Champa Kanwar vs State
2021 Latest Caselaw 15596 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Suspension of Sentence Application No. 229/2021

IN

S.B. Criminal Revision Petition No. 783/2021

Champa Kanwar W/o Manohar Singh, Aged About 43 Years, R/o Near Methe Pani Ki Tanki, Marwar Junction, Teh. Marwar Junction, Dist. Pali. (Presently Lodged In Central Jail, Jodhpur)

----Petitioner Versus

1. State, Through Pp

2. The Pali Central Co-Operative Bank Ltd., Branch Marwar Junction, Dist. Pali Through Branch Manager.

----Respondents

For Petitioner(s) : Mr. Arun Dadhich For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/10/2021

1. Heard on application for suspension of sentence.

2. It is contended by counsel for the petitioner that petitioner

has entered into a compromise with the bank and has deposited

the entire amount. Original document of no objection certificate

and receipt of deposit of Rs.72,563/- is produced before the Court.

The original document is taken on record.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence.

4. I have considered the contentions.

(2 of 2) [SOSR-229/2021]

5. Considering the contentions of counsel for the petitioner and

in view of the fact that the entire amount and penalty imposed by

the Court below has been deposited, I deem it proper to allow the

application for suspension of sentence.

6. Accordingly, the application for suspension of sentence is

allowed. It is ordered that the sentence awarded to accused-

petitioner in Criminal Case No. 652/2010 shall remain suspended

if the petitioner furnishes a personal bond of Rs.1,00,000/-

(Rupees One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial Court to the effect that he shall appear before

this Court as and when called upon to do so.

(PANKAJ BHANDARI),J

65-nirmala-nikhil/-

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