Amar Singh S/O Shri Ranveer Singh vs State Of Rajasthan
2021 Latest Caselaw 6996 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                                No.321/2021
                                        IN
             S.B. Criminal Revision Petition No. 1201/2021

Amar Singh S/o Shri Ranveer Singh, R/o Santruk, Police Station
Udyog Nagar, District Bharatpur (At Present Confined In Central
Jail Bharatpur)
                                                         ----Petitioner/Accused
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Petitioner(s) : Mr. J.K. Moolchandani 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

24.09.2021 for the offence under Section 392 IPC and sentenced

as under:-

For offence under Section 392 IPC- Rigorous Imprisonment of five

years with a fine of Rs.5,000/-; in default of payment of fine, to

further undergo Simple Imprisonment of three months.

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 08.10.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

(2 of 2) [SOSR-321/2021]

Learned counsel further submits that the accused petitioner

was on bail during trial 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 Amar Singh S/o Shri

Ranveer Singh 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 /36

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