RIGHT Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in S.C. No.11 of 2024 on the file of the learned II Additional District and Sessions Court, Arakkonam, Ranipet District in connection with Crime No.181 of 2010 for the offences punishable under Ss. 364,302,394 r/w 397, 302 r/w 201, 120(B), 34 of IPC 1860. The petitioner has been remanded to custody on 27/9/2025 on execution of NBW issued against him on 14/8/2025.

(2.) It is a case of jumped bail. The petitioner is an accused in S.C. No.11 of 2024 on the file of the learned II Additional District and Sessions Court, Arakkonam, Ranipet District. The petitioner was already granted bail, however, due to non appearance before the Court, Non Bailable Warrant has been issued against him and the same was executed on 14/8/2025.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case. He further submitted that the petitioner was unable to appear before the Trial Court, due to ill health, as a result of non appearance, NBW was issued on 14/8/2025.. He further submitted that the petitioner has been in custody from 27/9/2025. Hence, he prays for grant of bail to the petitioner.