MAHALINGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2025 on execution of NBW on 23/7/2025 in SC No. 139 of 2025 on the file of District and Session Judge, Nagapattinam registered for the offences punishable under Sec. 399 of I.P.C in Crime No 149 of 2019 on the file respondent police, 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 SC No. 139 of 2025 on the file of District and Session Judge, Nagapattinam and due to his non-appearance before the Trial Court NBW was issued as against the petitioner. He further submitted due to ill health he was not able to appear before the Court below. 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 on getting enlarged on bail alleged to have failed to comply the condition to appear before the Trial Court, however since the petitioner failed to appear, a NBW was issued and subsequently, he was arrested. He further submitted that there is no previous case pending against the petitioner.