(1.) Petitioner seeks interim bail for a period of one month to enable the petitioner to undergo mandatory training programme i.e. Advanced Information Technology (AICITSS) of 15 days required to be undertaken after clearing Chartered Accountancy Exams for registration as a Chartered Accountant.
(2.) Status report has been filed and the same is taken on record. It confirms the above averments of the petitioner.
(3.) Learned counsel for the petitioner submits that the petitioner was earlier also granted interim bail to appear in the exams of Chartered Accountancy and he has duly complied with the said order and duly surrendered in terms thereof.