AMBA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Public Prosecutor on the application for suspension of sentences.

(2.) Learned counsel for the appellant has shown the bail order passed by a Co-ordinate Bench of this Court in S.B. Criminal Misc. Second Bail Application No. 8015/2019 (Ambalal v. State of Rajasthan) decided on 21/8/2019. The order dtd. 21/8/2019 reads as under :--

(3.) Learned counsel for the appellant/applicant submits that a bare perusal of the record clearly indicates that the two key witnesses have not supported the prosecution story and turned hostile. The judgment passed by the learned trial court and the record do not indicate any meeting out of the situation, which could justify the continuance of the custody of the applicant- appellant in this case at this stage.