BHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE only prayer of Mr. Chhabra is that as the petitioner who is a youngman and a Government servant, may be released on probation, failing which he would loose his job. It has further been stated by Mr. Chhabra that the petitioner has already undergone 3-1/2 months of the sentence of one and a half years and that in case the petitioner was released on probation, he was willing to compensate the heirs of the deceased by paying Rs 25,000/- to be divided equally between them. After hearing the counsel for the parties, I deem it appropriate in these circumstances that he be released on probation. The present petition is accordingly allowed and it is directed that the petitioner will be released on probation immediately under Section 360 of the Code of Criminal Procedure with one surety in the sum of Rs. 10,000/- and to appear to receive sentence if and when called upon to do so in the next one year provided he deposits Rs. 25,000/- in the Court of Additional Sessions Judge, Faridkot within a period of two months from today. In case the petitioner fails to deposit Rs. 25,000/- as stated above, the present petition shall stand dismissed. The amount if deposited will be paid to the legal heirs of the deceased in equal shares.