SUZANNE LOUISE MARTIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) This Appeal has been filed against the order dated 29.07.2008 passed by the Division Bench of the High Court of Judicature for Rajasthan at Jodhpur in D.B. Criminal Miscellaneous Bail Application/Suspension of Sentence Petition No. 712 of 2008 in D.B. Criminal Appeal No. 344 of 2008 whereby the High Court has suspended the sentence awarded to the accused respondent No. 2 under Section 389, Cr.P.C. and granted him bail on certain conditions.