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Judgment
9 paragraphs · 262 wordsVishal Dhagat, J
Heard on I.A. No.18939/2023, an application for suspension of jail sentence and grant of bail.
It is submitted by counsel appearing for applicant that applicant is not in custody. There is compromise between applicant and complainant and out of total amount of Rs.3,26,400/-, an amount of Rs.1,40,000/- has been paid to respondent.
Issue notice to respondent on payment of PF within seven days.
Applicant has been convicted under Section 138 of Negotiable Instrument Act, Section 357(3) of Cr.P.C., 359 of Cr.P.C and has been sentenced to undergo R.I. for 6 months, R.I. for 1 month & R.I. for 1 month with fine of Rs.3,26,400/- & Rs.10,000 respectively with default stipulations.
5 . Considering the aforesaid, I.A. for suspension of sentence is allowed. I t is hereby directed that the custodial sentence awarded to the applicant shall remain suspended during the pendency of this revision and he shall be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac Only) with one solvent surety bond of the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 01.07.2024 and on other dates as may be fixed in this regard till final disposal of this revision.
I.A. for condonation of delay will be considered after appearance of respondent in the case.
As application filed by applicant for suspension of sentence is considered by this Court and same has been allowed, therefore, I.A.No.18941/2023 is dismissed.
C.C. as per rules.