VASANTH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/11/2025 on execution of NBW dtd. 28/7/2025 in S.C.No.107 of 2024 on the file of XVII Additional Sessions Judge, Chennai registered for the offences punishable under Ss. 294(b), 341, 324, 307 r/w 34 of I.P.C. in Crime No.157 of 2022 on the file respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner has involved in a case of attempt murder and he was granted bail. But the petitioner failed to appear before the Trial Court regularly. Hence, NBW was issued against him 28/7/2025 and he was arrested and remanded to judicial custody on 4/11/2025. Hence, the present bail application.

(3.) The learned counsel appearing for the petitioner submitted that it is not a case of execution of NBW and the petitioner has voluntarily surrendered before the concerned Trial court on 4/11/2025. To substantiate his contention he has produced the status report dtd. 4/11/2025. He further submitted that the petitioner is in judicial custody for more than two months. Hence prays to grant bail.