SOBIN Vs. STATE

JUDGEMENT

(1.) The petitioner herein was arrested on 23/2/2021 for the alleged offence under Sec. 420 r/w 34 IPC in Crime No.55 of 2010, on the file of the respondent police, seeks bail.

(2.) Bail petition by the accused who was remanded to custody on execution of Non Bailable Warrant, since he jumped bail. The case is pending for more than 7 years. Earlier when the petitioner sought bail, this Court taking note of the conduct of the petitioner and the stage of the trial, dismissed the bail petition with a direction to the trial Court to complete the trial probably, within a period of three months from the date of receipt of copy of the order.

(3.) Learned counsel appearing for the petitioner states that after the dismissal of the earlier bail petition, till date the prosecution has not even examined one witness. Therefore, seeks bail. 3(i). Further submits that the petitioner is ready to abide by any conditions and he will not thereafter, jump bail and co-operate with the speedy conduct of the trial.