Batti Lal S/O Ghanshyam vs State Of Rajasthan
2021 Latest Caselaw 6843 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Criminal Suspension of Sentence (Bail)
                        Application No.284/2021
                                         IN
             S.B. Criminal Revision Petition No. 1079/2021

Batti Lal S/o Ghanshyam, Aged About 27 Years, Resident Of
Shyamoli, Police Station Malarna, Doongar, Sawai Madhopur. (At
Present Accused Petitioner Confined In District Jail Dausa)
                                                           ----Accused Petitioner
                                     Versus
State Of Rajasthan, Through PP
                                                                  ----Respondent

For Petitioner(s)          :     Mr. Atar Singh
For Respondent(s)          :     Mr. Imran Khan, P.P.



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

                                      Order

23/11/2021

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

20.12.2019 for the offence under Section(s) 332 & 353 IPC and

sentenced as under:-

For offence under Section 332 IPC- Simple Imprisonment of one

year.

For offence under Section 353 IPC- Simple Imprisonment of one

year.

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 10.08.2021 dismissed the

(2 of 2) [SOSR-284/2021]

appeal and affirmed the judgment passed by the Trial Court.

Learned counsel further submits that the accused petitioner

was on bail during the trial and appeal and currently confined in

district jail, Dausa. The hearing of the criminal revision petition

may take long time thus, the sentence awarded to 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 Batti Lal S/o

Ghanshyam 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 03rd January, 2022 and thereafter as and when called

upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /31

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