Ajit Singh Son Of Duli Chand @ Dulli vs State Of Rajasthan
2021 Latest Caselaw 7372 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1946/2021

Ajit Singh Son Of Duli Chand @ Dulli, Resident Of Ward No. 08,
Khairthal Police Station Khairthal, District Alwar (Raj)
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Appellant(s)          :     Mr. Suresh Kumar
For Respondent(s)         :     Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

08/12/2021

Heard.

Record of the case be summoned.

List after two weeks.

IN SOS Application No. 1210/2021:-

1. Heard on application for suspension of sentence.

2. The appellant has filed the appeal along with

application for suspension of sentence.

3. The appeal has been preferred against the judgment

dated 16.11.2021 passed by court of Special Judge, POCSO Act

and Child Rights Commission Act, 2005, No. 4, Alwar (Raj.) in

Sessions Case No. 13/2021 by which the appellant has been

convicted for offence/s under Sections 451, 354 of IPC and 7/8 of

POCSO Act and sentenced to maximum term of three years

imprisonment.

(2 of 2) [CRLAS-1946/2021]

4. It has been submitted by learned counsel for the

appellant that appellant has been falsely implicated in the case.

He has been sentenced to maximum term of three years

imprisonment. He was on bail during trial. Now, his sentence has

been suspended for a period of one month by trial court. Hearing

of the appeal may take long time.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties.

7. Taking into consideration the submissions of learned

counsel for the parties and overall facts and circumstances of the

case but without commenting upon merits of the case, this Court

deems just and proper to allow the application for suspension of

sentence.

8. Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence awarded to accused-

appellant Ajit Singh Son Of Duli Chand @ Dulli, shall remain

suspended till disposal of this criminal appeal and he shall be

released on bail provided the appellant furnishes a personal bond

of Rs. 50,000/- (Fifty Thousand) and two sureties of Rs.25,000/-

(Twenty Five Thousand) each to the satisfaction of the learned

trial Court for his appearance in this Court on 10.01.2022 and as

and when called upon to do so.

(MANOJ KUMAR VYAS),J

Pooja /89

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