Citation : 2021 Latest Caselaw 3832 Raj/2
Judgement Date : 17 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Misc. Suspension of Sentence Application
No. 477/2020
in
D. B. Criminal Appeal No. 115/2020
Mahendra Harijan S/o Shri Kappi, aged about 30 years, B/c
Harijan, R/o Village Salawad, Police Station Nadoti, District
Karauli, Presently R/o Harijan Basti Harmada, Ghati Tan
Udaipuria, Police Station Harmada, Jaipur.
(Accused is confined in Central Jail, Jaipur)
----Appellant
Versus
State of Rajasthan through P.P.
----Respondent
For Appellant(s) : Mr. Nikhilesh Katara For Respondent(s) : Ms. Alka Bhatnagar, Public Prosecutor
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS
Order
17/08/2021
Having heard and considered the submissions advanced by
learned counsel for the appellant as well as learned Public
Prosecutor and perused impugned judgment and material on
record, we find that there is distinct allegation of the victim that
the accused-appellant subjected her to forcible sexual assault.
In this background, we are not inclined to accept the instant
application for SOS filed on behalf of the accused-appellant which
is dismissed being devoid of merit.
(RAMESHWAR VYAS),J (SANDEEP MEHTA),J
RAHUL ARYA/INDER NEBHWANI/4
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