BODA MAJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner is an accused in a case registered for the offence punishable under Sections 279/304-A of the Indian Penal Code.

(3.) The learned counsel for the petitioner submits that the petitioner was initially granted bail by the court below itself vide order dated 13.07.2005. Thereafter, the petitioner continuously faced the trail for six years. However, on 11.08.2011, though attendance was filed on behalf of the petitioner before the court below, but he could not appear on call. Hence, his bail bond was cancelled by the court below and the office was directed to issue non-bailable warrant against him. The petitioner being a driver had gone to West Bengal to earn his livelihood and he had no knowledge of issuance of non-bailable warrant against him. As soon as he came to know about the same, he voluntarily surrendered before the court below on 22.02.2019. The petitioner undertakes that he will fully co-operate in the trial and shall physically appear before the trial court as and when his presence is required.