KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN a petition under Article 226 of the Constitution and Section 482 of the Code of Criminal Procedure the main prayer of the petitioner was grant of interim bail/emergency parole on the ground of serious illness of his wife who was admitted to the hospital. The averment regarding the illness of the wife was supported by affidavit of Manpal Singh Advocate, a relation of the petitioner, and medical certificate issued by the Medical Officer, General Hospital, Hansi.

(2.) IN response to notice, appearance was put in on behalf of the respondents and the petition was adjourned twice for filing a reply. It was taken up on 2-9-1989 and again a prayer was made by the State for further adjournment. At that stage, learned counsel for the petitioner pressed for ad interim relief and the following order was passed

(3.) CRIMINAL Misc. No. 196 of 1989 was moved in the above criminal writ petition by Satpal, complainant in the main case under section 302 of the Indian Penal Code, for being added as a party. He also filed his affidavit by way of reply to the writ petition. He was permitted. In the reply, it was stated that the wife of the petitioner was hale and hearty and in any case she was not admitted to General Hospital, Hansi. In fact, the Senior Medical Officer, Incharge of the General Hospital, Hansi, had issued a certificate, Annexure R-1, on the basis of the hospital record that petitioner's wife had not been an indoor patient during the period 25-7-1989 to the date of issuing certificate i.e., 8-8-1989. It was further stated that the petitioner was a member of the joint family and his close relations including his brother were there to look after petitioner's family. It was also stated that the petitioner had secured release from custody with ulterior purpose of pressurizing the witnesses who were to be examined in the murder trial on 1-1-1989. In fact, he had given threat to the complainant i.e., Satpal and one eye witness Sanjay son of Jagdish Sahai Sharma. Jagdish Sahai Sharma, father of eye-witness Sanjay, had filed an affidavit regarding the above threat before the learned Sessions Judge, Hisar. Mr. Sharma had also lodged report to the said effect with the police. It was further stated that the petitioner had applied to the learned Sessions Judge, Hisar precisely on the ground of alleged illness of his wife. His prayer was declined by the learned Sessions Judge on two occasions by orders Annexure R-2 dated 17-0-1989 and Annexure R-3 dated 29-6-1989. In the order Annexures R-2 the learned Sessions Judge expressed doubt about the genuine the ground of alleged illness of the petitioner's wife and in order Annexure R-3 he pointed out that the main murder case was already fixed for trial for recording prosecution evidence for 1-9-1987 and no delay was likely to be caused.