Ramdev Nath S/O Shri Prem Nath Jogi vs State Of Rajasthan
2021 Latest Caselaw 6517 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1818/2021

Ramdev Nath S/o Shri Prem Nath Jogi, Aged About 35 Years, R/o
Jogiyon Ka Nada, P.S. Kishangarh, District Ajmer
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through P.P
                                                                 ----Respondent

For Appellant(s) : Mr. Sanjay Gangwar For Respondent(s) : Mr. Imran Khan, PP Mr. Mukesh Kumar Saini for Complainant

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

15/11/2021

Heard.

Admit. Record of the case be summoned.

IN SOS App. No. 1120/2021:-

1. Heard on application for suspension of sentence.

2. The appellant has filed the appeal along with

application for suspension of sentence.

3. The appeal has been preferred against the judgment

dated 28.10.2021 passed by court of Additional Session Judge No.

2, Kishangarh in Session Case No. 50/2019 (47/2015) and CIS

No. 50/2015 by which the appellant has been convicted for

offence/s under Sections 354(C) of IPC and sentenced to

maximum term of three years imprisonment.

(2 of 2) [CRLAS-1818/2021]

4. It has been submitted by learned counsel for the

appellant that appellant has been sentenced to maximum term of

three years for offence under Sections 354(C) IPC. As per

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

the petitioner was on bail during trial and his sentence has been

suspended for a period of one month. Presently, he is on bail.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties.

7. Taking into consideration the submissions of learned

counsel for the parties 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-

appellant Ramdev Nath S/o Shri Prem Nath Jogi, shall remain

suspended till disposal of this criminal appeal and he shall be

released on bail provided the appellant furnishes a personal bond

of Rs. 1,00,000/- (One Lakh) and two sureties of Rs. 50,000/-

(Fifty 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 /71

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