Suo Moto vs Rohitash Sharma @ Rohit Sharma S/O ...
2021 Latest Caselaw 3497 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Suspension of Sentence
           (Cancellation) Application No. 373/2019
                                         IN
       S.B. Criminal Misc. II       nd
                                         Bail (SOS) Application No.
                                  721/2019
                                         IN
             S.B. Criminal Appeal No. 1621/2018
Suo Moto, Rajasthan.
                                                                     ----Appellant
                                     Versus
Rohitash Sharma @ Rohit Sharma S/o Shri Chhagan Lal Sharma,
R/o Guhala Wali Dhani Vill.chala Teh. Neem Ka Thana Dist. Sikar
Presently R/o Plot No 72 Green Park Extension Niwaru Link Road
Govindprua Jhotwara Ps Kardhani Jaipur (West) Jaipur
                                                                   ----Respondent

For Applicant : Mr. Sher Singh Mahla, PP For Accused- : Mr. Dinesh Kumar Garg Respondent(s)

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/08/2021

1. Present Suo Moto Application has been registered on the

direction of Court.

2. It is contended by counsel for the accused-respondent that it

was only mentioned before the Court that application for

suspension of sentence of co-accused stands allowed and the

accused-respondent was on bail during trial. It is also contended

that accused has not concealed any facts from the Court.

3. I have considered the contentions.

4. In view of the fact that application for suspension of

(2 of 2) [CRLAS-373/2019]

sentence of similarly situated co-accused stands allowed, I do not

find any ground for cancelling the order, by which application for

suspension of sentence is allowed.

5. The Criminal Misc. Application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /38

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