Sanjay Palasiya S/O Ratan Lal vs State Of Rajasthan
2022 Latest Caselaw 17 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                                 No.375/2021
                                         In
          S.B. Criminal Revision Petition No. 1434/2021
Sanjay Palasiya S/o Ratan Lal, Aged About 31 Years, R/o Naya
Badgaon, P.s. Adarsh Nagar, Ajmer (At Present Confined In
Central Jail Ajmer)
                                                                    ----Petitioner
                                     Versus

State Of Rajasthan, Through Public Prosecutor
                                                                  ----Respondent

For Petitioner(s)          :     Mr. Devanshu Sharma
For Respondent(s)          :     Mr. Imran Khan, PP


         HON'BLE MR. JUSTICE UMA SHANKER VYAS
                         Order

03/01/2022

This suspension of sentence application has been filed by the

applicant seeking suspension of his sentence.

Learned counsel for the applicant has contended that the

applicant was convicted by the Trial Court vide its judgment dated

06.02.2019 for the offence under Section(s) 4/25 of the Arms Act

of IPC and sentenced him to undergo SI of six months with a fine

of Rs.1000/-; in default of payment of fine, to further undergo SI

of seven days.

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 21.09.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

Learned counsel further submits that the accused applicant

(2 of 2) [SOSR-375/2021]

was on bail during trial as well as appeal and he is presently

behind bars since long. The disposal of the revision petition is

likely to take long time. He has prayed that this application for

suspension of sentence of the applicant may be allowed and

sentence of the applicant may be suspended during the pendency

of the petition.

Learned Public Prosecutor has opposed same.

Having heard the learned counsel appearing for the

respective parties and carefully scanned the entire material

available on record, this suspension of sentence application filed

by the applicant is allowed and it is ordered that execution of

sentence awarded to accused applicant Sanjay Palasiya S/o

Shri Ratan Lal by the Trial Court and affirmed by the Appellate

Court shall remain suspended during the pendency of the revision

petition, provided he furnishes a personal bond of Rs. 1,00,000/-

(Rs. One Lakh) with two sureties of Rs.50,000/- (Rupees Fifty

Thousand) each before the concerned Trial Court to the

satisfaction of the learned trial court with the stipulation that he

shall appear before this Court on 4th February, 2022 and thereafter

as and when called upon to do so.

(UMA SHANKER VYAS),J

CHHAYA AWASTHI /34

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