Papiya @ Praveen Kumar vs State Of Rajasthan
2021 Latest Caselaw 12035 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Suspension of Sentence Application No. 141/2021

In

S.B. Criminal Revision Petition No. 425/2021

Papiya @ Praveen Kumar S/o Devaji, Aged About 35 Years, R/o Sayla Tehsil Sayla Dist. Jalore. (Presently Lodged At Jalore Jail).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

02/08/2021

This criminal misc suspension of sentence application

has been filed by the applicant along with the criminal revision.

Learned counsel for the applicant submits that the

petitioner was on bail during the course of trial as also in appeal

and after the judgment of conviction dated 08.04.2021 he is in

Jalore jail as indicated in the certificate annexed with the Revision.

Counsel submits that the hearing of the criminal revision may take

long time, hence, the sentence awarded to the applicant may be

suspended during the pendency of the criminal revision and he be

released on bail.

Learned Public Prosecutor has opposed the application.

Having heard the learned counsel for the parties and

carefully scanned the entire material available on record, this

(2 of 2) [SOSR-141/2021]

suspension of sentence application is allowed and it is ordered that

execution of sentence awarded to the applicant - Papiya @

Praveen Kumar S/o Devaji shall remain suspended during the

pendency of the criminal revision and he be released on bail

provided he furnishes a personal bond of Rs.50,000/- together

with two sureties of Rs.25,000/- each, to the satisfaction of the

learned trial court with the stipulation that he shall appear before

this Court on 02.09.2021 and thereafter as and when called upon

to do so.

(GOVERDHAN BARDHAR),J

81-Ritu/-

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