MANGAT RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel submitted that the accused -petitioner stands convicted by concurrent findings under Section 406 IPC and Section 6 of the Dowry Prohibition Act and has been awarded two years' RI with a fine of Rs.1000/ - on the first count and one year RI 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 three months.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.36984 of 2005 is allowed and jail sentences of Mangat Rai son of Sh.Jagan Nath are directed to remain suspended during pendency of this revision. He shall be released on bail on his furnishing a bail and bond in the sum of Rs.25000/ - with two solvent sureties in the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Patiala. Thus, Crl.Misc.No.36984 of 2005 is allowed.