MANILAL BURNWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS is a case of misuse of bail. The petitioner is alleged to have jumped the bail and remained absconding for more than 2 years and 11 months.

(2.) LEARNED counsel for the petitioner submits that the petitioner has suffered detention in custody for more than about four months and undertakes to be regular in attendance in the case in future. Regard being had to the facts and circumstances of the case, the petitioner above named, is directed to be released on bail on his furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Additional sessions Judge, 9th, F. T. C. , Giridih in connection with Pirtand P. S. Case No. 32 of 1999 corresponding to G. R. No. 1958 of 1999 (S. T. No. 330 of 2001 (A)) but with condition that the petitioner shall remain physically present before the trial court on each and every date till the conclusion of the trial.