RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner. It is contended by the learned counsel for the petitioner that due to non-appearance of the petitioner before the trial court on 20/3/2006, his bail bonds were forfeited and arrest warrant was issued. It is also contended that all other coaccused who remain absent on 20/3/2006, have already been enlarged on bail by the trial court.

(2.) Looking to the facts and circumstances of the case and in the interest of justice, the petitioner is directed to appear before the trial court. In case, the petitioner appears before the trial court and files application for bail, the trial court shall decide his bail application on the same day in the light of the order passed in case of other co-accused, who remained absent on 20/3/2006 have been granted bail by the trial court.

(3.) With the aforesaid observations and directions, the petition stands disposed of.