Vikram Kumar Son Of Shri Latoorlal ... vs State Of Rajasthan
2021 Latest Caselaw 3853 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                               No. 665/2021
                                        IN
              S.B. Criminal Appeal No. 1209/2021

Vikram Kumar Son Of Shri Latoorlal Meghwal, Aged About 36
Years, Resident Of Road From Swami Vivekanand To Chhavni,
Chhavni, Police Station Gumanpura, Kota (Raj.) (At Present In
Central Jail, Kota)
                                                                    ----Appellant
                                     Versus
State Of Rajasthan, Thorough P.p.
                                                                  ----Respondent

For Appellant(s) : Mr. Nitin Kumar Sharma For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/08/2021

1. Heard on application for suspension of sentence.

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

imposed for five years. Appellant has remained in custody for

about three years including the remission period.

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

(2 of 2) [CRLAS-1209/2021]

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

applicant in Criminal Case No.53/2019 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

NIKHIL KR. YADAV /66

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