GANESH SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor on application for suspension of sentence.

(2.) Upon a consideration of the arguments advanced on behalf of the petitioner and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused petitioner.

(3.) Accordingly, the application for suspension of sentence filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the sentences passed by the learned Additional Session Judge (Women Atrocities Act Cases), Udaipur, vide judgment dtd. 20/5/2019 in Sessions Case No. 17/2016 (CIS No. 17/16) against the petitioner applicant Ganesh Singh S/o Bheru Singh, shall remain suspended till final disposal of the aforesaid appeal and he shall be released on bail, provided he executes a personal bond in the sum of Rs.50,000.00 with two sureties of Rs.25,000.00 each to the satisfaction of the learned trial Judge for his appearance in this court on 11/7/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-