Raees S/O Allarekha vs State Of Rajasthan
2021 Latest Caselaw 7052 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                                  No.299/2021

                                          In

            S.B. Criminal Revision Petition No. 1114/2021

Raees S/o Allarakha, Aged About 40 Years, Resident Of Todapol,
P.S. Nainwa, District Bundi (Raj.)
(Presently In District Jail Sawaimadhopur)
                                                           ----Accused-Petitioner
                                      Versus
State Of Rajasthan, Through PP
                                                                   ----Respondent

For Petitioner(s) : Mr. Deepak Khandelwal For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

30/11/2021

Heard on application for suspension of sentence.

The petitioner has filed the revision petition along with

application for suspension of sentence.

This revision petition has been preferred against the

judgment dated 31.03.2021 passed by the court of Sessions

Judge, Sawaimadhopur (the appellate court) in Criminal Appeal

No.47/2019, affirming the order dated 28.06.2019 passed by

Judicial Magistrate, Sawaimadhopur (the trial court) in Criminal

Case No.294/2008, by which the petitioner has been convicted for

offence/s under Section 379 of IPC and sentenced to maximum

term of two years imprisonment.

(2 of 2)

It has been submitted on behalf of the petitioner that the

petitioner was convicted and sentenced for offence under Section

379 of IPC to a maximum term of two years. During trial as well

as during pendency of appeal, he was on bail and now, he is in

judicial custody since 14.09.2021. Hearing of petition may take

long time.

Learned Public Prosecutor has opposed the application for

suspension of sentence.

Heard learned counsel for the parties and scanned the

evidence available on record carefully.

Taking into consideration the submissions of learned counsel

for the parties, overall facts and circumstances of the case but

without commenting upon detailed merits of the case, this Court

deems it just and proper to allow the application for suspension of

sentence.

Accordingly, the application for suspension of sentence is

allowed and it is ordered that the sentence awarded to

accused/petitioner Raees S/o Allarakha shall remain suspended

till disposal of this revision petition and he be released on bail,

provided the petitioner furnishes a personal bond of Rs.50,000/-

and two sureties of Rs.25,000/- each to the satisfaction of the

learned trial Court for his appearance in this Court on 03 rd January,

2022 and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Aks/Hemant/-34

Powered by TCPDF (www.tcpdf.org)