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Judgment
The petitioner, who was arrested and remanded to judicial custody on 06.07.2026 for the alleged offence under Sections 147, 148, 341, 506(ii), 302, 379, 120B, 149 & 404 IPC in Crime No.58 of 2017 on the file of the respondent police, seeks bail.
The case of the prosecution is that, in this case NBW was issued against the petitioner by the trial Court on 24.04.2023, on 03.10.2023 surety action was initiated and very same was pending till date on 24.06.2025 as against this petitioner case was split up. Hence, the case.
The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 06.07.2026; and that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioner.
Per contra, the learned Government Advocate (Criminal Side) appearing for the Respondent Police reiterated the prosecution case, the NBW was issued on 24.04.2023, executed on 06.07.2026 on PT warrant, no reasons have stated for his non appearance before the trial Court, the petitioner is having 15 previous cases. Hence, he opposed to grant bail to the petitioner.
I have given my anxious consideration to either side submissions and perused the materials available on record.
This is the jumped bail application, NBW was issued on 24.04.2023 and executed on 06.07.2026, there is no reasons stated for his non appearance before the trial Court, he was absconding almost three years, only upon PT warrant he was arrested on 06.02.2026. Even now there is no reasons stated for his absence from April 2023 till July 2026 for his non appearance before the trial Court, the petitioner is having 15 previous cases, this Court is of the firm view that the petitioner is not entitled to be enlarged on bail, this Court is not inclined to grant bail to the petitioner at this stage.
Accordingly, this Criminal Original Petition is dismissed.