Suresh Kumar Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 3815 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                                No.4/2020
                                       IN

                 S.B. Criminal Appeal No. 4/2020

Suresh Kumar Meena S/o Shri Murarilal Meena, R/o Village
Ghevdi (Gheri) Police Station Nandabi, Distt. Bharatpur Raj. (At
Present Accused Petitioner Confined In Central Jail Jaipur)
                                                                   ----Appellant
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Appellant(s) : Mr. Kamlesh Kumar Sahu For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/08/2021

1. Heard on application for suspension of sentence.

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

the uncle of the victim. A false case has been registered against

him due to the dispute which is pending between the complainant

and the appellant. It is also contended that appellant was on bail

during trial and now he has remained in custody for a period of

two years and six months.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence. It is contended that appellant tried to

commit rape with a thirteen years old girl. He bit the girl on her

cheek and bottom.

(2 of 2) [SOSA-4/2020]

4. I have considered the contentions.

5. Taking note of the fact that appellant being uncle tried to

commit rape with a thirteen years old girl and there were marks of

bite on cheek and bottom of victim, hence I am not inclined to

entertain the application for suspension of sentence.

6. Accordingly, the application for suspension of sentence is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /18

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