JEYANTHAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/12/2025 based on the NBW issued by the trial Court, for the offences punishable under Ss. 8(c), 20(b)(ii)(B) of NDPS Act and Sec. 77 of Juvenile Justice (Care and Protection of Children) Act, 2015, in Crime No.141 of 2022 on the file of the respondent police, which was taken on file as C.C.No.243 of 2023, seeks bail.

(2.) The learned counsel for the petitioner submitted that the petitioner was regularly appeared before the trial Court. On 17/9/2025, the petitioner was not able to attend the trial Court. Hence, the trial Court issued NBW against the petitioner and he is in judicial custody from 4/12/2025. Hence, he seeks bail to the petitioner.

(3.) The learned Additional Public Prosecutor submitted that the petitioner has jumped out of bail during trial and thereafter he was secured through NBW on 4/12/2025. He further submitted that the contraband recovered from the petitioner is not commercial quantity. He further submitted that the petitioner has no previous case. Hence, he opposed for grant of bail to the petitioner.