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Judgment
5 paragraphs · 157 wordsDr.Pushpendra Singh Bhati, J
This misc. application has been preferred by the appellant for modification in the order dated 17.05.2023 passed by this Court in S.B. Criminal Misc. II Suspension of Sentence Application No.279/2023.
Learned counsel for the appellant submits that the suspension of sentence application of the appellant was granted on 17.05.2023 by this Court, but he has not been released because he could not afford to furnish the requisite sureties.
For the reasons mentioned in the application, the same is allowed and the learned trial court is directed to comply with the order dated 17.05.2023 while releasing the appellant on furnishing the personal bond only, thereby waiving of the condition of furnishing two sureties of Rs.25,000/- each. Rest of the conditions as stipulated in order dated 17.05.2023 shall remain the same for future.
The appellant shall be required to appear before the Registrar (Judicial) of this Court on 11.12.2023 and whenever ordered to do so.