PRITHVIPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As short point is involved in this petition, notice is also given to the learned public prosecutor at the admission stage and I have heard learned counsel for the accused petitioner and the learned public Prosecutor on admission.

(2.) This petition under section 482 Cr. PC. has been filed by the petitioner with the prayer that some more time may be granted to the petitioner to furnish bond and surety, as ordered by the learned Addl. Sessions Judge, Srikaranpur in his judgment and order dated 8.9.1999.

(3.) It may be stated here that the learned Addl. Sessions Judge Srikaranpur vide his judgment and order dated 8.9.1999 upheld the conviction of the accused petitioner for the offence under section 16/54(A-C-D) of the Rajasthan Excise Act, but instead of sentencing him, he ordered to release him under the provisions of Probation of Offenders Act, provided he furnishes personal bond in the sum of Rs. 2,000.00 and one surety in the like amount.