KAMALDEEP Vs. STATE OF U T , CHANDIGARH

JUDGEMENT

(1.) An affidavit of the mother of the petitioner Smt. Gurdev Kaur, has been filed and in this affidavit, it has been stated that the petitioner is a student of B.A. Part-II in Government College, Sector 11, Chandigarh and he is to appear in B.A. Part-II examination commencing from 31st March, 1995. The learned counsel for the petitioner has also shown the identity card of the petitioner Kamaldeep which also shows that he is a student of B.A. II of Government College, Sector 11, Chandigarh.

(2.) After hearing the learned counsel for the parties, I direct that the petitioner shall be admitted to interim bail for a period of two months from the date of release on furnishing bail bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of C.J.M. Chandigarh. The petitioner is directed to surrender after the expiry of the aforesaid period.