SULTAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on Miscellaneous Criminal Petition No. 1675/04 for suspension of sentence of appellants Sultan Singh and Bharat Singh. We have perused the evidence on record. Considering the fact that both the abductees returned back to home and no ransom was paid, at this stage, without expressing any opinion on the merits of the case, sentence of appellants Sultan Singh and Bharat Singh is suspended and both the appellants are directed to be released on bail on their furnishing a personal bond in the sum of Rs. 50,000/- (Rs. fifty thousand) each and each appellant shall furnish two solvent sureties each in the like amount to the satisfaction of the trial Court for their appearance before the Registrar of this Court on 29.11.2004 and on further dates as may be fixed.

(2.) APPLICATION is allowed.