SIKANDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.

(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 substantive sentence passed by the learned Special Judge of NDPS Cases, Sri Ganganagar, vide judgment dtd. 9/4/2019 in Criminal (Sessions) Case No. 41/2016 against the petitionerapplicant Sikandar S/o Omprakash, 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.1,00,000.00 with two sureties of Rs.50,000.00 each to the satisfaction of the learned trial Judge for his appearance in this court on 13/6/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-