MOTI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner jumped bail on 9 -9 -1986 and thereafter he surrendered himself on 26 -7 -1988. The reasons given by him for his absence is that his wife was ill. This is a very vague ground and not a sufficient explanation for his absence for about two year How ever, considering the nature of the offence for which he is being tried and that the trial will take a considerable time, one more opportunity is given to the petitioner.

(2.) THE bail application is allowed and it is directed that the petitioner be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000/ - (Rupees Ten Thousand) with two sureties in the sum of Rs. 5,000/ - each to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case with the condition that he shall not leave the jurisdiction of the court of his village Benad in Jaipur District without permissions of the court.