Jaspal Singh and Another vs State of Punjab

Surya Kant, J.—The prayer in this application is for suspension of sentence of the applicant/Appellants, namely, Jaspal Singh and Neelam who have been convicted u/s 306 IPC and sentenced to undergo RI for a period of 7 years, respectively.

As per the custody certificates filed by the State today, the applicant/Appellant No. 1 has undergone actual sentence of 06-months and 19-days whereas applicant/Appellant No. 2 has undergone 02-months of actual sentence as on 24.04.2011.

The appeal is of the year 2011 and is not likely to be taken up for final disposal in a measurable period of time.

In these circumstances, the present application is allowed and the applicant/Appellants, namely, Jaspal Singh s/o Piara Lal and Neelam w/o Santokh Lal are directed to be released on bail on their furnishing bail bonds and surety bonds to the satisfaction of CJM Hoshiarpur.

Vide order dated 20.05.2011 passed in CRM No. 13360 of 2011 in CPA No. 671-SB of 2011 titled as Jaspal Singh and Anr. v. State of Punjab, inadvertently the applicants/Appellants, namely, Jaspal Singh s/o Piara Lal and Neelam w/o Santokh Lal have been granted bail in FIR No. 77 dated 25.02.2006 u/s 306/34 IPC registered in Police Station Mehtiana, whereas only Neelam w/o Santokh Lal was required to be granted bail as the prayer for grant of bail qua Jaspal Singh has already been withdrawn by his counsel on 09.03.2011 and notice qua Neelam only was issued.

The order dated 20.05.2011 is accordingly modified and it is directed that only Neelam w/o Santokh Lal be released on bail on her furnishing bail bonds and surety bonds to the satisfaction of CJM Hoshiapur. The order for grant of bail qua Jaspal Singh s/o Piara Lal passed vide order dated 20.05.2011 stand cancelled.

Office is directed to issue revised order in this regard.