MARIMUTHU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/4/2025 based on execution of PT Warrant dtd. 1/2/2025 in S.C.No.157 of 2024 on the file of the Additional District Judge, FTC, Vellore for the offences punishable under Ss. 302, 201, 147, 148, 120(B) r/w 149 of IPC, seeks bail.

(2.) The allegation against this petitioner is that, he was earlier arrested and released on bail, subsequently jumped bail on 1/2/2025; that thereafter, on the basis of PT Warrant, the petitioner was produced before the concerned Magistrate and remanded in this case on 16/4/2025.

(3.) The learned counsel appearing for the petitioner submitted that, the petitioner was convicted on 10/8/2024 in C.C.No.819 of 2023 by the learned Judicial Magistrate No.II, Poonamallee and serving sentence in the said case from 10/8/2024 and therefore, the petitioner was unable to attend the Trial Court hearing on 1/2/2025 in this case, hence a NBW was issued against the petitioner. He further submitted that the petitioner had filed a petition for suspension of sentence and was able to obtain the order only in the month of June 2025, however, the petitioner was remanded in this case on 16/4/2025. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.