SATEELE @ RAMNIVAS Vs. STATE OF MP

JUDGEMENT

(1.) Shri Pradip Katare, counsel for the applicant.

(2.) This application under Section 482 of CrPC has been filed for relaxing the condition imposed by this Court by order dated 25/09/2018 passed in MCRC 37056/2018.

(3.) The undisputed facts in short are that the applicant was initially granted bail by this Court but he absented himself before the trial Court for more than three years, as a result of which the trial was thwarted and could not proceed. Thereafter, the applicant, with great difficulties, could be arrested on 31/08/2018. The only reason assigned by the applicant for his non-appearance was that he had forgotten the date of appearance, therefore, he did not appear before the trial Court. While deciding the bail application by order dated 25/09/2018, this Court had specifically held that the reason assigned by the applicant for his non-appearance cannot be accepted. However, taking a lenient view in the matter and at the same time considering that without reasonable reason the applicant remained absconding for more than three years, this Court although granted bail to the applicant but considering his previous conduct has imposed the conditions which may discourage the applicant in future to abscond or not to appear before the trial Court.