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Judgment
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.94/2011 was registered at Police Station Raipur, Dist. Jhalawar for offence under Sections 498 of I.P.C.
It is contended by counsel for the petitioner that the matter pertains to bail jump. Petitioner was facing trial since 2011. He could not attend the Court and was declared an absconder in December, 2018. Petitioner has now remained in custody for about five months.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
However, it is made clear that if the petitioner, hereinafter, jumps bail, he would not be entitled to any liberty from the Court.