MAHABIR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS is a case of misuse of bail. It is alleged that the petitioner has jumped the bail and remained absconding for more than three years.

(2.) LEARNED counsel for the petitioner submits that the petitioner has already suffered detention since the date of his remand in custody on 24. 07. 2008 and the petitioner undertakes that he will regularly attend the court.

(3.) REGARD being had to the facts and circumstances of the case and the period of detention undergone by the petitioner, 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 the Additional sessions Judge, 7th F. T. C. , Giridih in connection with Birni P. S. Case no. 38 of 2003 corresponding to G. R. No. 1036 of 2003 (S. T. No. 375 of 2008) 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.