Kaushal Kishor S/O Nandbihari vs State Of Rajasthan
2021 Latest Caselaw 3854 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                             No.650/2021
                                      IN
              S.B. Criminal Appeal No. 1205/2021

Kaushal Kishor S/o Nandbihari, Aged About 19 Years, R/o
Naunera P.s. Itawa District Kota Raj
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Appellant(s) : Mr. Abdul Kalam Khan 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

which has been imposed suspended by the Court below. Appellant

was on bail during trial. Conclusion 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.

6. Accordingly, the application for suspension of sentence is

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

(2 of 2) [CRLAS-1205/2021]

applicant in Criminal Case No.115/2019 (CIS NO. 115/2019) 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 /65

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