HEMANT BALMIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) VivekAgarwal, J 1.Applicant/Hemant Balmik has filed this first bail application under Sec. 439 of CrPC in connection with Crime No.152/2018 under Sec. 392 of IPC registered at police station City Kotwali, District Rewa (M.P) and applicant is in custody since 27/11/2021.

(2.) Learned counsel for the applicant submits that this is case of bail jump. Vide order dtd. 25/09/2018 Chief Judicial Magistrate, Rewa had granted bail to the applicant on his furnishing bond of Rs.25,000.00 and sureties of the same amount. On 26/09/2018 applicant had furnished bail bond and he was directed to be released. Case was committed to the sessions court on 12/10/2018 and when case was fixed for arguments on charge on 13/10/2018. On 04/12/2018 applicant was absent. He could be arrested only on 27/11/2021. It is submitted that due to lock down, applicant could not contact his counsel and he was working in Gujrat, therefore, he could not appear before the Trial court and prays for releasing of applicant on bail.

(3.) Learned Panel Lawyer for the State opposes the prayer made by learned counsel for the applicant.