High CourtsSingle Bench

Karan Singh vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 18 August 2005 · Citation: (2005) 15 CriminalCC 490

HON’BLE JUDGES
Uma Nath Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 279, 304A
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. 38638 of 2005 and Criminal Revision No. 1304 of 2005
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Judgment

3 paragraphs · 158 words

Uma Nath Singh, J.—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.

3.

Thus, Crl.Misc.No.38638 of 2005 is allowed.