Mohan Lal vs State of Haryana

Uma Nath Singh, J.—Learned counsel submitted that the accused-petitioner stands convicted by concurrent findings under Sections 326, 325, 324 and 323 of Indian Penal Code and has been awarded sentences of three years'' R.I. with a fine of Rs.600/- on the first count; R.I. for a period of one year with a fine of Rs.200/- on second count and further six months'' and three months'' R.I. on the third and fourth counts respectively. Learned counsel further submitted that the fine amounts have already been deposited and the petitioner is lodged in jail for the past 4 months and 12 days.

Thus, taking into account totality of circumstances, Crl.M.No.31850 of 2005 is allowed and jail sentences of Mohan Lal son of Mam Chand are 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, Kurukshetra.