Mangturam S/O Shri Partaram vs State Of Rajasthan
2021 Latest Caselaw 3491 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
  S.B. Criminal Misc. Suspension of Sentence Application
                             No.627/2021
                                      IN

            S.B. Criminal Appeal No. 1166/2021

Mangturam S/o Shri Partaram, Resident Of 4-K-373, Shivaji
Park,   Alwar   Presently      Posted       As     Sandesh      Vahak,   Alwar,
Bharatpur Aanchlik Gramin Bank, Alwar (Raj) (Presently On
Bail /sentence Suspended For Period Of One Month From
13.07.2021 To Till 12.08.2021)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

Connected With S.B. Criminal Misc. Suspension of Sentence Application No.594/2021 IN

S.B. Criminal Appeal (Sb) No. 1074/2021 Jagdish Prasad Son Of Shri Bhawanisahai, Resident Of Lagadbas Tehsil Kishangrh Bas, District Alwar The Then Officer, Alwar Bharatpur Anchalik, Gramin Bank, Alwar (Raj)

----Appellant Versus State Of Rajasthan, Through P.p

----Respondent

For Appellant(s) : Ms. Sangeeta Kumari Sharma Mr. Govind Sharma for Mr. Pardeep Malik For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/08/2021

(2 of 2) [SOSA-627/2021]

1. Heard on applications for suspension of sentence.

2. It is contended by counsel for the appellants that the total

sentence imposed by the Court below is three years, which is also

suspended by the Court below.

3. Learned Public Prosecutor has opposed these applications for

suspension of sentence.

4. I have considered the contentions.

5. Considering the contentions of counsels for the appellants,

applications for suspension of sentence are allowed.

6. Accordingly, the applications for suspension of sentence are

allowed. It is ordered that the sentence awarded to accused-

applicants in Sessions Case No.147/2015 CIS No.147/2015 shall

remain suspended if each of the appellants furnishes a personal

bond of Rs.1,00,000/- (Rupees One Lac only) together with two

sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only)

each to the satisfaction of the learned trial Court to the effect that

they shall appear before this Court as and when called upon to do

so.

7. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /31-32

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