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Judgment
Atul Sreedharan, J
Heard on I.A.No.16560/2021, which is an application for suspension of sentence and grant of bail.
The petitioner has been found guilty and convicted by the learned trial Court for offence under section 138 of Negotiable Instruments Act and sentenced to suffer simple imprisonment of six months. His appeal has been dismissed by the learned Court of Sessions and thereafter the present revision petition has been filed before this Court.
Learned counsel for the respondent has submitted that he has filed an application for compromising in this case and he has no objection to the sentence being suspended and bail being granted.
Under the circumstances, I.A.No.16560/2021 is allowed and it is directed that the petitioner shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.25,000/- (Twenty Five Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.
The jail authorities shall have the petitioner checked by the jail doctor to ensure that he is not suffering from the corona virus and if he is, he shall be sent to the nearest hospital designated by the State for treatment. If not, he shall be transported to his place of residence by the jail authorities.
Upon request of learned counsel for the respondent, list this case before the Lok Adalat.
C.C. Today.