PARMESHWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Garg points out that the petitioner, who was convicted under Sec. 279, 337 and 338 Penal Code by the Magistrate, was directed to be released on probation for a period of two years vide order dated 4.4.98 passed by the appellate Court and the petitioner did not furnish bail bonds within the time fixed by that Court. He states that because of the death of the petitioner's father on 6.4.98 he had become disturbed and without knowing about the decision, left his village for livelihood and he came to know about the said order when the warrant of arrest has been issued by the trial Court. He submits that the petitioner may be permitted to file bail bonds now.

(2.) Having considered the submissions made by Mr. Garg, the petition is allowed. Petitioner Parmeshwarlal is directed to furnish bail bonds as directed by the learned Addl. Sessions Judge within a period of 15 days from today. The warrant of arrest issued by the trial court shall not be executed till 6.9.99. In case the petitioner fails to furnish bail bonds by 6.9.99, the trial Court shall proceed in accordance with law.