Ramanand vs State
2022 Latest Caselaw 5324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Criminal Misc II Suspension Of Sentence Application (Appeal) No. 730/2020

Ramanand S/o Shrichand, Aged About 55 Years, By Caste Chhinpi, R/o Tambakhedi, Tehsil Rajgarh, District Churu (Rajasthan). (At Present Lodged At Central Jail Bikaner).

----Petitioner

Versus

State, Through P.p.

----Respondent

For Petitioner(s) : Mr. G.R. Bhari For Respondent(s) : Mr. R.R. Chhaparwal, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

Order

08/04/2022

Heard learned counsel for the appellant-applicant,

learned Public Prosecutor and perused the material available on

record.

This is second application filed on behalf of the

appellant Ramanand S/o Shrichand under Section 389 CrPC

seeking suspension of sentences awarded to him by the learned

Additional Sessions Judge, Rajgarh, District Churu vide judgment

dated 13.03.2018 passed in Sessions Case No.3/2010.

The first application for suspension of sentences was

dismissed by this court vide order dated 15.01.2019. No change

in circumstances has occasioned thereafter. Looking to the nature

and gravity of allegations attributed to the appellant and the

(2 of 2) [SOSA-730/2020]

significant evidence available on record, we are not inclined to

suspend the sentences awarded to the appellant by the trial court.

Accordingly, the instant application for suspension of sentences is

dismissed. The appeal shall be listed for hearing in the

appropriate order of priority.

(FARJAND ALI),J (SANDEEP MEHTA),J 26-Pramod/-

Powered by TCPDF (www.tcpdf.org)