JAGDISH @ JAGIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present bail application has been filed before this Court under strange circumstances. The petitioner has been arrested in connection with F.I.R. No. 205/2000, registered at Police Station Keshrisinghpur, Distt. Sri Ganganagar for the offences under Sections 326, 452 and 324 I.P.C.

(3.) The petitioner was convicted by the learned Addl. Chief judicial Magistrate, Sri Karanpur for the offence under Sections 326, 452 and 324 I.P.C. by order dated 28.4.2011. The petitioner filed an appeal before the learned Addl. Sessions Judge, Sri Karanpur, Distt. Sri Ganganagar and the learned Addl. Sessions Judge, Sri Karanpur, Distt, Sri Ganganagar while suspending the sentence awarded to the petitioner directed him to deposit a sum of Rs. 7000.00 against the fine imposed by the trial court. The petitioner is a poor person, as such, he has not deposited the aforesaid amount, therefore, he has been sent to judicial custody.