SATTOO ALIAS SATYA NARAYAN Vs. STATE

JUDGEMENT

(1.) SURYA Prasad, J. This is a criminal revision against the order dated 2. 3. 92. passed by Sri S. S. Gupta, learned Sessions Judge, Banda rejecting the revisionist's application to file fresh bail bonds and release him on bail in Session Trial No. 340 of 1991 under Section 307 I. P. C. State v. Sattoo alias Satya Narain.

(2.) HEARD the learned Counsel for the revisionist. The learned Counsel for the revisionist has argued that the revisionist had actually presented himself on 10. 10. 91 in the Court of Sessions Judge, but the case file to which this revision relates, was not received then in that court and therefore, the applicant revisionist was asked to present himself on the receipt of the file. But he was subsequently sent to jail without any fault of his. The ground mentioned in this memo of revision appears to be sufficient for this purpose. The revision is allowed. The learned Sessions Judge, Banda is directed to release the revisionist on his furnishing fresh bail bonds to his satisfaction. Revision allowed. .