GUDDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned public prosecutor on Application for Suspension of Sentence.

(2.) Having considered the totality of facts and circumstances of the case and keeping in view the fact that the appellant was on bail during the trial, I consider it just and proper to suspend the substantive sentence awarded to the accused appellant.

(3.) Accordingly, the bail application filed by the appellant under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Special Judge, NDPS Cases, Pratapgarh vide judgment dtd. 11/1/2019 in Sessions Case No. 02/2011 against the accused-appellant Gudda @ Bharat S/o Uda Meena shall remain suspended till final disposal of the aforesaid appeal 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 before this court on 25/3/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-