RAJU @ RAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor and perused the material on record.

(2.) The petitioner has moved this application for seeking interim bail on the ground to appear in the examinations. According to the documents submitted with the application, the examination are commencing from 14.03.2002.

(3.) In the facts and circumstances of the present case, the application for seeking interim bail is accepted. It is, therefore, ordered that the sentence awarded to the accused applicant Raju @ Raj Kumar S/o Shri Ram Niwas shall remain suspended from 13.03.2002 to 12.04.2002; provided he furnishes a personal bond in the sum of Rs. 50,000.00 together with two sureties in the sum of Rs. 25,000.00 each to the satisfaction of the Deputy Registrar (Judl.)of this Court. The accused applicant is directed to surrender before the Supdt. Central Jail concerned, on 13.04.2002. Application allowed.