SUWA RAM ALIAS SURENDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Anoop Dhand Advocate on behalf of the applicant Suwa Ram @ Surender in FIR No. 337/1999 of Police Station Nawalgarh, Jhunjhunu in the offence under Sections 458, 324 and 323 of IPC.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner went to Ahemdabad to earn his livelihood and thus, could not attend the trial of the case. The bail bonds furnished by the petitioner were ordered to be forfeited and arrest warrant was issued. On 17. 06. 20009, the petitioner was arrested. It is further contended that he may be given one more opportunity to defend his case and he undertakes to appear before the Court below regularly during the entire trial in future, hence, he may be granted indulgence of bail.