Vishnu S/O Bhagwati vs State Of Rajasthan
2021 Latest Caselaw 3542 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                              No.108/2021
                                       IN

               S.B. Criminal Appeal No. 179/2021

Hariram @ Haridas, Aged About 23 Years, Son Of Foolchand,
Resident Of Kandari, Police Station Harnawadashahji, District
Baran (Raj) (Presently Lodged In District Jail, Baran)
                                                                   ----Appellant
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Appellant(s) : Mr. Surendra Sharma For Respondent(s) : Mr. Mangal Singh Saini, 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

sentence imposed is four years. Appellant has remained in custody

for a period of seven months. 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 fact that the prosecutrix was nearing the age

of eighteen years and appellant has remained in custody for a

period of seven months, I deem it proper to allow the application

for suspension of sentence.

(2 of 2) [SOSA-108/2021]

6. Accordingly, the application for suspension of sentence is

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

applicant in Sessions Case No.93/2018(CIS No.77/2018) 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 /25

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