SARATHKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 19/11/2025 for the offences punishable under Ss. 294(b), 323, 307, 506(ii) of IPC and r/w Sec. 3(1) of TNPPDL Act and Sec. 4 of TNPWH Act, in S.C.No.87 of 2024 on the file of the Sessions Judge, Mahalir Neethimandram, Madurai District, in Crime No.16 of 2021 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that after the registration of the case in Crime No.16 of 2021 and the respondent police have completed the investigation and filed a charge sheet in S.C.No.87 of 2024 before the learned Sessions Judge, Mahalir Neethimandram, Madurai District. He further submitted that due to non-appearance of the petitioner, the trial Court has issued NBW against the petitioner and the same was executed on 19/11/2025. He further submitted that the petitioner undertakes that he will not abscond and he will regularly appear before the Trial Court on hearing dates without fail. He further submitted that the petitioner is in judicial custody from 19/11/2025. Hence, he seeks bail.

(3.) The learned Government Advocate (Crl.Side) submitted that the petitioner failed to appear before the trial Court, due to which the trial Court had issued Non Bailable Warrant to the petitioner. Hence, he vehemently opposed for grant of bail to the petitioner.