Manish Kumar Mahawar S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 4089 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                         D.B.CR. SOS (APPL.) NO. 68/2020
                                                                              in
                                                         D.B. Criminal Appeal No. 14/2020

                                   Manish Kumar Mahawar S/o Shri Ramswaroop Mahawar B/c Koli,
                                   Aged About 21 Years, R/o Kutuki, Police Station Tahla Distt.
                                   Alwar Raj. (At Present Confined In Central Jail Alwar)
                                                                                         ----Appellant
                                                                Versus
                                   State Of Rajasthan, Through P.p.
                                                                                      ----Respondent

For Appellant(s) : Mr.Anil Upman (Amicus Curiae) For Respondent(s) : Mr.Javed Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment

26/08/2021

Having heard and considered the submissions advanced by

learned Amicus Curiae Mr.Upman, representing the applicant

appellant, learned Public Prosecutor and after going through the

material available on record and more specifically, the evidence of

the child victim, looking to the nature and gravity of the

allegations, we are not inclined to suspend the sentences awarded

to the applicant appellant by the learned trial court.

Thus, the application for suspension of sentences is

dismissed as being devoid of merit.

The appeal shall be listed for hearing in the appropriate order

of priority.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

SANDEEP RAWAT /6

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