Narendra Son Of Mansingh vs State Of Rajasthan
2021 Latest Caselaw 7868 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S. B. Criminal Suspension of Sentence App. No. 345/2021
                                 IN
           S.B. Criminal Revision Petition No. 1292/2021

1.      Narendra Son Of Mansingh, Aged About 23 Years,
        Resident Of Patpara Mohalla, Police Station Kotwali, Distt.
        Dholpur (Petitioner Is Presently Confined In Custody At
        Distt. Jail Dholpur )
2.      Shalu @ Iqbal Son Of Jallo, Aged About 20 Years,
        Resident Of Patpara Mohalla, Police Station Kotwali, Distt.
        Dholpur (Petitioner Is Presently Confined In Custody At
        Distt. Jail Dholpur)
                                                                       ----Petitioners
                                   Versus
State Of Rajasthan, Through P.p
                                                                      ----Respondent

For Petitioner(s) : Mr. Harsh Vardhan Sharma For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 20/12/2021

1. Heard on application for suspension of sentence.

2. The petitioners have filed the revision petition along

with application for suspension of sentence.

3. The revision petition has been preferred against the

judgment dated 16.11.2021 passed by the court of Additional

Session Judge, Dholpur (Raj.)(the Appellate Court) affirming the

order dated 31.05.2016 passed by the court of the Additional

Chief Judicial Magistrate, Dholpur (the trial court) in Criminal Case

No. 678/2012 by which the petitioners have been convicted for

offence/s under Sections 457, 380 IPC and sentenced to

maximum term of two years imprisonment.

4. It has been submitted by learned counsel for the

(2 of 2) [CRLR-1292/2021]

petitioners that petitioners have been sentenced to maximum

term of two years for offence under Section 457 and 380 IPC. As

per certificate under Rule 311(3) of the Rajasthan High Court

Rules, petitioners were on bail during trial as well as during

pendency of the appeal. Presently, they are in custody. Hearing

of the petition may take considerable time. There are no criminal

antecedents against the petitioners.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties and scanned the

evidence available on record.

7. Taking into consideration the submissions of learned

counsel for the parties, evidence available on record 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-

petitioners 1. Narendra Son Of Mansingh and 2. Shalu @ Iqbal

Son Of Jallo shall remain suspended till disposal of this revision

petition and they shall be released on bail provided each of them

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 their appearance in this

Court on 20.01.2022 and as and when called upon to do so.

(MANOJ KUMAR VYAS),J Pooja /126

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