Umesh [email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5762 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     D.B. Criminal Misc. Suspension of Sentence Application
                          No. 842/2021

                                      IN

               D.B. Criminal Appeal No. 392/2019

Umesh [email protected] S/o Shri Ramesh Chand Aged About 25
Years, R/o Near Radha Krishana Temple Thegada, P.s. Udyog
Nagar, Kota Distt. Kota Raj. (At Present Confined In Central Jail
Kota)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Applicant-           :     Mr. Sameer Sharma
Appellant(s)
For Respondent(s)        :     Mr. Javed Chaudhary, Addl. G.A.



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

                         Judgment / Order

22/10/2021

1. Heard on application for suspension of sentence.

2. It is contended by counsel for the applicant-appellant that

applicant-appellant was on bail during trial. Applicant-appellant is

also a young boy aged 19 years at the time of alleged incident. It

is also contended that number of letters were written by the

prosecutrix to the applicant-appellant which have been exhibited

before the trial Court. It is further contended that there is cross

FIR. Disposal of appeal will take time.

3. Learned Public Prosecutor has opposed the application for

(2 of 2) [SOSA-842/2021]

suspension of sentence.

4. We have considered the contentions.

5. Taking note of the facts that applicant-appellant had just

attained the age of majority at the time of alleged incident. He

was on bail during trial. There is cross FIR. Prosecutrix was more

than 16 years of age and many letters were written by her to the

accused. Disposal of appeal will take time. We 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-

appellant-applicant in Sessions Case No.20/2018 shall remain

suspended if the applicant-appellant 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.

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

NIKHIL KR. YADAV /8

Powered by TCPDF (www.tcpdf.org)