JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel submitted that the accused -petitioner stands convicted by concurrent findings under Sections 279 and 304 -A IPC and has been awarded six months RI on the first count and one year RI with a fine of Rs.500/ - on the second count. Learned counsel further submitted that the fine amounts have already been deposited and the petitioner is lodged in jail for the past about one month and seven days.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.38236 of 2005 is allowed and jail sentence of Jaswant Singh son of Kishan Chand are directed to remain suspended during pendency of this revision. He shall be released on bail on his furnishing a bail bond in the sum of Rs.25,000/ - with two solvent sureties in the furnishing a bail bond in sum of Rs.25,000/ - with two solvent sureties in the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Panipat. Thus, Crl. Misc. No. 38236 of 2005 is allowed.