SUKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been registered on the letter dt. 14/12/2021 received from the Superintendent, Central Jail, Udaipur wherein it is submitted that the sentence of the accused-petitioner Sukh @ Sukh Lal was suspended by this Court vide order dt. 3/9/2020 passed in S.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.1195/2019 but he has not submitted the bail bonds as directed by this Court. An application has been filed by the accused-petitioner seeking waiver of the condition of furnishing two solvent sureties of Rs.50,000.00.