MONAHAR SIWARAM JOGAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner in this application under Section 482 of the Code of Criminal Procedure assails the order passed by the Sub -divisional Judicial Magistrate, Koraput, directing forfeiture of the bail bond furnished by him and issuance of non -bailable warrant of arrest.

(2.) THE petitioner was released on bail in G. R. Case. No. 387 of 1984. The case was thereafter adjourned from time to time from 10.6.1984 awaiting submission of the final form. On 4.2.1985, the following order was passed:

(3.) WHEN the accused is released on bail, he need not be required to appear before the Court until the submission of charge -sheet. Requiring him to appear is a meaningless ritual and a purposeless paraphernalia; but direction is given as a matter of routine requiring his appearance on dates, even before the charge -sheet is filed. In a country where a large section of the people are wage -earners and eke out their livelihood by daily labour, loss of a day or more very often results in loss of bread not only to the bread -earners but also to thing dependents. One can well imagine the suffering. In AIR 1982 S. C. 1463 (supra) the Supreme Court has deprecated the practice of requiring the accused released on bail to appear in Court until the submission of the charge -sheet in the following words.