Lakkhi S/O Kalyan vs State Of Rajasthan
2021 Latest Caselaw 6948 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S. B. Criminal Misc. Suspension of Sentence App. 388/2021
                                       IN
                S.B. Criminal Appeal No. 178/2021

Lakkhi S/o Kalyan
                                                                  ----Appellant
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Appellant(s)         :     Mr. Tarun Jain
For Respondent(s)        :     Mr. Yashwant Kankhedia, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

25/11/2021

Heard learned counsel for the appellant on application (IA

No. 1/2021) for releasing the application on interim bail for a

period of twenty days.

It has been submitted that appellant has filed the appeal

against the impugned judgment dated 14.02.2020, whereby, he

has been sentenced to maximum term of ten years imprisonment.

During pendency of the appeal, marriage of appellant's sisters has

been fixed on 01.12.2021. Appellant father has expired long back

ago and appellant has to make all necessary arrangements and

arrange financial resources. In view of the facts and submissions,

he may be granted an interim bail for a period of twenty days. An

affidavit has been filed in which it has been stated by the mother

of the appellant that she has two sons.

In view thereof, there is one more brother of the appellant,

as per affidavit submitted on behalf of the appellant.

(2 of 2) [SOSA-388/2021]

No ground is made out for grant the interim bail for a period

of twenty days.

Accordingly, application (IA No. 1/2021) stands dismissed.

(MANOJ KUMAR VYAS),J

Pooja /35

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