Girdhari Lal vs State of Rajasthan and Another

Sandeep Mehta, J.—Heard learned Counsel for the Petitioner and learned Public Prosecutor for the State.

Learned Counsel for the Petitioner submits that the Petitioner is ready to deposit a sum of Rs. 40,000/- out of the total amount of cheque, which was of Rs. 86,000/-.

In view of aforesaid contention of the learned Counsel for the Petitioner, the sentence awarded to the Petitioner by learned Judicial Magistrate, First Class, Jaisalmer in Criminal Regular Case No. 60/2007 vide judgment and order dated 23.10.2010 and affirmed by the learned Sessions Judge, Jaisalmer in Criminal Appeal No. 42/2010 vide judgment and order dated 09.05.2011, shall remained suspended till final disposal of the aforesaid revision petition, provided that the Petitioner shall deposit Rs. 40,000/- with the learned trial court within a period of fifteen days from the date of release, and executes personal bond in the sum of Rs. 20,000/- with two sureties of the like amount each to the satisfaction of the learned trial court for his appearance before this Court on 15.07.2011 and whenever ordered to do so with the incorporation in the bond that in the event of change of his/her/their permanent address or of residence, the same shall be intimated to this Court at earliest. Upon depositing of Rs. 40,000/- by the Petitioner, the same shall be disbursed to the complainant.

It is made clear that if the Petitioner fails to deposit Rs. 40,000/- with the learned trial court, as directed above, the order of suspension of sentence shall stand cancelled.