Babulal Son Of Navla vs State Of Rajasthan
2021 Latest Caselaw 3200 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       S.B. Criminal Suspension of Sentence No. 180/2021

                                       In

           S.B. Criminal Revision Petition No. 742/2021

Babulal Son Of Navla, Aged About 56 Years, Resident Of Moyda,
Police Kishanganj, District Baran (Raj.)
(Presently Confined At District Jail Baran)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Pushpendra Kumar Pandey For Respondent(s) : Mr. F R Meena, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

27/07/2021

1. Heard on application for suspension of sentence.

2. Accused appellant has preferred this application under

Section 389 Cr.P.C. in the Criminal Appeal preferred against the

impugned judgment and Order dated 17.07.2021 passed by

District and Session Judge, Baran, in Criminal Case No.132/2019

(CIS No.140/2019).

3. It is contended by counsel for the accused-appellant that he

has been sentenced under Section 304-A of IPC to maximum

imprisonment of one year and six months by the learned appellate

court vide Order dated 17.07.2021. He is in custody since then.

The conviction is under Sections 279, 337, 340-A of IPC and

(2 of 2) [CRLR-742/2021]

Section 184 of M.V. Act. Disposal of appeal may take time. It is

requested that his sentence may be suspended.

4. Learned Public Prosecutor has opposed the application for

suspension of sentence.

5. On considering the submissions of the learned counsel for

the appellant and after having gone through the record of the case

available on the file, without commenting upon detailed merits of

the case, this court deems it just and proper to suspend the

sentence awarded to the appellant till disposal of this appeal.

6. Accordingly, the application for suspension of sentence is

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

appellant Babulal Son Of Navla, shall remain suspended till

disposal of this appeal, on his furnishing a personal bond of

Rs.50,000/- (Fifty Thousand) along with two sureties of

Rs.25,000/-(Twenty Five Thousand) each, to the satisfaction of

the learned trial Court for his appearance in this Court on

27.08.2021 and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Priyanka/70

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