RANJEET KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Admit. 1. Learned Public Prosecutor accepts notices on behalf of the respondent No.1-State, therefore notices need not be issued to the respondent No.1-State. Issue notice to the respondent No.2 only.

(2.) Heard on application for suspension of sentence No.88/2018.

(3.) I have considered the rival arguments advanced by the petitioner and perused the judgments of the Courts below. Looking to the facts that the accused-petitioner was on bail during trial and the present revision petition will take along spell of time for disposal, I consider it just and proper to suspend the sentences awarded to the accused petitioner-applicant subject to the condition that he shall deposit 50% of the cheque amount before the trial Court.