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Kulwinder Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 18 August 2005 · Citation: (2006) 4 BC 99

HON’BLE JUDGES
Uma Nath Singh, J
ACTS & SECTIONS REFERRED
Negotiable Instruments Act, 1881 (NI) — Section 138
CASE NUMBER
Criminal Revision No. 1501 of 2005
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Judgment

3 paragraphs · 140 words

Uma Nath Singh, J.—Notice of motion for 17.11.2005.

2.

Learned Counsel submitted that the accused-petitioner stands convicted by concurrent findings u/s 138 of the Negotiable Instruments Act and has been awarded one year RI with a fine of Rs. 5,000/-. Learned Counsel further submitted that the fine amount has already been deposited and the petitioner is lodged in jail for the past one month and ten days.

3.

Thus, taking into account totality of circumstances, prayer for suspension of jail sentence is allowed and it is directed that during pendency of this revision, jail sentence of Kulwinder Singh son of Karnail Singh shall remain suspended. He shall be released on bail on his furnishing a 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, Jalandhar.