Aakash Meena S/O Ramswaroop Meena vs State Of Rajasthan
2021 Latest Caselaw 6585 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1835/2021

Aakash Meena S/o Ramswaroop Meena, Aged About 21 Years,
R/o Budhel, Police Station, Lakheri District Bundi (Rajasthan)
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through P.p
                                                                 ----Respondent

For Appellant(s)          :     Mr. Sanjay Mehrish
For Respondent(s)         :     Mr. Bhawani Shankar Sharma, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

                                     Order

16/11/2021

     Heard.


     Admit. Record of the case be summoned.


IN SOS Application No. 1136/2021:-

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 Special Judge, Protection of

Children From Sexual Offences Act, 2012 and Child Right

Protection Commission Act, 2005, No. 2, Bundi (Raj.) in Sessions

Case No. 50/2021 by which the appellant has been convicted for

offence/s under Sections 354A of IPC and 7/8 of POCSO Act, 2012

and sentenced to maximum term of two years imprisonment.

(2 of 2) [CRLAS-1835/2021]

4. It has been submitted by learned counsel for the

appellant that appellant has been sentenced to maximum term of

two years imprisonment for offence under Section 354A IPC and

7/8 of POCSO Act, 2012. As per certificate under Rule 311(3) of

Rajasthan High Court Rules, the appellant was on bail during trial

and now his sentence has been suspended for one month by

learned trial court. 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 Aakash Meena S/o Ramswaroop Meena, 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. 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 16.12.2021 and as

and when called upon to do so.

(MANOJ KUMAR VYAS),J

Pooja /65

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