SATYAWAN Vs. VIKAS AND ANOTHER

JUDGEMENT

(1.) Vide an order dated 4.12.2017, this Court (coordinate bench) had passed the following order:-

(2.) On the next date of hearing, learned counsel for the petitioner had submitted that since the wife of the petitioner could not settle the matter with the complainant, therefore the petitioner may be given a chance to do the needful by suspending his sentence.

(3.) Consequently, the matter had been adjourned to 29.1.2018, with the petitioner ordered to be admitted to interim bail to the satisfaction of the CJM/Duty Magistrate, Jind, till the next date of hearing of this case, i.e. 29.1.2018.