Tej Singh Son Of Shri Lal Singh vs State Of Rajasthan
2021 Latest Caselaw 6430 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Cr. Misc. Application for Suspension
                     of Sentence No.297/2021
                                       IN
          S.B. Criminal Revision Petition No. 1108/2021
Tej Singh Son of Shri Lal Singh, Resident Of Plot No. 16, Balaji
Vihar Scheme, Murlipura, Jaipur (Rajasthan)
                                                         ----Accused Petitioner
                                   Versus
State Of Rajasthan, Through The Public Prosecutor
                                                                ----Respondent

For Petitioner(s) : Mr. R.K. Mathur, Sr. Adv. With Mr. Aditya Kiran Mathur For Respondent(s) : Mr. Imran Khan, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Order

12/11/2021

This suspension of sentence application has been filed by the

applicant seeking suspension of his sentence.

Learned counsel for the applicant has contended that the

applicant was convicted by the Trial Court vide its judgment dated

30.11.2018 for the offence under Section(s) 279 & 304A IPC and

for the offence under Section(s) 134/187 of Motor Vehicles Act

and sentenced as under:-

For offence under Section 279 IPC- simple imprisonment of six

months with a fine of Rs. 1,000/-; in default of payment of fine, to

further undergo simple imprisonment of ten days.

For offence under Section 304A IPC- simple imprisonment of two

years with a fine of Rs.10,000/-; in default of payment of fine, to

further undergo simple imprisonment of three months.

                                                                                 (2 of 2)                    [SOS-297/2021]



                                   For   offence       under   Section(s)         134/187        of    MI   Act-    simple

imprisonment of three months with a fine of Rs.500/-; in default

of payment of fine, to further undergo simple imprisonment of five

days.

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 30.09.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

Learned counsel further submits that the accused applicant is

in judicial custody since the order dated 30.09.2021. The disposal

of the revision is likely to take long time. He has prayed that this

application for suspension of sentence of the applicant may be

allowed and sentence of the applicant may be suspended during

the pendency of the petition.

Learned Public Prosecutor has opposed same.

Having heard the learned counsel appearing for the

respective parties and carefully scanned the entire material

available on record, this suspension of sentence application filed

by the applicant is allowed and it is ordered that execution of

sentence awarded to accused applicant Tej Singh S/o Shri Lal

Singh by the Trial Court and affirmed by the Appellate Court shall

remain suspended during the pendency of the petition, provided

he furnishes a personal bond of Rs. 1,00,000/- (Rs. One Lakh)

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

before the concerned Trial Court to the satisfaction of the learned

trial court with the stipulation that he shall appear before this

Court on 15th December, 2021 and thereafter as and when called

upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /08

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