SANTOSH Vs. STATE OF M P

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C.,1973 arising out of Crime No.155/2007 by police station Amola, District Shivpuri for the offences punishable under Sections 406 and 420 of IPC.

(2.) The applicant was enlarged on bail but later on he jumped the bail and, therefore, the said bail stood cancelled. He preferred the bail application before the Additional Sessions Judge, Karera vide Case No. 27/2013 (Criminal) which was rejected by the Court below on 29.1.2013.

(3.) Shri Pradeep Katare, leaned counsel for the applicant submits that the applicant could not remain present before the Court below on the day fixed because he forgot the date of hearing before the competent Court. For this reason he may be released on bail.