Ravi @ Yogesh vs State Of Rajasthan
2021 Latest Caselaw 18528 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 751/2021

Ravi @ Yogesh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Navdeep Dadhich For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

06/12/2021

Learned Public Prosecutor has submitted that he has already

filed reply to the application for suspension of sentence.

Office to check and place the same on record.

Copy of the reply be also supplied to learned counsel for the

appellant.

It is noticed that as per the impugned judgment, age of the

child victim was 15 years at the time of incident.

As per amended provision of Section 439 (1A) of Cr.P.C. in

any application for bail made on behalf of accused, hearing the

informant or any other person authorized shall be obligatory if

victim's age is less than 16 years on the date of incident. In such

circumstances, learned counsel for the appellant is directed to

implead first informant/complainant has party respondent in

appeal as well as in application for suspension of sentence within a

period of ten days.

(2 of 2) [SOSA-751/2021]

On impleading the same, let notices be issued to the newly

impleaded respondent, returnable within six weeks, thereafter.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

25-T.Singh/-

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