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Judgment
6 paragraphs · 265 wordsP.Dhanabal, J
The petitioner, who apprehends arrest in the hands of the respondent police for the offences punishable under Sections 294(b), 307 and 506(ii) IPC, in connection with the case in S.C.No.103 of 2025 on the file of the learned Principal Subordinate Judge, Tiruchengode, Namakkal District, seeks anticipatory bail.
The learned counsel appearing for the petitioner submits that already bail was granted to the petitioner and due to his non-appearance before the trial Court, Non-bailable warrant was issued on 14.08.2025 by the trial Court and the same is pending. Therefore, he prays for grant of anticipatory bail.
The learned Government Advocate (Crl.side) appearing for the respondent Police submitted that the offences against the petitioner are grave in nature and therefore, Non-Bailable warrant was issued on 14.08.2025 and the same is pending. Hence, the petitioner is not entitled for anticipatory bail and he can approach the trial Court for cancellation of non-bailable warrant. Therefore, he strongly opposed for grant of anticipatory bail.
Since the petitioner was already granted bail and due to his non-appearance, Non-bailable warrant was issued and the same is pending, it is appropriate to direct the petitioner to approach the trial Court for cancellation of non-bailable warrant. Hence, the petitioner is directed to appear before the trial Court and file an appropriate application for cancellation of non-bailable warrant. On such application being filed by the petitioner, the trial Court is directed to consider the petitioner's application and pass orders on merits and in accordance with law on the same day.
Accordingly, this Criminal Original Petition is disposed of.