Kalu Singh vs State Of Rajasthan
2021 Latest Caselaw 17213 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 456/2021

Kalu Singh S/o Sh. Bheru Singh, Aged About 25 Years, Amod, P.s. Phalasiya, District Udaipur. (Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Kaluram Bhati For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

17/11/2021

Heard learned counsel for the applicant-appellant and

learned Public Prosecutor. Perused the material available on

record.

The instant application for suspension of sentences under

Section 389 Cr.P.C. has been filed on behalf of the appellant-

applicant Kalu Singh who has been convicted and sentenced as

below vide the judgment dated 20.08.2020 passed by learned

Addl. Sessions Judge No.3, Udaipur in Sessions Case

No.316/2016:-

Offence         Sentences             Fine                Fine           Default
                                                          Sentences
302/34 IPC Life                       Rs.20,000/- 6 Months' Additional
           Imprisonment                           S.I.
201/34 IPC 3 Years' RI                Rs.3,000/-          15 Days' Additional
                                                          S.I.

(Both the sentences were ordered to run concurrently.)

(2 of 2) [SOSA-456/2021]

A perusal of the order-sheets of the trial court indicates that

the appellant was twice absconded after having been granted bail

and remained at large for prolonged periods.

In this background, it is apparent that the appellant has

propensity of absconding if released on bail. The conduct of the

appellant in not complying with the conditions of bail, dis-entitles

him from any indulgence on the aspect of grant of bail during

pendency of the appeal.

Hence, the instant application for suspension of sentences is

rejected as being devoid of merit. The appellant shall be at liberty

to renew the prayer for bail after two years.

(SAMEER JAIN),J (SANDEEP MEHTA),J

27-/Devesh/-

Powered by TCPDF (www.tcpdf.org)