Trilochan Singh S/O Shri Mitha ... vs State Of Rajasthan
2021 Latest Caselaw 6782 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Misc. (SOS) Application No.305/2021

                                       In

           S.B. Criminal Revision Petition No. 1139/2021

Trilochan Singh S/o Shri Mitha Singh, Resident Of Sadhwani
Apartment, Gopalbagh, Police Station Jooni, District Indore.
(Presently Confined In Central Jail Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar For Respondent(s) : Mr. Ganesh Saini, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 22/11/2021 Heard on application for suspension of sentence.

The petitioner has filed the revision petition along with

application for suspension of sentence.

This revision petition has been preferred against the

judgment dated 05.10.2021 passed by the court of Additional

District and Session Judge No.2, Kekri (Ajmer) (the Appellate

Court) in Criminal Appeal No.159/2018 (69/2015)

(CIS No.127/2015), affirming the order dated 28.08.2015 passed

by Judicial Magistrate First Class, Kekri (Ajmer) (the trial court) in

Criminal Case No.435/2013, by which the petitioner has been

convicted for offence under Section 19/54 of the Rajasthan Excise

Act and sentenced to maximum term of three years.

It has been submitted by learned counsel for the

petitioner that the petitioner has been convicted for offence under

(2 of 2) [SOSA-305/2021]

Section 19/54 of the Rajasthan Excise Act and has been sentenced

to maximum term of three years of imprisonment. The petitioner

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

and now, he is confined in Central Jail, Ajmer. Decision of the

revision petition will consume considerable time.

Learned Public Prosecutor has opposed the application

for suspension of sentence.

Heard learned counsel for the parties and scanned the

evidence available on record carefully.

Taking into consideration the submissions of learned

counsel for the petitioner, overall facts and circumstances of the

case but without commenting upon detailed merits of the case,

this Court deems it just and proper to allow the application for

suspension of sentence.

Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence awarded to

accused/petitioner Trilochan Singh S/o Shri Mitha Singh shall

remain suspended till disposal of this revision petition and he 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 03 rd January, 2022

and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Sunita/18

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