Nanad Lal Alias Nanad Kishore S/O ... vs State Of Rajasthan
2021 Latest Caselaw 5765 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Misc. (SOS) Bail Application No.915/2021

                                       In

               S.B. Criminal Appeal No. 1493/2021

Nanad Lal Alias Nanad Kishore S/o Bajrang Lal, R/o Village
Bharta Babdi Thana Talera District Bundi (Raj)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Appellant(s) : Mr. Dushyant Singh Naruka For Respondent(s) : Mr. Ganesh Saini, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

22/10/2021 Heard on application for suspension of sentence.

The appellant has filed the appeal along with application for

suspension of sentence.

The appeal has been preferred against the judgment of

conviction and sentence dated 18.09.2021 passed by the Court of

learned Sessions Judge, Bundi in Sessions Case No.04/2020, by

which the appellant has been convicted under Sections 452, 341

and 308 of IPC and sentenced to maximum term of three years.

It has been submitted that maximum sentence awarded to

the appellant is of three years of imprisonment. As per certificate

under Rule 311(3) of the Rajasthan High Court Rules, the

appellant was on bail during trial and at present his sentence has

(2 of 2) [CRLAS-1493/2021]

already been suspended for a limited time period by the learned

trial court.

Heard learned counsel for the parties and scanned the

evidence available on record carefully.

Learned Public Prosecutor has opposed the application for

suspension of sentence.

Taking into consideration the submissions of learned counsel

for the appellant, evidence available on record and overall facts

and circumstances of the case but without commenting upon

detailed merits of the case, this Court deems 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-

appellant Nanad Lal Alias Nanad Kishore S/o Bajrang Lal

shall remain suspended till disposal of this criminal appeal and he

be released on bail, provided the appellant 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 22nd November, 2021 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Sunita/14

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