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Crl.M.(B) 34/2019 (u/S 397 Cr.P.C.)
By way of this application, suspension of sentence is sought for getting petitioner's daughter admitted in a school in Class-I. Petitioner has been sentenced to simple imprisonment for five years and fine with default clause, for the offence under Section 326 IPC. On earlier occasion also, interim suspension of sentence was granted to petitioner on the occasion of surgery of his mother.
On the last date of hearing, petitioner's counsel had handed over the admission form of petitioner's daughter-Jigyasa Jain for admission in a school.
Today, a status report has been placed on record and its perusal shows that admission form of petitioner's daughter stands verified.
Without commenting on merits, the substantive sentence awarded to petitioner is suspended for a period of two weeks, to enable him to get his daughter admitted to school, subject to his depositing the fine awarded, if not already done. Petitioner be admitted to bail subject to his furnishing bail bond in the sum of Rs. 20,000/- with one local surety in the like amount to the satisfaction of the trial court for a period of two weeks from the date of release and he shall surrender thereafter forthwith.
The application is accordingly disposed of.
Dasti.
CRL.REV.P. 357/2018
List in the category of 'Regulars' in due course.