LAXMINARAYAN Vs. STATE

JUDGEMENT

(1.) Heard on application for suspension of sentence.

(2.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case including the fact that the appellant was on bail during the trial, 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 Jude, NDPS Cases, Pratapgarh, vide judgment dtd. 2/2/2019 in Sessions Case No. 31/2013 against the appellant-applicant Laxminarayan S/o Sh. Pyarchand Patidar, 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 13/3/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-