KALE ALIAS KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS application was moved on October 13, 1999 by one of the appellants namely Braham Parkash son of Bhoop Singh, which came up for hearing before us yesterday i.e. October 14, 1999 and we had issued notice to Advocate General, Haryana for today.

(2.) THE applicant-appellant is undergoing life sentence after having been convicted by the trial court under Section 302 of the Indian Penal Code. The application has been made for releasing the applicant-appellant on interim bail to enable him to appear in two papers of LL.B. Ist Year held by Maharshi Dayanand Saraswati University, Ajmer. Petitioner had earlier appeared in the said examination but could not clear two papers. The two papers, as per the application, were/are to be held on 15th and 22nd October, 1999.

(3.) WE have heard the counsel for the parties. We are of the view that since it is the question of career of the applicant-appellant and if he is allowed to appear in one paper and he clears that he would only be left with one paper which was to take place today. Consequently, we grant interim bail to the applicant-appellant till October 23, 1999. He would surrender himself in District Jail, Gurgaon on October 24, 1999 at 10.00 a.m. The interim bail is granted to the satisfaction of Chief Judicial Magistrate, Gurgaon. An undertaking would be taken from the applicant-appellant that he would surrender in District Jail, Gurgaon on October 24, 1999 at 10.00 a.m. The jail authorities at Gurgaon would take the applicant-appellant to the Court of Chief Judicial Magistrate, when required for this purpose. Certified copy of this order be given to the counsel for the applicant- appellant today. Application allowed.