JOGARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Upon a consideration of the arguments advanced on behalf of the appellant 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 substantive sentences awarded to the accused appellant.

(3.) Accordingly, the application for suspension of sentence filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentences passed by the learned Special Judge, NDPS Cases (Disrict and Session Judge No. 1), Barmer, vide judgment dtd. 2/4/2019 in Sessions Case No. 277/2016 (58/2008) against the appellant-applicant Jogaram S/o Shri Labhuram, 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 28/5/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-