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Mangi Lal vs State Of Rajasthan
2021 Latest Caselaw 1021 Raj

Citation : 2021 Latest Caselaw 1021 Raj
Judgement Date : 14 January, 2021

Rajasthan High Court - Jodhpur
Mangi Lal vs State Of Rajasthan on 14 January, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 576/2020

Mangi Lal S/o Shri Surta Ram, Aged About 37 Years, B/c Choudhary And R/o Village Elana , P.s. And Tehsil Jalore , Distt. Jalore. (Presently Lodged In Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p

----Respondent

For Petitioner(s) : Mr. Pradeep Shah For Respondent(s) : Mr. R.R. Chhaparwal, PP Mr. Pradeep Choudhary

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

14/01/2021

The first application for suspension of sentences filed on

behalf of the appellant was dismissed by this Court on merits by a

detailed order dated 15.04.2019.

Learned counsel Shri Shah urges that the bail applications of

two ladies namely Sayati Devi and Suwa, whose application for

suspension of sentences were dismissed by this Court by the very

same order dated 15.04.2019, have already been released on bail

by Hon'ble the Supreme Court vide order dated 13.08.2019 &

26.08.2019 respectively by suspending their sentences and thus,

the applicant-appellant too deserves indulgence of bail during the

pendency of appeal.

On going through both the orders passed by Hon'ble the

Supreme Court in the cases of Sayati Devi and Suwa, it is

(2 of 2) [SOSA-576/2020]

apparent that the sentences of these two co-convicts were

suspended in peculiar facts of the case and considering the fact

that the convict Suwa was 20 years old only. Thus, there is no

parity in the case of the applicant-appellant herein and the two

co-convicts whose sentences have been suspended by Hon'ble the

Supreme Court. Thus, we are not inclined to accept the instant

second application for suspension of sentences, which is dismissed

as such. The Registry is directed to list the appeal for hearing in

appropriate order of priority.

(VINIT KUMAR MATHUR),J (SANDEEP MEHTA),J 20-Sudhir Asopa/-

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