Jitendra Singh Son Of Narendra ... vs State Of Rajasthan
2021 Latest Caselaw 6514 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S. B. Criminal Misc. Suspension of Sentence App. No. 193/2021
                                       IN
           S.B. Criminal Revision Petition No. 798/2021

Jitendra Singh Son Of Narendra Singh, Resident Of House No.
341 And 246, Shastri Nagar, Jaipur (Raj)
(At Present Accused Petitioner Confined In Central Jail, Sewar
Bharatpur )
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P
                                                                ----Respondent

For Petitioner(s) : Mr. Kirodee Lal 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 11.01.2017 passed by the court of Additional

District and Sessions Judge No. 02, Bayana (Bharatpur) (the

Appellate Court) in Criminal appeal No. 68/2021, affirming the

order dated 16.11.2011 passed by the court of Additional Chief

Judicial Magistrate, Wair, Bharatpur (the trial court) in Criminal

Case No. 545/2005 by which the petitioner has been convicted for

offence/s under Section 411 IPC and sentenced to maximum term

of six months imprisonment.

(2 of 2) [SOSR-193/2021]

4. It has been submitted by learned counsel for the

petitioner that petitioner has been sentenced to maximum term of

six months imprisonment for offence under Section 411 IPC. 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. Now, he is in judicial custody since 17.07.2021.

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 Jitendra Singh Son of Narendra Singh 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 /43

Powered by TCPDF (www.tcpdf.org)