Smt Shanti Devi W/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 247 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Misc. Second Application for Suspension of
                        Sentence No.1289/2020

                                         IN

                 S.B. Criminal Appeal No. 465/2018

Smt Shanti Devi W/o Ramchandra, R/o Shivaji Park, Alwar Raj.
At Present In Central Jail, Jaipur
                                                                       ----Appellant
                                      Versus
State Of Rajasthan Through Pp.
                                                                     ----Respondent

For Appellant(s) : Mr. Amitabh Jatav present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Heard on second application for suspension of sentence.

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

Application for Suspension of Sentence was dismissed on

03.08.2018. The total sentence imposed is seven years. Appellant

has remained in custody for a period of four years. Disposal of

appeal will take time.

3. Learned Public Prosecutor has opposed the second

application for suspension of sentence.

4. I have considered the contentions.

5. Considering the contentions of counsel for the appellant,

(2 of 2) [SOSA-1289/2020]

second application for suspension of sentence is allowed.

6. Accordingly, the second application for suspension of

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

accused-applicant in Sessions Case No.10/2007 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 /70

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