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Judgment
4 paragraphs · 97 words
J. S. Sekhon, J.
1.
The petitioner was sentenced to undergo five years rigorous imprisonment for an offence punishable under Section 304 part II of the Indian Penal Code. He has already undergone more than six months'' imprisonment including the period of detention during trial. There is no likelihood of the final disposal of the case in the immediate near future.
The petitioner is, therefore, directed to be released on bail by suspending his sentence on his furnishing requisite bonds to the satisfaction of Chief Judicial Magistrate, Faridkot. Recovery of the fine is also stayed.
JUDGMENT accordingly.