Ajhar Ahmad S/O Late Shri Mujjafar ... vs State Of Rajasthan
2021 Latest Caselaw 2780 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

  S.B. Criminal Misc. Bail Application for Suspension of Sentence
                                   No.460/2021

                                           In

                 S.B. Criminal Appeal No. 699/2021

Ajhar Ahmad S/o Late Shri Mujjafar Ahmad, R/o House No. A 56-
57,   Manbagh      Colony,         Delhi     Bypass        Road,    Police   Station
Brahampuri, Jaipur (North) District Jaipur (Rajasthan).
 (Presently Lodged In Central Jail Jaipur)
                                                             ----Appellant/Accused
                                       Versus
State Of Rajasthan, Through Public Prosecutor
                                                                    ----Respondent

For Appellant(s)             :     Mr. Sudhir Jain
For Respondent(s)            :     Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

09/07/2021

This criminal misc suspension of sentence application

has been filed by the applicant along with the criminal appeal.

Counsel for the applicant along with appeal has

annexed certificate under Rule 311(3) Rajasthan High Court Rules

wherein it has been mentioned the applicant is serving sentence

since the date of judgment i.e. 10.8.2020 and presently he is in

Central Jail, Jaipur.

Learned counsel for the applicant submits that except

present applicant, other co-accused persons have been acquitted

by the trial Court. Applicant was on bail during the course of trial.

There is no evidence of physical sexual assault. Counsel further

(2 of 2) [CRLAS-699/2021]

submits that the hearing of the criminal appeal may take long

time, hence, the sentence awarded to the applicant may be

suspended during the pendency of the criminal appeal and he be

released on bail.

Learned Public Prosecutor has opposed the application.

Having heard the learned counsel for the parties and

carefully scanned the entire material available on record, this

suspension of sentence application is allowed and it is ordered that

execution of sentence awarded to the applicant - Ajhar Ahmad

S/o late Shri Mujjafar Ahmad shall remain suspended during

the pendency of the criminal appeal and he be released on bail

provided he furnishes a personal bond of Rs.50,000/- together

with two sureties of Rs.25,000/- each, to the satisfaction of the

learned trial court with the stipulation that he shall appear before

this Court on 10.8.2021 and thereafter as and when called upon to

do so.

(GOVERDHAN BARDHAR),J

Dheeraj /402

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