Calcutta High Court (Appellete Side)
An Application For Suspension Of ... vs In Re : Venkatesan @ on 21 February, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
21.02.2014 C.R.A. No. 92 of 2014
with
C.R.A.N. 796 OF 2014
In the matter of an application for suspension of sentence under Section 389 of the Code of
Criminal Procedure being CRAN 796 of 2014 filed on 18th February,2014.arising out of
Sessions Trial No. 23(6)/2013 arising out Sessions Case No. 133/2013.
And
In Re : Venkatesan @
Venkaterappa
....
Appellant/Petitioner.
Mr. Tapan Dutta Gupta ....For the appellant/petitioner.
Mr. Anand Keshri .... For the State.
This is a case where the present petitioner has been convicted for commission of offence punishable under Section 489C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years.
Having heard the learned Advocates of both sides and considering the scope of Section 389( C ) (II) of the Code of Criminal Procedure, I release the present petitioner on bail by keeping the execution of the sentence suspended to the extent of Rs. 10,000/- with two sureties of Rs. 5,000/- each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda on condition that while on bail, he shall not create any ground which may hamper the hearing of the appeal.
(Toufique Uddin, J.)