Madras HC Upholds Bail Denial To Murder Accused Who Never Reported To Police Or Appeared In Court, As Charges Remain Unframed

The appellant, arrayed as A1, was charged with conspiring with other accused to murder Deepak Raja.

He was initially granted bail subject to conditions including residence in Kanchipuram District and twice-daily reporting at Cheyyar Police Station.

After his release on 3 June 2025, he did not comply with those conditions; the Trial Court cancelled his bail on 28 October 2025.

That cancellation order was not challenged.

A non-bailable warrant was later executed, and the appellant was taken into custody on 11