MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/1/2026 for the alleged offence under Sec. 147, 148, 341, 307 r/w 149 of I.P.C. in Crime No.227 of 2017 on the file of the respondent police, seeks bail.

(2.) The present bail application has came to be filed on account of NBW ordered by the trial Court in S.C.No.287 of 2023 on 19/6/2025.

(3.) The learned Government Advocate (Criminal side) would submit that after the petitioner was ordered NBW, he was remanded to judicial custody on 22/1/2026 and there are about fourteen cases registered against him. Out of which nine cases has already been disposed of and the remaining cases are still pending. However, the learned counsel for the petitioner would submit that on the date of posting of the case on 9/6/2025, the petitioner was in jail in connection with Cr.No.320 of 2025, since 10/4/2025 and was released on bail only on 10/10/2025 in Crl.O.P.No.14350 of 2025.