Jitendra Ojha @ Rahul S/O Shri Gaya ... vs State Of Rajasthan
2021 Latest Caselaw 1908 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
       S.B. Criminal Misc. Third Suspension of Sentence
                        Application No.43/2021
                                      IN

             S.B. Criminal Appeal No. 1734/2018

 Jitendra Ojha @ Rahul S/o Shri Gaya Prasad, R/o House No. 21-
 A, Rajvihar Colony, Behind Indian Gas Godown, Machwa, Police
 Station Kalwar, Jaipur.(At Present Confined At Central Jail,
 Jaipur)
                                                                     ----Appellant
                                   Versus
 State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Appellant(s)          :    Mr. Sehban Naqvi
For Complainant(s)        :    Mr. Vijay Singh Yadav
For State                 :    Mr. Mangal Singh Saini, PP



           HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

19/02/2021

1. Heard on third application for suspension of sentence.

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

applicant-appellant has remained in custody for about a period of

four years and six months. Applicant-appellant was a young boy

aged nineteen years at the time of alleged offence. It is also

contended that the offence was committed during adolescence.

Disposal of appeal will take time.

3. Learned Public Prosecutor and counsel for the complainant

have opposed the third application for suspension of sentence. It

is contended that the case against the appellant is well

(2 of 2) [CRLAS-1734/2018]

established.

4. I have considered the contentions.

5. Considering the contentions of counsel for the appellant,

third application for suspension of sentence is allowed.

6. Accordingly, the third application for suspension of sentence

is allowed. It is ordered that the sentence awarded to accused-

applicant in Sessions Case No.21/2017 shall remain suspended if

the appellant furnishes a personal bond of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial Court to the effect that he shall appear before

this Court as and when called upon to do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /20

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