JITU LALCHAND SONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the parties. Perused the record.

(2.) INDEED , I had cancelled the bail which was granted to the applicant by this court for the reasons recorded in my order dated 28th January, 2005. The learned counsel for the Applicant submits that the applicant comes from the poor family and is the only earning member of the family. Besides, he has suffered for the mistake committed by him in not attending the police station during the relevant period as per the order dated 23rd February, 2004. The applicant undertakes through his counsel that he shall abide by the said condition if released on bail. Undertaking of the applicant to report to the concerned police station and to attend every date of the trial, is accepted. I am persuade to show indulgence to the applicant as the record indicates that the role of the applicant is only of accompanying the main accused, who inflicted one single blow, which resulted in death of the deceased.

(3.) IN addition to the conditions stipulated in the order dated 23rd February, 2004, the applicant shall co-operate for early disposal of the trial. If the trial court is of the opinion that he is responsible for delay in trial that fact be recorded in the Rozanama, which can be a ground for cancellation of bail.