SIDDHARTHA GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner's apprehension is that since he has been declared absconder, therefore, in case he will move any application for bail then he may not get bail, even in a bailable case.

(3.) The apprehension of the Petitioner is not well founded and the contention of the Petitioner that the procedure has not been followed and, therefore, unless he gets the declaration of him as absconder set aside, he will not be in a position to obtain the bail from court, is also having no valid basis. The proceeding under Sec. 82 and 83 Code of Criminal Procedure are initiated only for the purpose of securing of the attendance of the accused and when he failed to appear then only the other proceedings, even of sell of property of the absconder is initiated.