Rajan Singh Son Of Shri Darelal vs State Of Rajasthan
2021 Latest Caselaw 6995 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

        S.B. Criminal Misc. Suspension of Sentence Application
                                 No.331/2021
                                         IN
             S.B. Criminal Revision Petition No. 1253/2021

Rajan Singh Son of Shri Darelal, Resident of Ward No. 24, Town
Rajakhera, District Dholpur (At Present In District Jail, Dholpur)
                                                          ----Accused-Petitioner
                                     Versus
State of Rajasthan, Through P.P.
                                                                  ----Respondent

For Petitioner(s)          :     Mr. Anil Jain
For Respondent(s)          :     Mr. Imran Khan, P.P.



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

                                      Order

29/11/2021

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

12.03.2019 for the offence under Section(s) 323, 341, 326/34 IPC

and sentenced as under:-

For offence under Section 323 IPC- Simple Imprisonment of three

months.

For offence under Section 341 IPC- Simple Imprisonment of fifteen

days.

For offence under Section 326 IPC- Simple Imprisonment of two

years with a fine of Rs.10,000/-; in default of payment of fine, to

further undergo Simple Imprisonment of one month.

(2 of 2) [SOSR-331/2021]

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 23.10.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

Learned counsel further submits that the accused petitioner

was on bail during trial as well as during appeal and at present he

is behind bars. 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 Rajan Singh S/o Shri

Darelal 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 3rd January, 2022 and thereafter as and when called

upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /39

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