ASLAM 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 about nine years and he had voluntarily surrendered before the court below.

(2.) LEARNED counsel for the petitioner explains that the petitioner was in jail custody in connection with another case though acquitted in this case in the year 2004 thereafter that he was seriously ill. It is further submitted that undertakes to be regular in attendance in future in course of the trial.

(3.) LEARNED counsel for the State opposes the prayer for bail. 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 Sri Ramakant mishra, Judicial Magistrate, 1st Class, Dhanbad, in connection with dhanbad P. S. Case No. 151 of 1991 corresponding to G. R. No. 823 of 1991 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.