Rajeeb Ranjan vs Union Of India & Ors
2021 Latest Caselaw 703 j&K

                                                           Sr. No.505
                                                           Final Hearing list




     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                               WP(C) No.4414/2019
                                               CM Nos.9360/2019,
                                               4695/2021, 4696/2021 &
                                               3215/2020

Rajeeb Ranjan                                   .... Petitioner/Appellant(s)

                                Through:-      Mr. Sheikh Altaf Hussain,
                                               Adv.

                          V/s

Union of India & ors.                                    .....Respondent(s)

                                Through:-      Mr. Vishal Sharma, ASGI.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

CM No.4695/2021

1. The petitioner has challenged the judgment of the security force

Court for convicting him of offence under sections 307/382/20 RPC on

the grounds that proceedings are not in accordance with the procedure

prescribed.

2. The petitioner seeks suspension of sentence and grant of bail on

the grounds that he is sure to succeed on merits in the main petition.

3. Learned counsel for the petitioner submits that he has spent more

than four and a half years in custody.

4. Accordingly, the application is allowed and the sentence awarded

against the petitioner is suspended and he is directed to be released on bail

subject to the following conditions:

i) That he shall execute personal bond with one surety in the amount of Rs.50,000/- each to the satisfaction of the Incharge of the concerned Jail.

ii) That he shall appear before this Court on each and every date of hearing of the appeal.

(Sindhu Sharma) Judge JAMMU 12.07.2021 Eva

EVA GUPTA 2021.07.23 11:43 I attest to the accuracy and integrity of this document