RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel for the applicant contends that appellant No. 2 Bhagwani wife of Sat Narain has suffered imprisonment for a period of approximately 2 years and 5 months till date. He, however, expresses that there is an exceptional circumstance requiring her to be released on bail at the present juncture, namely that her grand-son Ankit i.e. son of appellant No. 1 Rajesh, is under her care and custody in the prison itself. It is pointed out that her grand- son Ankit has to be acclimatized with the social system so as to enable him to go to school and receive education, in the ordinary course. He points out that the applicant/appellant No. 2 Bhagwani is the only person who, at the present juncture, can look after her grand-son Ankit.

(2.) THE aforesaid facts that the grand-son of the applicant/appellant No. 2 Ankit is in her care and custody and has remained with her in the prison for the last 2 years and 5 months and that he is presently 4 years old, is not disputed by the learned counsel for the respondent. In view of the above, we are satisfied that exceptional circumstances are made out to release Bhagwani, the applicant/appellant No. 2 on bail, to the satisfaction of C.J.M. Sonepat. Ordered accordingly, bail to the satisfaction of the C.J.M. Sonepat. Appeal allowed.