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Judgment
Admit. Issue notice. Call for the record.
Perused the record and heard the learned Public Prosecutor on the bail application for suspension of sentence.
Looking to the facts and circumstances of the case, I deem it just and proper to suspend the sentence awarded to the accusedpetitioner.
Accordingly, the bail application for suspension of sentence is allowed and the sentence passed by learned trial court and affirmed by the learned
Special Judge, Prevention of Corruption Act Cases Court, Udaipur vide his judgment dated 27.2.2020 passed in Cr. Case No.21/2010 against the
accused-petitioner Prakash Kumavat S/o Sh. Laxmi Lal Kumavat shall remain suspended till final disposal of present appeal provided he executes a
personal bond in the sum of Rs.50,000/- (Rupees fifty thousand only) along with two sureties in the sum of Rs.25,000/- (Rupees twenty five thousand
only) each to the satisfaction of the trial court for his appearance in this Court on 26.5.2020 and whenever called upon to do so.
This Court is of the view that in the prevailing circumstances of complete lock-down amidst spread of COVID-19, furnishing of two sureties will be
difficult on the one hand and the same may pose eminent threat to the concerned. It is, therefore, ordered that the petitioner’s sentence may be
suspended and he shall be released upon furnishing the personal bond. He may furnish requisite sureties by 18th May, 2020 to the satisfaction of the
learned trial Court.
It would be required of the concerned Superintendent of Police/Jailer to apprise the petitioner about consequence of violation of the bond as stipulated
in Section 229A of the Indian Penal Code, while releasing the petitioner on bail.