Suresh Yadav vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

This matter relates to Sessions Trial No.29 of 2018, pending in the court of learned Principal Sessions Judge, Giridih.

Mr. Sahani, the learned counsel appearing on behalf of the petitioner at the outset submits that he is not pressing this petition so far as the main prayer is concerned with regard to order dated 04.09.2019. He submits that so far as that prayer is concerned he will take all the grounds at appropriate stage. He submits that he is confining his prayer to I.A.No.1786 of 2024 wherein the prayer has been made for extension of interim order of stay as well as stay of order dated 11.08.2023 passed by the learned Sessions Judge, Giridih by which he has been pleased to cancel the bail bond of the petitioner. He submits that the petitioner is ready to appear before the learned court and prior to stay order he was appearing before the learned court and interim protection was provided by this Court and thereafter after the stay he was not appearing before the learned court.

Learned counsel for the respondent State submits that rightly the learned court has passed the said order.

In view of the above submission and considering that earlier the stay was granted in favour of the petitioner and thereafter he was not appearing, however, it was averred in the instant I.A that earlier he was appearing before the learned court, and in view of that, the instant I.A. is allowed. Let the instant I.A. be treated to be part of the main petition and stands disposed of.

In view of the above facts and considering the submission of the learned counsel for the petitioner that the petitioner will appear before the learned court on any date fixed by this Court and as such, the petitioner is directed to appear before the learned court on 26.06.2024.

If the petitioner appears on the date fixed by this Court, the learned court will allow the petitioner to remain on bail on the fresh bail bond.

If the petitioner will not appear on the said date fixed by this Court before the learned court concerned, the learned court will take all coercive measures against the petitioner.

The prayer with regard to order dated 04.09.2019 is not pressed and as such, it is dismissed as not pressed with liberty to take all the grounds at appropriate stage.

In the above terms, Cr.M.P. No.253 of 2020 is disposed of.