IBRAHIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused for the offences punishable under Sections 147/148/149/307/380/302 of the Indian Penal Code. Learned counsel for the petitioner submits that earlier the petitioner was granted bail by the Additional Sessions Judge-I, Giridih vide order dated 17.04.2011 in B.P. No. 1078 of 2009. Thereafter, the petitioner did not appear in the trial and was declared absconder and subsequently permanent warrant of arrest was also issued against him. As soon as the petitioner came to know about issuance of permanent warrant of arrest against him, he voluntarily surrendered before the court below on 22.11.2018 and since then he is in judicial custody. It is further submitted that the petitioner is a poor villager and he could not appear before the court below due to ignorance. However, the petitioner undertakes that he will fully cooperate in the trial and will appear on each and every date fixed by the trial court till conclusion of the same. As such, the petitioner may be given the privilege of regular bail.

(3.) Learned A.P.P. opposes the petitioner's prayer for bail.