JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The only ground urged by the counsel for the petitioner in this bail application is Chameli, the wife of the accused petitioner who is on her death feel under the circumstances interim bail for a limited period should be allowed to the accused petitioner so that he may attend to his wife during the last days and make his best efforts for her treatment. I therefore, allow interim bail only till Dec. 20, 1985 to the accused petitioner provided he furnishes a personal bond in the sum of Rs. 10,000.00 into two sureties in the like amount to the satisfaction of Sessions Judge, Sikar for his appearance before him on Dec. 21, 1985 on which date the interim order of bail will come to an end, and the accused petitioner shall be taken into custody that day when he surrenders before the Sessions Judge, Sikar on Dec. 21, 1985. Order accordingly.