Rajasthan High Court - Jaipur
Dharmendra Kumar Nagar vs Harish Kumar on 16 August, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Misc. Bail Application No.300/2010
IN
S.B. Criminal Revision Petition No.857/2010
Dharmendar Kumar Nagar
Vs.
Harish Kumar
Date of order : 16.8.2010.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ
Mr. Gori Shankar Gautam for the accused petitioner
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Heard learned counsel for the petitioner, and perused the impugned judgments passed by the Courts below and record of the case.
Taking into consideration the entire facts and circumstances of the case and having gone through the judgments impugned in this revision petition, but without expressing any opinion on the merits of the case, I consider it just and appropriate to suspend the sentence awarded to the accused petitioner by the learned trial court and affirmed by the learned appellate Court.
It is therefore, ordered that in case the petitioner deposits Rs. 1,25,000/- i.e. 50% of the amount of the cheque in question before the trial Court, the sentence awarded to petitioner Dharmendra Kumar Nagar S/O Shri Ram Narayan shall remain suspended during pendency of the revision petition and he shall be released on bail in Criminal Appeal No. 19/2010, provided he furnishes a personal bond in the some of Rs. 50,000/- together with two sureties of Rs. 25,000/- each to the satisfaction of the trial Court for his appearance before this Court on 17.9.2010 and whenever called upon to do so.
(MOHAMMAD RAFIQ), J.
Thanvi