Subhash Chand Chauhan vs State Thr. C.B.I.
2002 Latest Caselaw 1055 Del

ORDER

1. Through this application under Section 389, Cr.P.C. read with Section 482, Cr.P.C. the petitioner seeks suspension of the sentence awarded to him by learned Special Judge vide impugned judgment dated 3rd June, 2002 and order of sentence dated 4.6.2002. Petitioner was ordered to undergo R.I. for 4 years and to pay a fine of Rs. 500/- each under Section 120B, IPC, Section 7 and Section 13(2) of Prevention of Corruption Act.

2. Heard.

3. It is pointed out by learned Counsel for the petitioner that the petitioner was on bail throughout the trial and has not abused the concession granted to him. This fact is admitted by the learned Counsel for the State also. Therefore, I think, the request of the petitioner should be accepted.

4. Accordingly, the application is allowed. It is ordered that substantive sentence awarded to the petitioner shall remain suspended during the pendency of the appeal on his furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the concerned Court.

Crl. application stands disposed of.

dusty.

Crl. A. No. 467/2002:

Vide order dated 17th June, 2002 the petition/appeal has already been admitted.

Let this petition be listed in the category of 'Regular'.