Janak Singh vs Union Territory Of J&K
2022 Latest Caselaw 2 j&K

                                                                      Sr. No.2

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                              (Through Virtual Mode)

                                               Crl A(S) No. 23/2021
                                               CrlM No. 2473/2021

Janak Singh                                         .....Appellant(s)/Petitioner(s)

                        Through: Mr. Sunil Sethi, Sr. Advocate with
                                 Mr. G.S Thakur, Advocate.
                  Vs

Union Territory of J&K                                         ..... Respondent(s)

                        Through: Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                        ORDER

Heard learned counsel for the parties and perused the record. The appeal is admitted to hearing. The application is filed for suspension of sentence and grant of bail to the appellant-convict which is opposed by the learned AAG appearing on behalf of the respondents. The appellant has been convicted and sentenced to imprisonment as mentioned in the Judgment passed vide dated 28.12.2021, by the Special Judge (Anti Corruption) Jammu, in File No. 39/Challan in FIR No. 4/2008 under Section 5 (1) (e) Read with 5 (2) of J&K PC Act Svt 2006, 109/120-8 RPC read with Section 12/14 Public Men and Public Servant (Declaration of Assets) Act and Section 3 J&K Benami Transaction (Prohibition) Act 2010.

The Court is of the view that the sentence passed is required to be kept in abeyance and the appellant is entitled to bail. Accordingly, the appellant is granted bail subject to furnishing of personal bond to tune of Rs. 50,000/- and surety bond of the like amount to the satisfaction of the Registrar Judicial/Joint Registrar (Judicial) of this Court.

List on 22.02.2022.

In the meanwhile, record of the trial court be summoned.

( Puneet Gupta ) Judge Jammu 10.01.2022 Tarun