Ajay Singh @ Mool Singh Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6012 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Criminal Appeal No. 1707/2021

Ajay Singh @ Mool Singh Son Of Shri Mahaveer Singh, Resident
Of Plot No. 49, Narain Nagar Extension, Jhotwara, Jaipur
                                                         ----Accused-Appellant
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Appellant(s) : Mr. Shashi Kant Saini For Respondent(s) : Mr. Imran Khan, PP Mr. Dhruv Tailor with Mr. Pankaj Jangir for complainant

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

27/10/2021 Heard.

Admit.

Record of the case be summoned.

List after four weeks.

S.B. Criminal Misc. (SOS) Application No. 1054/2021 :

Heard on application for suspension of sentence.

The appellant has filed the appeal along with application for

suspension of sentence.

This appeal has been preferred against the judgment of

conviction and sentence dated 05.10.2021 passed by the Court of

Special Judge, Protection of Children from Sexual Offences Act,

2012, No.2, Jaipur Metropolitan-II, Jaipur in Sessions Case

No.07/2021(13/2020)(CIS No.51/2020), by which the appellant

(2 of 2) [CRLAS-1707/2021]

has been convicted under Sections 7/8 and 11/12 of the POCSO

Act, 2012 and sentenced to maximum term of three years.

It has been submitted on behalf of the appellant that the

appellant was on bail during trial and the trial court has suspended

his sentence for a period of one month. The appellant has been

sentenced to a maximum term of three years for offence under

Sections 7/8 and 11/12 of the POCSO Act.

Learned Public Prosecutor assisted by learned counsel for the

complainant, has opposed the application for suspension of

sentence.

Heard learned counsel for the parties.

Taking into consideration the submissions of learned counsel

for the appellant, 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 Ajay Singh @ Mool Singh S/o Shri Mahaveer Singh

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 29th November, 2021 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Hemant/65

Powered by TCPDF (www.tcpdf.org)