Mahaveer Prasad Verma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7558 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 2023/2021

Mahaveer Prasad Verma S/o Shri Prabhati Lal, Aged About 70
Years, R/o Village House No. E-345, Buddh Vihar, Alwar,
Rajasthan, Erstwhile Executive Inspector, Co-Operative Societies,
Alwar, Rajasthan.
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

For Appellant(s)          :     Mr. Vikas Kabra
For Respondent(s)         :     Mr. Imran Khan, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

                                     Order

13/12/2021
          Heard.

          Record of the case be summoned.

          List after four weeks.

S.B. Criminal Misc. Bail Application (SOS) No.1259/2021

Heard on application for suspension of sentence.

The appellant has filed the appeal along with

application for suspension of sentence.

The appeal has been preferred against the judgment of

conviction and sentence dated 04.12.2021 passed by the Court of

Session Judge, Special Court, Prevention of Corruption Act, Alwar

(Rajathan) in Criminal Case No.120/2015 (CIS No.120/2015), by

which the appellant has been convicted for offences under

Sections 7 and 13(1)(D) read with Section 13(2) of the Prevention

(2 of 2) [CRLAS-2023/2021]

of Corruption Act and sentenced to maximum term of three years.

It has been submitted by learned counsel for the

appellant that the appellant has been sentenced to maximum term

of three years for offence under Section 13(1)(D) read with

Section 13(2) of the Prevention of Corruption Act. The appellant

was on bail during trial. Now, his sentence has been suspended by

the learned trial court for a period of one month. Presently, he is

on bail.

Heard learned counsel for the parties.

Learned Public Prosecutor has opposed the application

for suspension of sentence.

Taking into consideration the submissions of learned

counsel for the appellant and overall facts and circumstances of

the case but without commenting upon detailed merits of the

case, this Court deems just and proper to allow the application for

suspension of sentence.

Accordingly, the application for suspension of sentence

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

appellant Mahaveer Prasad Verma S/o Shri Prabhati Lal 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.1,00,000/- and two sureties of Rs.50,000/- each to the

satisfaction of the learned trial court for his appearance in this

Court on 13th January, 2022 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Sunita/66

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