VARDHMAN JEWELLERS Vs. PAWAN KUMAR CHAUBISA

JUDGEMENT

(1.) Admit.

(2.) Having considered the facts and circumstances of the case and keeping in view the fact that the petitioner is voluntarily ready to pay amount of Rs.50,000.00 to the respondent No.1, the application for suspension of sentence being S.B. Criminal Suspension of Sentence Application No.243/2018 deserves to be allowed.

(3.) Accordingly, S.B. Criminal Suspension of Sentence Application No.243/2018 is allowed and it is directed that the sentences awarded to petitioner Vardhman Jewellers Through Proprietor Padam Kumar Jain by the learned Judicial Magistrate, Bhinder, Udaipur vide judgment dtd. 14/12/2016 and affirmed by learned Additional Sessions Judge No.5, Udaipur vide judgment dtd. 4/8/2018 shall remain suspended till final disposal of the aforesaid revision petition, provided the petitioner may execute a personal bond for a sum of Rs.50,000.00 along with two solvent sureties in the sum of Rs.25,000.00 each to the satisfaction of the learned trial court for his appearance before this Court on 22/10/2018 and whenever called upon to do so till the disposal of the revision petition on the conditions inidcated below:-