R.R. Prasad, J. - (1.) LEARNED Counsel appearing for the Petitioner submits that one Nirmal Kumar Singh was convicted for the offence under Section 302 of the Indian Penal Code and was awarded sentence for life in Sessions No. 20/80.
(2.) THEREUPON Nirmal Kumar Singh, preferred a Cr. Appeal No. 89 of 1986 and was granted bail during the pendency of the appeal, but that appeal ultimately got dismissed, vide judgment dated 03.08.1988. As against that judgment, Nirmal Kumar Singh preferred SLP (Cr.) No. 2398 -99 of 1988 which was dismissed for default as surrender certificate could not be filed in spite of ample opportunities being given to him.
(3.) THEREUPON , Nirmal Kumar Singh never surrendered before the court below. In course of time, it was detected that said Nirmal Kumar Singh has been residing at Varanasi by changing his name as Narendra Pratap Singh. Thereupon he was apprehended and was remanded to jail custody and was made an accused for committing offence of forgery and is being prosecuted in Dhanbad (Bank More) P.S. Case No. 393 of 2006.;