AMGOD KHIMLA NAYAK Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Learned counsel for the applicant submits that the applicant is a young youth of 27 years of age, who has no much criminal past alleged against him. Initially the applicant was enlarged on bail by this Court vide order dated 23.8.2006 in M.Cr. C. No. 3248/2006. Thereafter the applicant was convicted by some Court in Maharashtra, and therefore he was in jail so that he could not appear before the trial Court. Therefore the trial Court has issued his arrest warrant and ultimately he was arrested. Since the applicant was detained in Central Jail, Pune, and therefore there was a reasonable ground for his non-appearance. He assures that he will be regular in future, and therefore he may be enlarged on bail.

(3.) Learned Panel Lawyer for the State opposes the application.