OMPURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record. The instant bail application under Sec. 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.116/2012 registered at Police Station Sadar Gira, District Barmer for the offences under Ss. 147, 341, 323, 327 and 395 IPC.

(2.) Though the petitioner jumped bail way back on 20/3/2021 while facing trial, however, on issuance of warrant of arrest, he surrendered before the court below on 3/1/2024 and was sent to judicial custody. Learned counsel for the petitioner submitted that the petitioner could not appear before the learned trial court for marking his attendance for the reason that he went out of station for earning his livelihood.

(3.) In this background and having regard to the facts and circumstances available on record, this Court is of the opinion that the petitioner deserves to be granted one more opportunity to face trial while being on bail.