Rajasthan High Court - Jaipur
Ibrahim @ Salim vs State Of Rajasthan Through Pp on 7 October, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
S.B. Criminal Misc. Bail (SOS) Application No.362/2016 In S.B. Criminal Appeal No.737/2015 Ibrahim @ Salim, son of Subrati, aged about 27 years, by caste Musalman, resident of Ward No. 15, Maroth, Police Station Maroth, District Nagaur (Rajasthan). (At present confined in Central Jail- Bikaner). Versus.
State of Rajasthan through P.P. Date of order : October 7 , 2016 HON'BLE MRS. JUSTICE SABINA,J. Mr. Vijay Poonia, for the applicant. Mr. Ram Ratan Gurjar, PP for the State. Mr. Sanjay Yadav, for the complainant.
Applicant has filed this application under Section 389 of the Code of Criminal Procedure, 1973 for Suspension Of Sentence in Session Case No. 13/2011 (C.I.S. No. 341/2014), decided vide Judgment/order dated 6.08.2015, passed by learned Session Judge, District Sikar.
Heard.
Post conviction applicant is in custody since 6.08.2015. Applicant was on bail during trial.
Accordingly, without expressing any opinion on merits of the case, application is allowed. Sentence of the applicant shall remain suspended during the pendency of the appeal. Applicant be admitted to bail subject to satisfaction of the Trial Court.
(SABINA), J.
Mohita/32