SANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/8/2025 for the alleged offence under Ss. 341, 294(b), 324, 336, 427, 307 and 506(2) of IPC in Crime No.2529 of 2015 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was earlier arrested and released on bail. Thereafter the case was committed and after committal, the case was made over to XVII Additional Sessions Court, City Civil Court, Chennai. On 10/1/2025, the petitioner was instructed to appear before 17th Additional City Civil Court, Chennai for hearing on 31/1/2025. However the petitioner herein was not appeared on 31/1/2025 and next date of hearing also he has not appeared. Hence Non Bailable Warrant was issued on 14/2/2025. Thereafter , the Non Bailable Warrant was executed on 22/8/2025.

(3.) Earlier, this Court dismissed the bail petition filed by the petitioner in Crl.OP.No.30155 of 2025 dtd. 5/11/2025 on the following reasons: