Vipin Jain vs State Nct Of Delhi
2019 Latest Caselaw 509 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: January 25, 2019

+     CRL.REV.P. 357/2018
      VIPIN JAIN                                       .....Petitioner
                     Through:         Mr.K.Singhal and Mr. Rohit
                                      Kumar, Advocate

                         versus

      STATE NCT OF DELHI                                 .....Respondent
                    Through:          Ms. Neelam Sharma, Additional
                                      Public Prosecutor for respondent-
                                      State with SI Shiv Prakash
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

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 ₹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.

(SUNIL GAUR) JUDGE JANUARY 25, 2019 v