SATVINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned public prosecutor and perused the record.

(2.) Having considered the totality of facts and circumstances of the case and keeping in view the fact that the appellants were 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 appellants under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Special Judge, N.D.P.S. Cases, Pratapgarh vide judgment dtd. 30/3/2019 in Sessions Case No. 15/2017 against the accused-appellants (1) Satvinder Singh S/o Shri Pritam Singh and (2) Naresh Kumar S/o Shri Milkhiram shall remain suspended till final disposal of the aforesaid appeal provided each of them 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 their appearance before this court on 16/5/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-