CHANDERSHEKHAR Vs. STATE

JUDGEMENT

(1.) Nominal roll of the petitioner reflects that as on 18.08.2014, he has been incarcerated for 3 months and 13 days besides remissions earned of 19 days for his conviction under Section 304-A of the IPC for which he has been sentenced to undergo SI for 18 months along with tine of Rs. 5,000/- and in default of payment of fine to undergo SI. 2 months. It is stated that the fine has since been paid. Keeping in view the fact that the revision petition is not likely to be heard in near future and also the period of incarceration already suffered by the petitioner, the substantive sentence of the petitioner is suspended; he be admitted to bail on his furnishing a personal bond in the sum of Rs. 15,000/- with one surety of like amount subject to the satisfaction of the trial Court/Jail Superintendent with the condition that he shall appear before the revisional Court as and when the matter is taken up for hearing. This order is passed subject to the verification of deposit of fine.

(2.) Application disposed off.