ASHFAQ Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the State.

(2.) This petition under Section 439 of Cr.P.C. is filed seeking enlargement of petitioners on bail in Crime No.311/2014, registered in University Police Station for offences punishable under Sections 143, 147, 148, 341, 302 and 120B read with Section 149 of IPC and Section 25C of the Indian Arms Act, 1969.

(3.) Shri Nandkishore Boob, learned Counsel for the petitioners arguing in support of the petition contended that petitioner is accused No.5 in S.C.No.247/2015 for offences punishable under Sections 143, 147, 148, 341, 302, 120B read with Section 149 of Indian Penal Code and Section 25 of the Indian Arms Act. He was admitted to bail by Sessions Court. He did not appear before court on 09.10.2019. An application filed seeking exemption, was rejected by the learned Sessions Judge. Thereafter, he did not appear before the learned Sessions Judge. Consequently, the case was split-up on 21.12.2018 and the same was challenged by the petitioner before this court in Criminal Petition No.201531/2018 it was dismissed by this court on 22.02.2019. Thereafter, petitioner surrendered before the trial court. On 18.03.2019 the leaned Sessions Judge has framed charges and trial is in progress.