JAWAHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. The accused-petitioner was facing trial in the court of A.C.J M. Neem-Ka-Thana for the offences Under Sections 420 and 120B IPC, because of his illness,' he failed to appear in the court and because of this reason, arrest warrant were issued against him. But the petitioner wanted to appear before the court after five years. It has been stated in the application that the petitioner had gone to Punjab in order to earn his livelihood and because of this reason, he did not know the progress of the case pending against him in the court of A. C. J. M. -Neem-ka-Thana and after knowing about the issuance of arrest warrant, he wanted to appear before the court. In view of the circumstances and the facts that the petitioner was on bail during trial, it would not be fair just and proper that the petitioner should remain in jail during the pendency of trial which is going to be concluded within near future. For the reasons given above, this bail petition is allowed. The petitioner be released on bail provided he furnishes personal bond in the sum of Rs 30 000.00(Rs. Thirty thousands) with two sureties in the sum of Rs. 15,000.00 each to the satisfaction of the trial court, to appear in court during trial. Bail granted.