BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(2.) This is an application for suspension of sentence by the accused who has been convicted by the trial court. It is submitted that in view of the conviction of the accused, there is no possibility of the accused for misusing the bail in any manner if granted. It is also submitted that the accused, though, he has been convicted as a reasonably fair case and his continued detention would cause irreparable loss to his career and life in the event of his being found not guilty by this Court while deciding the appeal.

(3.) In order to avoid such possible injury and taking into consideration the fact that the accused is not likely to misuse the bail if granted, I accept the application for suspension of sentence. I direct that the sentence awarded by the trial court be suspended during the pendency of the appeal and the accused shall be released on bail on furnishing personal bond for a sum of Rs. 30,000.00 (Rupees thirty thousand only) giving two solvent securities in the sum of Rs. 15,000.00 (Rupees fifteen thousand only) to the satisfaction of the trial court.