PERIYASAMY Vs. STATE

JUDGEMENT

(1.) This is the third bail application filed by the petitioner before this court.

(2.) The petitioner, who had jumped bail, had been absconding for a period of nearly ten months. A non-bailable warrant was issued against the petitioner on 10/1/2025 and the petitioner surrendered before the Court on 28/11/2025.

(3.) The learned counsel for the petitioner would submit that the non-bailable warrant was issued against the petitioner on 10/1/2025 since he could not appear before the Court due to compelling reasons. However, he surrendered before the Court on 28/11/2025 and has been under incarceration for more than 105 days. The learned counsel further submitted that hereafter the petitioner will appear before the Court regularly and will cooperate with the trial for speedy disposal of the matter. Hence, the learned counsel prayed for the grant of bail.