Rajendra Pareek Son Of Nathuram vs State Of Rajasthan
2021 Latest Caselaw 6623 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Criminal Misc. Suspension of Sentence
                          Application No.304/2021
                                           IN
             S.B. Criminal Revision Petition No. 1131/2021
Rajendra Pareek Son of Nathuram, Resident of Raiwasa, Police
Station Ranoli, District Sikar (Raj.) (At Present Confined In
District Jail, Sikar)
                                                            ----Accused-Petitioner
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Non-Petitioner


For Petitioner(s)            :     Mr. Ramapati Dadhich
For Respondent(s)            :     Mr. Imran Khan, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

17/11/2021

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

19.07.2018 for the offence under Section(s) 279 & 304A IPC and

sentenced as under:-

For offence under Section 279 IPC- Simple Imprisonment of six

months.

For offence under Section 304A IPC- Simple Imprisonment of one

year.

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 03.09.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

(2 of 2) [SOSR-304/2021]

Learned counsel further submits that at present accused

applicant is confined in district jail, Sikar since the order dated

03.09.2021. 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 Rajendra Pareek S/o

Nathuram 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 17th December, 2021 and thereafter as and when

called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /15

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