ALLAHDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the papers made available to me.

(2.) Father of the petitioner is to undergo a surgical operation for 'Gall Bladder'. He had moved applications for grant of bail on this count earlier also but the same had been (illegible) as operations were postponed. Liberty was given to the petitioner in the previous bail-application to file fresh bail-application as and when the date of operation is fixed. He has now moved an application for bail with a certificate of from Dr. Brijendra Garg, Surgen in Govt. Hospital, Alwar, that the father of the petitioner who is aged 70 years is to undergo a surgical operation on 5th Sept., 1992.

(3.) In this view of the matter, keeping humanitarian consideration I deem it proper to grant interim bail to the accused petitioner namely Allahdeen son of Shri Mehtab, for a period of two weeks to attend his father during his period of recovery from operation. He shall be released on bail forthwith, provided he executes a personal bond in the sum of Rs. 10.000.00 (Rs. Ten thousand only) with one surety in the like amount to the satisfaction of learned Addl. Sessions Judge, Deeg, for his appearance in the said Court on 25th Sept., 1992. In case, the petitioner does not surrender before the said Court on 25th Sept., 1992, it will be open to the learned Addl. Sessions Judge, to issue warrant and draw proceedings under S. 446 of the Code of Criminal Procedure.