MAHAMED RAFIQ, UMARABBI Vs. STATE BY KUNIGAL POLICE

JUDGEMENT

(1.) LEARNED Counsel for petitioner has filed a memo along with the wedding card of the petitioner's sister, whose marriage has been fixed on 23/3/2009. He submits that the petitioner has deposited the fine amount of Rs, 2,500/ - before the trial Court

(2.) LEARNED H.C.G.P. is directed to take notice on behalf of the respondent/State.

(3.) CONSIDERING the submission made by the petitioner and also the fact that the marriage of the sister of the petitioner has been fixed on 23/3/2009, it is just and proper to suspend the sentence passed by the Court below for a limited period of six weeks, on his executing a personal bond for a sum of Rs. 25.000/ - with two solvent sureties for the like sum, to the satisfaction of the trial Court and shall appear before the trial Court as and when called for.