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Judgment
Vishal Dhagat, J
Appellant has filed I.A. No. 1499/2024 an application under Section 389(1) of Code of Criminal Procedure for suspension of jail sentence.
Appellant has been convicted under Section 7 of Prevention of Corruption Act and sentenced to undergo R.I. for 3 years with fine of Rs. 3000/- with default stipulation.
It is submitted by learned counsel for the appellant that appellant is on bail till 28.01.2024. Fine has already been deposited. In these circumstances, sentence may be suspended and appellant may be released on bail.
G o vt . Advocate appearing for the respondent-State opposed the application for suspension of sentence.
Heard the counsel for the parties.
Considering the short term fixed sentenced imposed upon the appellant, I.A. for suspension of sentence, is allowed. It is hereby directed that the custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court for his appearance before the Registry of this Court on 03.04.2024 and on other dates as may be fixed in this regard till final disposal of this appeal.
Registry is directed to call for record from trial Court.
C.C. as per rules.