BHARMA PUJAR Vs. LAGAMA PUJARI

JUDGEMENT

(1.) These three petitions are arising out of the dismissal order of the bail applications filed by the petitioner before the District Consumer Disputes Redressal Forum, Belgaum (hereinafter referred to as 'the Consumer Forum', for short). The order-sheet in E.P. No. 13/2013 discloses that, the Consumer Forum passed an award in favour of the respondents herein, but the petitioner has not deposited the amount as ordered by the Consumer Forum and therefore, it led to filing of the Execution Petitions under Section 27 of the Consumer Protection Act.

(2.) The order passed by the Consumer Forum discloses that, the petitioner has approached for grant of bail on several occasions and bail was granted to him. Subsequently, he jumped bail on four occasions. It appears he never assisted the Court for disposal of the said execution petition nor he made any efforts to deposit the amount. The order also discloses that the petitioner had filed writ petitions before this Court seeking directions to the Consumer Forum and in fact this Court has directed the petitioner to deposit the entire amount on or before 30.04.2011. But in spite of that, he has not deposited any amount before the Consumer Forum. As petitioner absconded himself after jumping the bail, warrants were issued several times to secure his presence.

(3.) Therefore, considering all the above said factual aspects, the Consumer Forum was of the opinion that no purpose would be served, even if the bail is granted to the petitioner, as he has been in the habit of jumping the bail. Therefore, I also do not find any strong reasons to differ with the opinion expressed by the Consumer Forum. However, the learned Counsel for the petitioner before this Court submits that he is ready and willing to deposit 50% of the award amount in all the cases within two weeks from today. In the event of the petitioner depositing 50% of the entire amount, he is entitled to file fresh bail petition before the Consumer Forum, on changed circumstances.