NARESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/4/2025 based on execution of NBW dtd. 25/3/2025 in S.C.No.51 of 2024 on the file of the IV Additional District Judge, Thiruvallur at Ponneri for the offences punishable under Ss. 120(B), 147, 148, 450, 302(3 count), 149 of IPC, seeks bail. This is the successive bail application of the petitioner and the earlier bail application of the petitioner herein was dismissed by this Court, vide order dtd. 4/11/2025 in Crl.O.P.No.29954 of 2025 for the following reasons.

(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.51 of 2024; that since the petitioner was arrested in connection with another case in Crime No.202 of 2025 on the file of the respondent police station, the petitioner was unable to appear before the Trial Court on 25/3/2025, a NBW was issued against the petitioner and subsequently, he was formally and remanded to judicial custody in this case on 8/4/2025. He further submitted that majority of the witnesses in this case were examined; and 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 there are totally nine accused involved in this case and the petitioner herein is arrayed as A4; that the petitioner was on bail earlier in this case, since he has not appeared before the Trial Court during the pendency of the trial, a NBW was issued and subsequently, he was arrested nearly after one year from the date of NBW; that all the accused are appearing before the Trial Court; that there are totally 47 witnesses in this case and majority of the witnesses were already examined.