Kharkoo vs State of U.P.

Barkat Ali Zaidi, J.—Accused-applicant is facing trial under Sections 147, 394 and 302, I.P.C. in the Court of Addl. Sessions Judge/Special Judge, E.C. Act, Bulandshahr.

He has come for bail here.

Heard Sri Sanjay Srivastava advocate for the applicant, and Add. Government Advocate for the State.

He did not appear in the Court for nine months, and when he appeared in the Court, thereafter, he was taken into custody and was sent for jail. He has been in jail for 5 months now, and has suffered the consequence of not attending the Court. There are no complaints that he did anything, objectionable while he was on bail. His counsel says that he will now appear in the Court regularly. He is therefore, granted bail.

He be released on bail on his furnishing a personal bond of Rs. 15,000 with two sureties in the like amount, to the satisfaction of trial court.