NALIN VILOCHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application under Sec. 439 Crimial P.C. has been filed in which the petitioner is charged to have committed offence u/S 302 IPC.

(2.) It is given out by Shri Surana, learned counsel for the petitioner that he is student of Malviya Regional Engineering College and has to appear in four backlog papers of III Year B. E. (4-year course). A photostat-copy of the programme of the examination has been annexed with an application dated July 13, 1989, in which prayer for grant of interim bail from 15.7.89 to 28.7.89 has been made.

(3.) It is contended by Shri Sharma, learned Public Prosecutor that the Superintendent, Central Jail, Jaipur, may be directed to arrange for escorting the petitioner for appearing in the examination for the four days mentioned in the programme.