K.S.MUDAGAL,J. - (1.)The petitioner is accused No.6 in SC No.104/2016 pending before the V Addl. Sessions Judge, Dahwad sitting at Hub li. The petitioner and 9 other accused are being tried in the said case for the offences punishable under Sections 143, 147, 148, 201, 302, 307, 324 and 504 read with Section 149 of IPC.
(2.)This Court granted b ail to the petitioner vide order dated 28/4/2016 in Crl.P.No.10272/2016 observing that the eye witnesses do not name the petitioner as the assailant. The bail was granted subject to the execution of bail bond in a sum of Rs. 1,00,000/- and furnishing one solvent surety in the like-sum to the satisfaction of the trial Court. Then the petitioner was released on b ail.
(3.)On 13/8/2018 the matter was listed before the trial Court for evidence of CWs.-36 and 37. The witnesses did not app ear as well as the petitioner also failed to appear. The trial Court on that day, forfeited the b ail bond of the petitioner and issued non-bailable warrant. Immediately, on the next date of hearing, i.e. 14/8/2018, the petitioner app eared before the Court and filed the bail application. The trial Court g ranted the bail vide order dated 23/8/2018.