JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL .Appeal No. 1258 SB of 2005 Admit.Crl.Misc.No.39598 of 2005.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.39598 of 2005 is allowed and jail sentences of Joginder Singh son of Gopal Singh and Sitar Singh son of Harbans Singh are directed to remain suspended during pendency of this appeal. They shall be released on bail on their each furnishing a bail bond in the sum of Rs.50,000/ - with two solvent sureties in the like amount each, to the satisfaction of learned Special Judge, Kurukshetra.