DHILIP Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/6/2025 based on execution of NBW dtd. 17/2/2025 inS.C.No.44 of 2024 on the file of the learned II Additional District and Sessions Judge, Arakkonam at Ranipet District for the offences punishable under Ss. 147, 148, 341, 342, 302, 294(b), 307 r/w 149 of IPC, seeks bail.

(2.) The learned counsel appearing for the petitioner submitted that originally the petitioner was earlier arrested and released on bail and was regularly appearing before the Trial Court for the case in S.C.No.44 of 2024; that since the petitioner was arrested and remanded by the respondent police in connection with another case in S.C.No.71 of 2024 on 7/2/2025, he was unable to appear before the Trial Court in this case on 17/2/2025, hence a NBW was issued against the petitioner and subsequently, he was arrested on 19/6/2025. 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.

(3.) The learned Government Advocate (Criminal Side) appearing for the respondent while opposing the bail to the petitioner submitted that the petitioner was on bail earlier, since he has not appeared before the Trial Court during the pendency of the trial, a NBW was issued and subsequently, he was arrested; that the petitioner has 14 previous cases and history sheeter; that there are totally 27 witnesses in this case and out of which only five more witnesses are yet to be examined; and that the case is posted for next hearing on 12/1/2026.