MAHAVEER PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since in this petition as short point is involved, notice is given to the learned Public Prosecutor and I have heard the learned counsel for the accused petitioner and the learned Public Prosecutor. In this case, the accused petitioners was facing trial for the offence under sections 323, 341 Penal Code and on 17.8.1984 a charge sheet was filed and on 11.10.1984, charges were framed against the petitioner for the said offences and thereafter, since 20.12.1986, he did not appear and on 13.3.2000 he was declared absconder and on 2.5.2000 standing warrant of arrest was issued against him. Thereafter, an application was moved before the learned trial court and the same was rejected by the learned trial court vide order dated 31.1.2001.

(2.) Looking to the entire facts and circumstances of the case, it is directed that in case the accused petitioner Mahaveer Prasad surrenders before the learned trial court, the learned trial court shall release him on his furnishing a personal bond in the sum of Rs. 5,000.00 (Rs. five thousand only) with one surety in the like amount to the satisfaction of the learned trial court for his appearance in that court on all the dates of hearing and whenever called upon to do so. With the above directions, this petition stands disposed of. Petition disposed of.