KUNAL BHATIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition has been filed by the petitioner against the order dtd. 8/4/2019, passed by the learned Additional Sessions Judge No. 1, Sri Ganganagar whereby the learned Judge dismissed the bail application of the petitioner filed under Sec. 439/389 Cr.P.C.

(2.) Counsel for the petitioner submits that against his conviction the petitioner preferred an appeal before the appellate court which is still pending for consideration. Since the petitioner was not appeared on the given date before the appellate court, therefore his bail bonds were forfeited and arrest warrant was issued against him. In pursuance of the arrest warrant the petitioner is now in judicial lock-up. Counsel assures this Court that the petitioner will regularly appear before the appellate court in future. In such circumstances, the order dtd. 8/4/2019 may kindly be set aside and the petitioner may be released on bail.

(3.) Learned Public Prosecutor opposed the prayer made by the counsel for the petitioner and prayed for dismissal of the revision petition.