ROHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/11/2025 for the alleged offence under Ss. 379 and 34 of IPC in Crime No.377 of 2022 on the file of the respondent police, seeks bail.

(2.) From the submissions made by the learned counsel appearing for the petitioner, it appears that the petitioner has been remanded to judicial custody on account of his absence before the criminal Court on 5/11/2025. However, it is the submission of the learned counsel for the petitioner that on the date of his absence before the trial Court, he was already been remanded to judicial custody in connection with an offence under NDPS Act in Cr. No.981 of 2025 and in support of his contention, he has also submitted a copy of the order passed in C.M.P. No.808 of 2025 dtd. 29/12/2025 passed by the Judicial Magistrate, Sulur.

(3.) The said contention of the learned counsel appearing for the petitioner is not disputed by the learned Government Advocate (Criminal side) appearing for the respondent police.