Shahid S/O Mohammad Hanif vs State Of Rajasthan
2021 Latest Caselaw 4064 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                             No.721/2021

              S.B. Criminal Appeal No. 1277/2021

Shahid S/o Mohammad Hanif, Aged About 26 Years, Resident Of
Lanka Talai, Julmi Road, Suket Thana Suket District Kota
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Appellant(s) : Mr. Jaswant Rathore for Mr. Teeka Ram Meena For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/08/2021

1. Heard on application for suspension of sentence.

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

sentence imposed is three years, which is already suspended by

the Court below. Appellant was on bail during trial. 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. Taking note of the fact the sentence imposed is three years

which is already suspended by the Court below, disposal of appeal

will take time, hence, I deem it proper to allow the application for

(2 of 2) [SOSA-721/2021]

suspension of sentence.

6. Accordingly, the application for suspension of sentence is

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

applicant in Session Case No.38/2018, C.I.S. No.428/2018 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 /99

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