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Judgment
6 paragraphs · 129 wordsDaya Chaudhary, J
Case has been heard through video conferencing in view of COVID-19 Pandemic.
Earlier on two occasions, the petitioner was released on regular bail. After granting bail on the first occasion, he remained absent before the trial Court on the date of hearing. Even after grant of bail on the second occasion, again he remained absent and his bail bonds were cancelled. It appears that the petitioner is habitual absentee.
It has also been brought to the notice of the Court that the date of hearing before the trial Court is 16.09.2020 and that too for arguments. There are two cases against him and in one case he has been convicted.
Accordingly, no ground is made out to release the petitioner on bail at this stage.
Dismissed.