MAHESH CHANDRA SHARMA,J. - (1.) This bail application has been filed under Section 439 Cr.P.C.
(2.) Learned counsel for the petitioner has contended that in the alleged offences, the petitioner had been granted bail. Thereafter due to misunderstanding between the petitioner and his advocate, he could not appear in the Court, resultantly his bail bonds were forfeited. The petitioner is in judicial lock up since long and he is ready to deposit the fine, as imposed by this Court, hence he should be released on bail.
(3.) Learned PP has opposed the same.;