RAJU MANDAL Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) Heard. It is not disputed before me by the learned counsel for the State that the case of the applicant-appellant Raju Mandal is covered by the ratio of judgment reported as Dharam Pal Vs. State of Haryana, 1999 (4) RCR (Criminal) 600: [2000(1) All India Criminal Law Reporter 37 (Pb. & Hry.)].

(2.) It is, however, stated that since the applicant is a migrant labourer and the possibility of his returning to his parent State cannot be ruled out, some provisions may be made while granting bail to ensure his availability in case of adverse decision being given by the Court in the criminal appeal.

(3.) Taking into consideration the circumstances as mentioned in the foregoing paragraph, it is directed that during the pendency of the appeal, the sentence of imprisonment imposed on the applicant shall remain suspended on his furnishing bail bond for a sum of Rs. 50,000.00 with two sureties in the like amount to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Ludhiana. It is further directed that the applicant will report to the Police Station, Raikot on the first date of every month and if he wants to leave jurisdiction thereof, he would inform the S.H.O. of the police station of his programme and also leave with him his address where he is going to temporarily reside. Order accordingly.