Suresh Chand Meena S/O Shri Phool ... vs State Of Rajasthan
2021 Latest Caselaw 2343 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Suspension of Sentence Application No.523/2021

                                         in

                   S.B. Criminal Appeal No. 828/2021

Suresh Chand Meena S/o Shri Phool Singh, Aged About 43 Years,
Resident Of Meena Colony, Delhi Road, Alwar (Rajasthan) The
Then Girdawar Halka Ramgarh Tehsil Ramgarh District Alwar
(Rajasthan)
                                                                    ----Appellant
                                     Versus
State Of Rajasthan, Through Public Prosecutor
                                                                  ----Respondent

For Appellant(s) : Mr. Rajendra Singh Tanwar through VC For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA ( V.J.)

Order

04/06/2021

1. The accused appellant in Sessions Case No.11/2014 arising

out of FIR No.359/2013 registered at Police Station A.C.B. Chowki,

Alwar, was convicted and sentenced for the offences under

Sections 7 and 13(2) PC Act by Special Judge, ACD, Alwar vide

judgment dated 19.04.2021. He has preferred the present appeal

alongwith application for suspension of sentence.

2. Reply to application has not been filed.

3. Heard learned counsel for the parties on application for

suspension of sentence and perused the material made available

on record.

(2 of 2) [CRLAS-828/2021]

4. Learned counsel for the appellant submits that the appellant

has been punished with three years imprisonment and the

sentence has already been suspended by the trial Court. Issues

raised in the appeal are important which are to be considered at

the time of disposal of appeal on merits but the appellant was on

bail throughout the trial. Therefore, the application for suspension

of sentence deserves to be allowed.

5. Learned counsel for respondent has opposed the application

for suspension of sentence.

6. Considerable issues have been raised on behalf of the

appellant, therefore, keeping in view the circumstances of the

case, particularly having regard to the quantum of sentence

imposed upon him, the application for suspension of sentence is

allowed. The sentence imposed upon the appellant is suspended

and it is directed that the accused appellant-Suresh Chand Meena

S/o Shri Phool Singh be enlarged on bail provided he furnishes a

personal bond in the sum of Rs.1,00,000/- (Rs.One lac) together

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

each to the satisfaction of the learned trial court with the

stipulation that he shall appear before this court on 19-7-2021

and on all subsequent dates of hearing and as and when he is

called upon to do so.

(SATISH KUMAR SHARMA),J

CHANDAN /76

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