Mukendra @ Vikas S/O Indraj vs State Of Rajasthan
2021 Latest Caselaw 3493 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                             No.590/2021
                                      IN

              S.B. Criminal Appeal No. 1045/2021

Mukendra @ Vikas S/o Indraj, R/o Dhani Motawali Tan Guwar,
Post Deepavas, Police Station Sadar Neemkathana, District Sikar
(At Present Confined In Central Jail Sikar)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Appellant(s)         :     Mr. Manish Sharma
For Respondent(s)        :     Mr. Sher Singh Mahla, PP



           HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

06/08/2021

1. Heard on application for suspension of sentence.

2. It is contended by counsel for the appellant that the

sentence imposed on the appellant is five years. Appellant has

remained in custody for a period of three years and two months.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence.

4. I have considered the contentions.

5. Considering the fact that appellant has remained in custody

for a period of three years and two months, total sentence

imposed is five years and disposal of appeal will take time, I deem

it proper to allow the application for suspension of sentence.

(2 of 2) [SOSA-590/2021]

6. Accordingly, the application for suspension of sentence is

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

applicant in Sessions Case No.120/2018 (154/17) shall remain

suspended if the appellant 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 he shall

appear before this Court as and when called upon to do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /29

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