SEHNAZ Vs. STATE

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The applicant's sentence was suspended on 19/1/2022 but she was not able to avail the benefit of the same for want of 2 sureties. Hence, on 8/3/2022, this Court modified the condition, wherein personal bond and surety was reduced to Rs.15,000.00 and the surety was permitted to be somebody other than a family member. However, the applicant has not been able to comply with the said condition as well.