Kalyan Singh S/O Bhanwar Singh vs State Of Rajasthan
2021 Latest Caselaw 6925 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S. B. Criminal Misc. Suspension of Sentence App. No. 293/2021
                                      IN
          S.B. Criminal Revision Petition No. 1102/2021

Kalyan Singh S/o Bhanwar Singh, Aged About 50 Years, R/o
Jareli Police Station Ghaad, District Tonk (Rajasthan) (Presently
Confined In District Jail Sawai Madhopur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P
                                                                ----Respondent

For Petitioner(s) : Mr. Devi Singh Choudhary For Respondent(s) : Mr. Yashwant Kankhedia, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

25/11/2021

1. Heard on application for suspension of sentence.

2. The petitioner has filed the revision petition along with

application for suspension of sentence.

3. The revision petition has been preferred against the

judgment dated 04.10.2021 passed by the court of Session Judge,

Sawai Madhopur (Raj.) (the Appellate Court) in Criminal Appeal

No. 6/2021 affirming the order dated 21.01.2021 passed by the

court of Additional Chief Judicial Magistrate, Sawai Madhopur

(Raj.) (the trial court) in Criminal Case No. 125/2013 (CIS No.

3000/2014) by which the petitioner has been convicted for

offence/s under Sections 279, 304-A, 337 of IPC and sentenced to

maximum term of two years imprisonment.

(2 of 2) [SOSR-293/2021]

4. It has been submitted by learned counsel for the

petitioner that petitioner has been sentenced to maximum term of

two years imprisonment. The petitioner was on bail during trial as

well as during pendency of appeal. Presently, he is behind bars

since 04.10.2021. Hearing of the petition may take long time.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties and scanned the

evidence available on record.

7. Taking into consideration the submissions of learned

counsel for the petitioner, evidence available on record 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-

petitioner Kalyan Singh S/o Bhanwar Singh shall remain

suspended till disposal of this revision petition and he shall 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 03.01.2022 and as

and when called upon to do so.

(MANOJ KUMAR VYAS),J

Pooja /51

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