HARI PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner jumped bail in the year 1983 and appeared in court only on 3 -6 -1988 when he came to know that a non -bailable warrant for his arrest has been issued. From the order of the learned Sessions Judge it also appears that the address given by the petitioner was incorrect and it was only when another person Jagdish Narain furnished the correct address of the petitioner that the petitioner decided to surrender before the trial court. The reason given by the petitioner for not attending the court is that his counsel informed him that it was no longer necessary for him to appear in the court. Considering the fact that the trial of the case will take some time and that the conclusion can be imposed for purpose of ensuring the attendance of the petitioner one more chance can be given to him.

(2.) THE petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs. 20,000/ - with two sureties in the sum of Rs. 10,000/ - each to the satisfaction of the Sessions Judge, Jaipur City, Jaipur for his appearance during the course of trial on all dates of hearing as and when called upon to do so. Out of the two sureties one should be at Rajasthan having immovable property besides agricultural land. One further condition of the bail bonds will be that the petitioner shall submit his correct address along with address of his near relations having immovable property and shall intimate any change in his address to the trial court.