- (1.) By an application under Section 389 Cr.P.C. applicant-appellant Tajeng seeks temporary suspension of sentence on the ground that the marriage of his son Vaja is going to be solemnized on 28.5.2006. He has placed on record the marriage card.
(2.) Having regard to the facts and circumstances of the case and the fact that marriage of applicant's son is going to be solemnized, I think it just and proper to temporarily suspend the sentence awarded to the accused appellant-applicant for a period of ten days from the date of his release.
(3.) Accordingly, the bail application filed under Sec. 389 Cr.P.C. is partly allowed and it is ordered that the sentence passed by the learned Additional Sessions Judge, Banswara Camp Kushalgarh vide judgment dt. 05.12.2005 in sessions case No. 17/2005 against applicant-appellant Tajeng S/o Hardar Bhabbor shall remain temporarily suspended for a period of ten days from the date of his release and direct that the applicant appellant be released on bail provided he executes a personal bond in the sum of Rs. 20,000/- with two sureties of Rs.10000/- each to the satisfaction of the learned trial court for his surrender before trial court on expiry of ten days period from the date of his release and to undergo the sentence awarded.;