ABUZAR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.8526/2018 (exemption)

(2.) Petitioner was granted regular bail by the Trial Court on 06.04.2017. Thereafter, the trial was progressing. However, on 07.07.2017, since the petitioner failed to appear, non-bailable warrants were issued.

(3.) The petitioner, on 17.07.2017, appeared before the Trial Court and applied for cancellation of non-bailable warrants. The ground cited by the petitioner, for non appearance, was that he was suffering from typhoid and, as such, could not appear before the Trial Court on 07.07.2017. The Trial Court while observing that the certificate pertained to a period of one week from 22.06.2017 declined to accede to the request of the petitioner for cancellation of the non-bailable warrants and took the petitioner in custody and remanded him to judicial custody. The petitioner has been in custody since then.