petitioner.

(3.) The learned Government Advocate (Crl. Side) appearing for the respondent while opposing the bail to the petitioner submitted that the the petitioner has 37 previous cases and has absconded for nearly 6 years; that the other co-accused in this case are still absconding and non bailable warrant pending. He further submitted that the respondent police is contemplating to split up the case and proceed with the trial as against this petitioner.