G.L.Gupta, J. - (1.) Mr. Garg points out that the petitioner was convicted by the Magistrate and sentenced to six months imprisonment vide judgment dated 15.7.1989 and the Appellate Court in the appeal against conviction had directed his release on probation. He further points out that the petitioner was not present in Court on the day the judgment was pronounced by the Appellate Court and he could not get information of furnishing hail bonds within a period of one month. He also points out that the petitioner has been taken in custody and has been lodged in jail to undergo sentence of imprisonment passed by the Magistrate, and is in custody since 3.3.1999.
(2.) Having gone through the material on record, I deem it proper to allow the petitioner to furnish bail bonds now as directed by the learned Addl. Sessions judge in his judgment dated 12.12.1991. On his furnishing bail bonds as directed in the judgment of the learned Addl. Sessions Judge, the petitioner be released from jail, if not required in any other case.
(3.) The petition stands disposed of. Petition allowed.;