Punjab-Haryana High Court
Ganga Ram And Another vs State Of Haryana And Others on 18 March, 2024
Author: Kirti Singh
Bench: Kirti Singh
KAPIL 2024.03.18 17:01 CRR-556-2024 (O&M) -1- 2024:PHHC:038297 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 106 CRR-556-2024 (O&M) Date of decision: 18.03.2024 Ganga Ram and another ...Petitioners Versus State of Haryana and others ...Respondents CORAM: HON'BLE MS. JUSTICE KIRTI SINGH Present:-. Mr. Ajit Singh Lamba, Advocate for the petitioners. 3 2 3k 3k KIRTI SINGH, J.(Oral)
The present revision petition has been filed against the judgment dated 13.02.2024 passed by the learned District and Sessions Judge, Hisar, whereby the penalty of Rs.40,000/- each have been imposed upon the petitioners.
2. Learned counsel for the petitioners submits that surety bonds were furnished by the petitioners at the time of release of Anil Kumar, who was undergoing sentence in FIR No.293 dated 02.10.2015 under Section 302 IPC, on parole but the said convict failed to comply the terms and conditions of the parole. He also submits that it was done on account of unforeseen exigency and were given in good faith and even otherwise the petitioners are uneducated and belonged from rural background and not in a position to pay the penalty imposed. He further submits that his client would be satisfied if the penalty imposed be reduced to Rs.10,000/-
each.
| attest to the accuracy and integrity of this document KAPIL 2024.03.18 17:01 CRR-556-2024 (O&M) - 2-
3. Prayer seems to be justified.
4. Upon advance notice, Mr. Chetan Sharma, D.A.G., Haryana accepts notice on behalf of respondents-State and raises no objection to the innocuous prayer made on behalf of the petitioners.
5. In view of the aforesaid, but without going into the merits of the controversy, the present petition is disposed of by reducing the penalty amount of Rs.40,000/- to Rs.10,000/- each. The reduced penalty, be deposited within a period of three months from the date of receipt of certificate copy of this order.
(KIRTI SINGH) JUDGE 18.03.2024 Kapil Whether speaking/reasoned Yes/No Whether reportable Yes/No | attest to the accuracy and integrity of this document