DILIP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant and learned public prosecutor on application of suspension of sentence No. 579/2019.

(2.) Upon 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 sentence 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 (POCSO Act Cases) No. 3, Pali vide judgment dtd. 17/5/2019 in CIS No. 236/2018 against the appellant-applicant Dilip Kumar @ Dalji S/o Kesararamji shall remain suspended till final disposal of the aforesaid appeal and he will be released on bail, provided he execute 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 29/7/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-