N.TAMILSELVAN Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested on 22/4/2022, on execution of Non-Bailable Warrant issued by the learned Subordinate Court at Palladam for the offence under Sec. 395 of IPC pending trial in S.C.No.102 of 2022 in respect of crime No.812 of 2017 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner has been arrayed as an accused in Crime No.812 of 2017 for the offence under Sec. 395 of IPC and after filing charge sheet, the same was pending before the learned Subordinate Court, Palladam. Thereafter, the matter is pending for committal in P.R.C.No.16 of 2017, the petitioner did not appear before the lower Court regularly. Hence, the lower Court has issued Non-Bailable Warrant against the petitioner on 22/2/2019. Thereafter, the petitioner was arrested on 22/4/2022.

(3.) The learned counsel appearing for the petitioner would submit that the non-appearance before the lower Court by the petitioner is neither wilful nor wanton. When the matter is pending for committal in P.R.C.No.16 of 2017, the petitioner was not served any summons and as such the petitioner was not aware of the filing of the charge sheet. However, he would also submit that the petitioner is ready to abide any condition as imposed by this Court and seeks for grant of bail to the petitioner.