SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SWARN Singh petitioner, was convicted under Section 307, Indian Penal Code, and sentenced to seven year's rigorous imprisonment, by the judgment of the Additional Sessions Judge, Amritsar. An earlier prayer for bail was declined on May 15, 1981.

(2.) MR . Sandhu, appearing for the petitioner, apart from merits highlights the fact that the convict has undergone more than 8 1/2 months of the substantive sentence imposed upon him. The appeal having been preferred in 1981, will as yet take a considerable time for its final disposal.

(3.) THE case of the petitioner comes well within the ambit of the two Division Bench decision of this Court in Harbhajan Singh and other v. The State of Punjab, 1977 PLJ (Cril) 152, and Harnaik Singh alias Neka v. The State of Punjab, 1977 PLJ (Crl.) 166. I, therefore, direct that the petitioner be released on furnishing adequate security to the satisfaction of the Chief Judicial Magistrate, Amritsar. Stay recovery of fine as well. Bail ordered.