SATHASIVAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/1/2026 for the alleged offences under Ss. 307, 341, 294(b) and 323 of the Indian Penal Code, in Crime No.221 of 2024 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner would submit that there is a pending case against him in S.C.No.193 of 2024 on the file of the learned Sessions Judge, Special Court for Trial of Cases under the SC/ST (PoA) Act, Tiruppur, and that, due to his absence on 17/9/2025, a non-bailable warrant came to be issued. It is further submitted that the petitioner has been in judicial custody since 18/1/2026 and that his absence on the earlier occasion was neither wilful nor wanton. The learned counsel would further submit that, except for the said occasion, the petitioner had diligently appeared before the Courts and hence prayed for grant of bail.

(3.) The said contention was strongly opposed by the learned Government Advocate (Crl. Side) appearing for the respondent, who submitted that four previous cases are pending against the petitioner and that, if the petitioner is enlarged on bail, there is every possibility of his absconding and delaying the trial.