RAVI KANT SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was already on bail and as he failed to appear before the Court below, processes were issued against him.

(3.) Considering the submissions of the petitioner and the facts of this case, I direct the petitioner to surrender before the Court below in connection with Dumri Police Station Case No.43 of 2003 corresponding to Sessions Trial No. 238 of 2004, on or before 5th October, 2019. If the petitioner surrenders before the Court below on or before 5th October, 2019 and furnishes bail bonds, the same should be accepted by the Court below.