JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer of the Petitioner to allow him to go abroad in order to meet his son and daughter, who are pursuing their studies in England, who on an earlier occasion was allowed to visit England but could not go and when he repeated his prayer for second time having been rejected by the learned Additional Sessions Judge, Patiala, vide his order date 19.8.2003, has come to this Court for allowing his prayer.

(2.) SHRI Ranjan Lakhanpal, learned counsel appearing on behalf of the Petitioner, contends that the Petitioner is a Deputy Superintendent of Police, who is now confining his prayer to allow him to visit England to see his children, who are studying in England, for a period of one month only and there being an uncertainty of completion of the trial, it would be in the interest of justice to allow his prayer.

(3.) IN reply, Shri Lakhanpal takes up a stand that the Petitioner is prepared to give a reasonable security but he is not in a position to furnish two sureties of Rs. 10 lacs each as required in Jain's case and the security amount fixed by this Court will be furnished by him which may be directed to stand forfeited if he does not return back and attend the trial within one month from the day he leaves the country.