ROVIND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. I have gone through the contents of the First Information Report as well as the bail rejection order relating to Case Crime No. 177/2006 under Sections 307/411 IPC with culminated in the shape of Session Trial No. 122A/2007. As it comes out from the record that in the aforesaid case, the applicant was granted bail by the court below but he did not appear on the dates fixed and warrant was issued against the applicant on 26.08.2008. Session Trial of the applicant was also separated. Submission of the learned counsel for the applicant is that that the applicant had met with an accident and as such, he received some injuries in which Bone of his leg was fractured on 23.07.2008. He was admitted Chhatrapati Sahuji Maharaj Medical University, Lucknow vide (Annexure No. 4) as such, he could not attend the case on some dates in the court below. It is further submitted that the applicant is in Jail since 03.12.2008. Taking into consideration over all aspects of the matter, I hereby direct that the applicant - Rovind Singh, accused of the Session Trial No. 122A/2007 relating to Case Crime No. 117/2006 in, under Sections 307/414 IPC, Police Station - Dhanepur, District - Gonda be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of Court concerned. Court below is also directed to proceed with the trial and try to dispose of the same expeditiously at an early date.