Sunil @ Golu S/O Shri Tejmal vs State Of Rajasthan
2021 Latest Caselaw 1530 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
S.B. Criminal Misc. Fifth Suspension of Sentence Application
                             No.135/2021
                                      IN

              S.B. Criminal Appeal No. 858/2017

Sunil @ Golu S/o Shri Tejmal, R/o K. Patan Road, Taleda, Distt.
Bundi Raj. At Present Serving Sentence In Central Jail, Kota,
Rajasthan
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through Pp
                                                                ----Respondent

For Appellant(s) : Mr. Govind Prasad Rawat For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/02/2021

1. Heard on fifth application for suspension of sentence.

2. It is contended by counsel for the appellant that appellant

has remained in custody for a period of five years and eight

months. Total sentence imposed is twelve years. It is also

contended that Co-ordinate Benches have allowed the application

for suspension of sentence, where accused have remained in

custody for more than half of the sentence. Disposal of appeal will

take time.

3. Learned Public Prosecutor has opposed the fifth application

for suspension of sentence. It is contended that total sentence

imposed is twelve years. Commercial quantity of contraband has

(2 of 2) [SOSA-135/2021]

been recovered from the vehicle, which was driven by the

appellant.

4. I have considered the contentions.

5. Considering the contentions of counsel for the State, I am

not inclined to entertain the fifth application for suspension of

sentence.

6. Accordingly, Criminal Misc. Fifth Suspension of Sentence

Application is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /23

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