NAJIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the applicant- Appellant submits that vide order dtd. 31/5/2022 passed by this Court in Suspension of Sentence Application No.484/2022, the sentence awarded to the present accused applicant- Appellant alongwith others was suspended. Learned counsel for the applicant- Appellant, however, submits that on account of failure on the part of the present applicant- Appellant in submitting the requisite bail bonds, the relief in regard to his suspension of sentence could not be availed by him. Learned counsel, thus, submits that in these circumstances, the present second Suspension of Sentence Application has been preferred.

(2.) The aforementioned order dtd. 31/5/2022 is reproduced as under:-

(3.) Heard learned counsel for the parties on the application seeking suspension of sentence no.484/2022.