Naresh Kumar Sharma Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 4065 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                             No.700/2021
                                      IN

              S.B. Criminal Appeal No. 1261/2021

Naresh Kumar Sharma Son Of Shri R.d. Sharma, Aged About 67
Years, Resident Of 128, Arya Nagar, Police Station Kotwali,
District Alwar Erstwhile Special P.p S.c./s.t Judicature
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Appellant(s) : Mr. Ravi Kant Sharma Mr. Babulal Choudhary Mr. Atar Singh 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 is aged sixty seven years. 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

(2 of 2) [SOSA-700/2021]

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

suspension of sentence.

6. Accordingly, the application for suspension of sentence is

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

applicant in Criminal Case No.99/2015 (CIS No.99/2015) 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 /96

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