Ajay Meena @ Shankar Lal Meena S/O ... vs State Of Rajasthan
2021 Latest Caselaw 6488 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S. B. Criminal Misc. Suspension of Sentence App. No. 263/2021
                                       IN
           S.B. Criminal Revision Petition No. 353/2021

Ajay Meena @ Shankar Lal Meena S/o Shri Kalyan Sahay, Aged
About 31 Years, R/o Village Bhavpura The Jamwa Ramgarh Police
Station Bassi Dist. Jaipur
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent

For Petitioner(s)        :     Mr. Santosh Pal Meena
For Respondent(s)        :     Mr. Bhawani Shankar Sharma, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

                                    Order

15/11/2021

1. Heard on application for suspension of sentence.

2. The petitioner has filed the revision petition along with

application for suspension of sentence.

3. The revision petition has been preferred against the

judgment dated 24.02.2021 passed by the court of ADJ No. 7,

Jaipur Metropolitan First Jaipur (the Appellate Court) in Criminal

Appeal No. 5/2020 (CIS No. 292/2020) which modified the order

dated 23.01.2020 passed by the court of Additional Chief

Metropolitan Magistrate No. 13 Bassi Jaipur Metropolitan (the trial

court) in Criminal Case No. 1546/2019 by which the petitioner had

been convicted for offence/s under Section 354(D) IPC and

sentenced to maximum term of four months imprisonment.

(2 of 2) [SOSA-263/2021]

4. It has been submitted by learned counsel for the

petitioner that petitioner has been sentenced to maximum term of

four months imprisonment for offence under Section 354(D) IPC

vide judgment of the Appellate Court dated 24.02.2021. As per

certificate under Rule 311(3) of Rajasthan High Court Rules, 1952,

the petitioner was on bail during trial as well as pendency of the

appeal. At present, he is in judicial custody since 13.09.2021.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties and scanned the

evidence available on record.

7. Taking into consideration the submissions of learned

counsel for the parties, evidence available on record and overall

facts and circumstances of the case but without commenting upon

merits of the case, this Court deems just and proper to allow the

application for suspension of sentence.

8. Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence awarded to accused-

petitioner Ajay Meena @ Shankar Lal Meena S/o Shri Kalyan

Sahay shall remain suspended till disposal of this revision petition

and he shall be released on bail provided the petitioner furnishes a

personal bond of Rs. 50,000/- (Fifty Thousand) and 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

15.12.2021 and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Pooja /41

Powered by TCPDF (www.tcpdf.org)