MUKHTIYAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the judgment and order impugned. Admit. Issue notice. Mr. J.P.S.Choudhary, P.P. accepts notice on behalf of State. Heard learned counsel for the parties on the application for suspension of sentence.

(2.) Having regard to the facts and circumstances of the case, I think it just and proper to suspend the substantive sentence of imprisonment awarded to the accused appellantapplicant.

(3.) Accordingly, the bail Application filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentence of imprisonment passed by the learned Additional Sessions Judge (Fast Track), Banswara vide judgment dt. 18.5.2006 in sessions case No.28/2005 against applicant-appellant Mukhtiyar S/o Mohammed shall remain suspended till final disposal of the aforesaid appeal provided he executes a personal bond in the sum of Rs. 20,000/- with two sureties of Rs.10,000/- each to the satisfaction of the learned trial Judge for his appearance before this court on 12/7/2006 and whenever ordered to do so with the incorporation in the bond that as and when he will shift his place of residence, he will intimate to this Court and his lawyer about his new place of residence.