N.L.TIBREWAL,J. - (1.) THIS petition is against the order dated 4.3.91 of learned Sessions Judge, Jhunjhunu in Sessions Case No. 56/90.
(2.) THE necessary facts for filing this petition may be given: The petitioner and six other co -accused were committed to the court of Sessions Judge, Jhunjhunu for the offence under Section 307 IPC. As informed by the learned Counsel for the petitioner, the learned Sessions Judge has still to frame the charges after hearing the arguments and thereafter, the trial in the case shall commence. The petitioner was an unemployed youngman, and was in search of some job for his livelihood. In the Gulf countries, a large number of youngmen from the State of Rajasthan have gone, where they are provided employment. The District of Jhunjhunu is semi -desert having negligible opportunities of getting employment. In the country, specially in undeveloped districts unemployment is becoming an alarming problem. Thousands of young unemployed persons are in search of jobs and are getting frustration for want of jobs. It appears that the petitioner made efforts to get, a job in the Sultanat of Oman (Gulf Country) as a helper and mason. On 7.2.91, he moved an application in the Sessions Court to exempt his personal attendance from appearance in the case as he had got a job for two years in the Sultanat of Oman. He had also mentioned in the application that air tickets were purchased by him and he also got visa for the same. The application could not be decided by the court in time and the petitioner went to the aforesaid country. The application was decided by the court on 4.3.91 and the same was rejected.
(3.) WHILE rejecting the application, the learned Judge also initiated proceedings under Section 446 Cr.P.C. and ordered to issue a non -bailable warrant for securing the attendance of the petitioner.;