Jairaj Singh vs State
2021 Latest Caselaw 7375 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 73/2020

Jairaj Singh S/o Shri Harlal, Aged About 45 Years, By Caste Meena, R/o Staff Quarter No. 2, Govt. Polytechnic College, Bojunda, Tehsil And Dist. Chittorgarh, Raj.

----Petitioner Versus

1. State, Through P.p.

2. Devraj S/o Bheru Lal, By Caste Keer, R/o Keerkheda (Sichai Nagar), Teh. And District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. BL Choudhary. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Kalu Ram Bhati.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/03/2021

The matter comes up for orders on bail application under

Section 397/401 of Cr.P.C. The petitioner was convicted and

sentenced for offence under Sections 138 of the N.I. Act by the

learned Judicial Magistrate, Chittorgarh vide judgment dated

21.02.2015 passed in Criminal Case No.580/2013, which has been

affirmed by learned Additional Sessions Judge No.1, Chittorgarh,

vide order dated 07.11.2019.

The petitioner is not in custody. Accordingly, the application

preferred by the petitioner for suspension of sentence is hereby

dismissed.

(MANOJ KUMAR GARG),J 176-Prashant/NK

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