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Bijendar Singh and Others vs State Of Rajasthan

Rajasthan High Court · Decided on 7 January 2011 · Citation: (2011) 01 RAJ CK 0014

HON’BLE JUDGES
Raghuvendra Singh Rathore, J · Narendra Kumar Jain, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Application for Suspension of Sentence No. 1117 of 2010 in Criminal Appeal No. 748 of 2010
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Judgment

4 paragraphs · 212 words
1.

Heard learned Counsel for the parties.

2.

Learned Counsel for Appellants does not press the bail application of accused-Appellant No. 3 Hari Singh S/o Bijendar Singh, hence, his application is dismissed as not pressed.

3.

So far as bail application of remaining two accused-Appellants Bijender Singh and Smt. Rama Devi is concerned, we have heard the learned Counsel for the parties at length and after considering their submissions, but without expressing any opinion on the merits and demerits of the case, we are inclined to allow their bail application.

4.

Accordingly, the bail application of Appellants Bijendar Singh and Smt. Rama Devi is allowed and it is, therefore, directed that sentence of imprisonment of Appellants Bijendar Singh S/o Chiddu Singh and Smt. Rama Devi W/o Bijender, passed by the District & Sessions Judge, Dholpur vide impugned judgment dated 21.08.2010 in Sessions Case No. 76/2009 shall remain suspended during the pendency of the appeal and they shall be released on bail provided each of them furnishes a personal bond in the sum of Rs. 50,000/-(Rs. Fifty thousand) with two sureties of Rs. 25,000/-(Rs. Twenty five thousand) each to the satisfaction of the trial Court to appear before this Court on 09.02.2011 and as and when they are called upon to do so.