Lokesh Kumar Son Of Sukhdev vs State Of Rajasthan
2021 Latest Caselaw 3537 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                                 No.88/2020
                                         IN

               S.B. Criminal Appeal No. 107/2020

Lokesh Kumar Son Of Sukhdev, Resident Of Village Bhainsa
Pichuna,    Tehsil   Roopbas,          Police     Station          Uchchain,   District
Bharatpur, At Present Mahesh Koli Ka Makaan, Ganesh Colony,
Sanganer, Jaipur. (At Present Accused Petitioner Confined In
Central Jail Jaipur)
                                                                        ----Appellant
                                      Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                      ----Respondent

For Appellant(s) : Mr. Kirodee Lal Meena For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/08/2021

1. Heard on application for suspension of sentence.

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

deceased committed suicide and the reason assigned for the same

is that the appellant was in a habit of consuming alcohol. It is also

contended that there is no evidence with regard to demand of

dowry soon before the death of the deceased. From the evidence

of the neighbours, it is evident that there was no dispute between

the couple. Except the ligature mark on the neck, there was no

mark of injury on the person of the deceased. It is further

contended that the appellant has remained in custody for a period

(2 of 2) [SOSA-88/2020]

of about three and a half years. Disposal of appeal will take time.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence.

4. I have considered the contentions.

5. Considering the contentions of counsel for the appellant,

application for suspension of sentence is allowed.

6. Accordingly, the application for suspension of sentence is

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

applicant in Sessions Case No.123/2017 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 /8

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