Vinayak S/O Bheru Lal Bairwa vs State Of Rajasthan
2021 Latest Caselaw 3863 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                              No. 672/2021
                                       IN
              S.B. Criminal Appeal No. 1226/2021

Vinayak S/o Bheru Lal Bairwa, Aged About 26 Years, R/o Mandir
Mohalla Ramniwasi Dabariya P.s. Atru District Baran Rajasthan.
(At Present Confined At District Jail Karauli)
                                                                   ----Appellant
                                    Versus
State Of Rajasthan, Through Pp.
                                                                 ----Respondent

For Appellant(s) : Mr. Abdul Rahim 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 is

imposed for three years. It is also contended that appellant has

remained in custody for a period of about two years.

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-1226/2021]

applicant in Criminal Case No.23/2019 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 /69

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