INDER PAL SINGH Vs. STATE OF CHANDIGARH

JUDGEMENT

(1.) LEARNED Counsel submitted that the accused - Petitioner stands convicted by concurrent findings under Section 304 -A IPC and has been awarded nine months' RI with a fine of Rs. 1000/ -. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioner is lodged in jail once 1st July, 2005.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl. Misc. No. 35314 of 2005 is allowed and jail sentence of Inderpal Singh son of Sant Singh is directed to remain suspended during pendency of this revision. He shall released on bail on his furnishing a bail bond in tae sum of Rs. 25,000/ - with two solvent sureties in the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Chandigarh.