RAMESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) It is submitted by the counsel for applicant appellant that by an order dated 13.03.2014, the application for suspension of sentence filed by the appellant in this appeal was allowed and applicant appellant was directed to furnish personal bond of Rs.Rs.50,000.00 alongwith two sureties to the satisfaction of Additional Sessions Judge, Jaitaran, District Pali in Sessions Case No. 19/2010 to remain present before this Court on 18.04.2014 but after furnishing bail bonds and personal bond, the applicant did not appear before this Court on 18.04.2014, therefore, the co-ordinate Bench passed an order on 06.08.2014 whereby, while forfeiting the bail bond, arrest warrant was issued against the accused appellant.

(3.) Learned counsel for the appellant submits that after issuing aforesaid arrest warrant, the applicant himself surrendered before the Court, since then he is in judicial custody.