GUDDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Appeal has been filed by the Appellant herein against the impugned order dtd. 20/9/2022 passed by the High Court Of Rajasthan in S.B. CA No. 360/2019. The Appellant herein is seeking for a waiver of the conditions imposed on the grant of suspension of sentence by the impugned order.

(2.) We had already on 3/1/2023 passed an order allowing the Appeal and waiving off the conditions of bail. We are now giving reasons for the same.

(3.) Briefly, the facts relevant for the purpose of this Appeal are as follows:-