VINOTH RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/11/2025 on execution of NBW in S.C.No.232 of 2023 on the file of the XV Addl Sessions Judge at Chennai registered for the offences punishable under Ss. 147,148, 341,294(B),394, 395, 395 r/w 397,336,427,506(ii) of IPC and 25(1-A) of Arms Act in Crime No.432 of 2022 on the file 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.232 of 2023 on the file of the XV Addl Sessions Judge at Chennai and due to his non-appearance before the Trial Court NBW was issued as against the petitioner. However, the petitioner has voluntarily surrendered on 19/11/2025. He further submitted that the petitioner is 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 petitioner is a habitual offender and he has as several times failed to appear before the Trial Court, in order to avoid trial. He further submitted that there are three previous cases pending against the petitioner and the case is now posted for examination of LW. 9 and 10.