- (1.) THIS is a case of misuse of bail. The petitioner is alleged to have jumped the bail and remained absconding for about ten years.
(2.) LEARNED counsel for the petitioner submits that the petitioner being a poor person and had gone out of State in search of employment, and therefore, he could not attend this case. However, he has suffered detention in custody from the date of his arrest on 15. 04. 2008 and since then the petitioner has been continuously in custody.
(3.) REGARD being had to the facts and circumstances of the case and the period of detention undergone by the petitioner, the petitioner above named, is directed to be released on bail on his furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Additional sessions Judge, 9th, F. T. C. , Giridih in connection with Jamua P. S. Case No. 111 of 1988 corresponding to G. R. No. 845 of 1988 (S. T. No. 69 of 1990 (B)) but with condition that the petitioner shall remain physically present before the trial court on each and every date till the conclusion of the trial.;