Hanuman Shai Sharma S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 3825 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                              No.653/2021
                                       IN

               S.B. Criminal Appeal No. 1206/2021

Hanuman Shai Sharma S/o Late Shri Gajanand Sharma, Aged
About 39 Years, Resident Of Ramjipura Ki Dhani, Tan Village
Nayala Police Station Kanota District Jaipur Rajasthan (At
Present Confined In Central Jail, Jaipur)
                                                                   ----Appellant
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Appellant(s) : Mr. Girraj P Sharma with Mr. Anjani Kumar Sharma 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 sentence

imposed by the trial Court is one year. 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.

(2 of 2) [SOSA-653/2021]

6. Accordingly, the application for suspension of sentence is

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

applicant in Sessions Case No.15/2017 (16/2017) 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 /21

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