CHAINA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant-applicant, learned Public Prosecutor and perused the material available on record.

(2.) The appellant was granted bail and his sentences were suspended by this Court in this appeal vide order dated 07.03.2019. The appellant did not appear before this Court to mark his presence on 09.04.2019 and thereafter, numerous opportunities were given to his counsel to ensure compliance but the appellant failed to do so on which, his bail bonds were forfeited and warrant of arrest was issued against the appellant and he was re-arrested on 10.02.2020. Since then, he is in custody. It may be stated here that during the period of his abscondance, two FIRs of theft were registered at the Police Stations Sojat City and Jaitaran in which, the appellant has been found involved.

(3.) We have concluded the proceedings under Section 446 CrPC initiated against the appellant and his sureties by a separate order today.