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Judgment
7 paragraphs · 196 wordsHeard on IA No.5886/2020, which is an application for suspension of sentence filed at the instance of applicant pending revision.
Applicant has been convicted for offence u/S.338 of the IPC and sentenced to undergo 6 moths RI and u/S.357(3) of Cr.P.C sentenced to fine of Rs.8000/- with default stipulation.
Having regard to the fact that short sentence of six months has been awarded and also considering the fact that the applicant is in custody since the date of judgment of the court below and the requisition of record is likely to take time, I am of the opinion that a case for grant of suspension of sentence is made out.
Accordingly, I.A is allowed and it is directed that on furnishing bail bond to the tune of Rs.25,000/- (Rs. Twenty Five Thousand) with one surety in the like amount to the satisfaction of the trial Court for his appearance before the Registry of this Court on 2/11/2020 and on subsequent dates as may be fixed by the Registry, the applicant be released on bail and the substantive sentence shall remain suspended pending this appeal.
IA No.5886/2020 stands disposed of.
List after four weeks.
C.C.as per rules.