Jitendra S/O Shri Prabhulal ... vs State Of Rajasthan
2021 Latest Caselaw 4163 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                             No.1829/2019
                                      IN
              S.B. Criminal Appeal No. 2599/2019

Jitendra S/o Shri Prabhulal Bairwa, R/o Khedi (Shyampura),
Police Station Baran Sadar, Distt. Baran Raj.
                                                                    ----Appellant
                                   Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Appellant(s) : Mr. B.L. Dhakar For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

31/08/2021

1. Heard on application for suspension of sentence.

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

passed by the Court below was suspended till 04.11.2019. The

present appeal was presented on 05.11.2019 and as per the

report received from the Court below, accused has not

surrendered before the Jail Authorities.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence.

4. I have considered the contentions.

5. In view of the fact that the accused has not surrendered

before the Jail Authorities, no ground is made out for entertaining

(2 of 2) [CRLAS-2599/2019]

the application for suspension of sentence.

6. Accordingly, the application for suspension of sentence is

dismissed.

7. Trial Court is directed to ensure that the accused is taken in

custody.

(PANKAJ BHANDARI),J NIKHIL KR. YADAV /9

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