Rajasthan High Court - Jodhpur
Mewa Singh vs . State Of Rajasthan on 17 June, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CRIMINAL MISC. BAIL
(SUSPENSION OF SENTENCE) APPLICATION NO.581/2015
Mewa Singh Vs. State of Rajasthan
IN
S.B. CRIMINAL APPEAL NO.88/2015
Date of order : 17.06.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI, VJ
Mr. Sunil Bishnoi for the petitioner. Mr. J.P. Bhardwaj, Public Prosecutor.
Heard learned counsel for the parties on the application for suspension of sentence.
Having considered the totality of facts and circumstances of the case, I consider it just and proper to suspend the substantive sentence awarded to the accused applicant.
Accordingly, the bail application filed under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the trial court vide judgment dated 12.01.2015 in Sessions Case No.63/2014 (21/2010) against applicant Mewa Singh S/o Goga Singh shall remain suspended till final disposal of the aforesaid appeal, provided he executes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before this court on 17.7.2015 and whenever ordered to do so with the incorporation in the bond that as 2 and when he will shift his place of residence, he will intimate to this Court and his lawyer about his new place of residence.
[VIJAY BISHNOI],VJ.
Babulal/ 67