RAJA Vs. STATE

JUDGEMENT

(1.) The Appeal challenges the dismissal of the appellant's bail petition filed before the learned Principal District and Sessions Judge, Tiruvallur.

(2.) The appellant is an accused in Crime No.1 of 2025 registered for the offence under Ss. 115(2), 64 and 87 of the Bharatiya Nyaya Sanhita Act and Sec. 3(1)(w)(i), 3(2)(V) SC/ST Act, who was arrested on 29/12/2025. He moved a bail petition before the Trial Court which came to be dismissed by the impugned order.

(3.) The case of the prosecution is that the appellant was granted bail during the course of the investigation and the appellant did not appear before the Trial Court on 10/11/2025 and since his counsel was also absent and NBW was issued on the said date. The appellant was secured on 29/12/2025 and he is in custody since then. The appellant sought for bail before the Trial Court and the same was dismissed by the impugned order on the ground that the appellant is likely to abscond and flee from justice.