SASIKUMAR @ GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested and remanded to judicial custody on 19/9/2025 based on execution of NBW dtd. 3/9/2025 in S.C.No.23 of 2025 on the file of the II Additional District & Sessions Court, Arokkonam, Ranipet District registered for the offences punishable under Ss. 294(b), 307,506(ii), 323 and 34 of IPC case in Crime No.260 of 2017 on the file of the respondent police, seeks bail.

(2.) The learned counsel appearing for the petitioner submitted that originally the petitioner was earlier arrested and released on bail and was regularly appearing before the Trial Court for the case in S.C.No.23 of 2025 on the file of the II Additional District & Sessions Court, Arokkonam, Ranipet District and due to his non-appearance before the Trial Court issued NBW as against the petitioner on 3/9/2025 and subsequently, the petitioner was arrested on 19/9/2025. He further submitted on the date of issuance of NBW he was remanded in another case in Crime No.316 of 2025 on the file of Arakkonam Town Police station, hence he was not able to appear before the Trial Court on 3/9/2025. He further submitted that the petitioner is also ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.

(3.) The learned Government Advocate (Criminal Side) appearing for the respondent while opposing the bail to the petitioner submitted that the NBW was issued against the petitioner and he was produced on PT warrant on 19/9/2025. He also submitted that due to non-appearance of the petitioner in this case NBW was issued against him and there are twenty previous cases against the petitioner and he is a History Sheeter.