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Judgment
8 paragraphs · 301 wordsVishal Dhagat, J
Heard on I.A. No.10746/2024, an application for suspension of sentence and grant of bail.
The applicant has been convicted of offences under Sections 279, 337 (two counts) of the IPC and Sections 146/196 and 3/181 of the Motor Vehicle Act and sentenced to undergo R.I. for maximum period of six months on each counts with total fine of Rs.2500/- with default stipulation.
Learned counsel for the applicant submits that the applicant has no criminal past. His jail sentence may be reduced to the period for which he remained in the custody. He was enlarged on bail during the trial and appeal and he did not misuse the liberty granted to him. He has deposited the entire fine amount before the trial Court. He is jail since 12.04.2024. If the execution of jail sentence is not suspended then, the present revision may turn infructuous. Under such circumstances, the applicant pray for bail and suspension of execution of jail sentence.
Learned Govt. Advocate for the State opposes the application.
5 . Keeping in view the submissions made by learned counsel for the parties and looking to the facts and circumstances of the case, I am of the view that the applicant may be enlarged on bail, consequently, I.A. is hereby allowed.
6 . The jail sentence passed by the trial Court as well as the appellate Court is hereby suspended. The applicant be enlarged on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty thousand) with a surety bond in the like amount to the satisfaction of the concerned CJM to appear before the Registry on this Court 29.07.2024 and on further dates as may be fixed by the Office till final disposal of the case.
Certified copy as per rules.