RAMPRASAD Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No. 40/2007 of Police Station ATP Nagaur for the offence(s) punishable under Sec. (s) 135 and 136 of the Electricity Act. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that due to unavoidable circumstances, the petitioner could not attend hearings before the trial court. It is submitted that henceforth the petitioner will attend the hearings before the trial court regularly.