Shanti Lal vs State Of Rajasthan
2021 Latest Caselaw 18986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 822/2021

Shanti Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sikander Khan. For Respondent(s) : Mr. Arun Kumar, PP.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

14/12/2021 An adjournment slip has been circulated. As per the impugned judgment, the age of the child victim Mst. 'S' was recorded to be 15 years. Thus, as per the amended Section 439(1A) of Cr.P.C., in any application for bail made on behalf of the accused, hearing the informant or any person authorized by him/her, is obligatory because the victim was less than 16 years of age on the date of the incident.

Thus, learned counsel representing the appellant-applicant, shall implead first informant/complainant as party respondent in the appeal as well as for the application for suspension of sentences whereupon, process be issued to the informant and shall be sent to the SHO concerned for effecting service. The complainant shall also be informed that she will be entitled to avail service of Free Legal Aid Counsel to represent her in this appeal, if she so desires.

List on 18.01.2022.

(SAMEER JAIN),J (SANDEEP MEHTA),J

44-Tikam/-

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