Manoj Mangoliya S/O Shiv Lal ... vs State Of Rajasthan
2021 Latest Caselaw 5698 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     D.B. Criminal Misc. Suspension of Sentence Application
                         No. 1032/2020

                                      IN

              D.B. Criminal Appeal No. 1359/2017

Manoj Mangoliya S/o Shiv Lal Mangoliya R/o 42/3 Indra Colony,
Vijay Nagar, Gwalior, Madhya Pradesh At Present In Central Jail,
Jaipur
                                                                  ----applicant
                                   Versus
State Of Rajasthan Through Pp
                                                                ----Respondent

For Applicant(s) : Mr. Nav Ratan Singh For Respondent(s) : Mr. Javed Chaudhary, Addl G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

21/10/2021

1. Matter comes up on an application for suspension of

sentence.

2. Heard on application for suspension of sentence.

3. It is contended by counsel for the applicant that applicant

has remained in custody for a period of six years. Applicant's wife

expired and he got afraid, therefore, he left his wife alone.

4. Learned Public Prosecutor has opposed the application for

suspension of sentence.

5. We have considered the contentions.

6. As per the prosecution version, applicant and his wife were

(2 of 2) [SOSA-1032/2020]

staying together in a tenanted premises. Deceased sustained

injuries on her head and she expired, applicant left his wife alone

and was arrested after six years of the incident, hence, we do find

it a fit case to be entertained.

7. Accordingly, the application for suspension of sentence is

dismissed.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /3

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