ASHOK KUMAR BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is petition from jail by one Ashok Kumar an under trail prisoner, seeking his release on personal bond.

(2.) THE petitioner is facing trial under sections 457/380. Indian Penal Code, in the Court of Judicial Magistrate Ist Class. Phagwara. The value of stolen property is reported to be Rs. 35,928/-. The accused petitioner was ordered to be released on bail on his furnishing a personal bond in the sum of Rs. 5,000/- with one surety of the like amount. The concession, however, was not availed of by the accused. The prosecution has closed its evidence and the statement of the accused has been recorded. The statement of another accused was to be recorded on 9.5.1985.

(3.) LASTLY , the accused-pettioner is facing trial under Sections 547/380/411, Indian Penal Code, before the Judicial Magistrate Ist Class, Ambala. He was initially granted bail on 25-2-1982 but since he absented himself, his bail bond was cancelled on 7.3.1982. Since then, he is behind the bars. The value of the stolen property is reported to be Rs. 60000/-. The case is fixed for 2.7.2985 for appearance of his co-accused.