LAWS(DLH)-2016-10-155

RAM CHANDRAN Vs. STATE

Decided On October 05, 2016
RAM CHANDRAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. Rev. P. 617/2016 Admit. List in due course. Crl. M.B. 1650/2016 Fine is stated to have been deposited. Petition has already been admitted. Disposal of petition is likely to take time. Accordingly, it is ordered that sentence of petitioner shall remain suspended during the pendency of petition, subject to his furnishing a personal bond in the sum of Rs.25,000.00 with one surety in the like amount to the satisfaction of the trial court.

(2.) Application is disposed of.