GURINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing present application under Sec. 482 Cr.P.C. appellant has prayed for modification of the order dtd. 16/10/2023.

(2.) Learned counsel for the petitioner submitted that this Court vide order dtd. 16/10/2023 was pleased to suspend the substantive sentence passed against petitioner by the Court of learned Additional Sessions Judge, (N.D.P.S. Cases), Sangaria, District Hanumangarh in Criminal Sessions Case No.10/2017 (N.D.P.S.) vide order dtd. 31/5/2023.

(3.) Learned counsel submitted that while suspending the substantive sentence passed against the present appellant, this Court has imposed condition that the petitioner shall be released on bail subject to his depositing the fine amount as imposed by the learned Trial Court.