KARAN 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 three months' RI with a fine of Rs. 1,000/ - on the first count and one year RI with a fine of Rs.2,000/ - on the second count. Learned counsel further submitted that the fine amounts have already been deposited and the petitioner is lodged in jail since 13th July, 2005.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.38638 of 2005 is allowed and jail sentence of Karan Singh son of Baldev Singh is 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 like amount each, to the satisfaction of learned Chief Judicial Magistrate, Hisar. Thus, Crl.Misc.No.38638 of 2005 is allowed.