ARAVIND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 7/1/2026 for the offences punishable under Ss. 147, 148, 342, 427, 201, 302, 149, 120(b) of IPC, in S.C.No.161 of 2022 on the file of the learned I Additional District and Sessions Court, Thoothukudi, in Crime No.6 of 2021 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that after the registration of the case in Crime No.6 of 2021 and the respondent police have completed the investigation and filed a charge sheet in S.C.No.161 of 2022 before the learned I Additional District and Sessions Court, Thoothukudi. He further submitted that due to non-appearance of the petitioner, the trial Court has issued NBW against the petitioner and the same was executed on 7/1/2026. He further submitted that the petitioner undertakes that he will not abscond and he will regularly appear before the Trial Court on hearing dates without fail. He further submitted that the petitioner is in judicial custody from 7/1/2026. Hence, he seeks bail.

(3.) The learned Additional Public Prosecutor submitted that the petitioner failed to appear before the trial Court, due to which the trial Court had issued Non Bailable Warrant to the petitioner. He further submitted that the framing of charges is over. Hence, he vehemently opposed for grant of bail to the petitioner.