Mohar Singh S/O Shri Jay Narayan vs State Of Rajasthan
2022 Latest Caselaw 4701 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 387/2022

Mohar Singh S/o Shri Jay Narayan, R/o Liloti Ka Pura Tan Katora,
Tehsil Hindaun, Dist. Karauli (Raj.) (At Present Accused Petitioner
Confined In Sub Jail Hindaun City, District Karauli) Through Wife
Smt. Leela Wife Of Mohar Singh, Aged About 33 Years, R/o Liloti
Ka Pura Tan Katora, Tehsil Hindaun, Dist. Karauli (Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

For Petitioner(s) : Mr. Bhuvnesh Sharma Adv. For Respondent(s) : Mr. Chandragupt Chopra, Assistant Government Advocate

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

11/07/2022

In writ petition No. 387/2022:-

Issue notice.

Learned Assistant Government Advocate accepts notice on

behalf of State-respondent.

Let the State-respondent shall file reply as to why this

petition shall not be disposed of at the admission stage.

Call for the lower courts' record.

In Criminal SOS No.: 1/2022

This application has been preferred by wife of Mohar Singh.

Mohar Singh faces trial in Criminal Case No. 95/2010, 777/2007

before Gram Nyayalaya, Hindaun City and was convicted for

offences under Section 279, 337, 338 & 304-A IPC.

(2 of 2) [CRLW-387/2022]

For offences under Section 279, 337, 338 IPC, seven days

simple imprisonment was awarded alongwith fine of Rs. 500/- and

for offence under 304-A IPC, one month simple imprisonment was

awarded alongwith fine of Rs. 1,000/-.

The appeal preferred against judgment of conviction was

dismissed by the learned Additional Sessions Judge in Criminal

Case No. 34/2018 on 2/7/2022 with modification of sentence that

the sentence shall run concurrently.

Submission is that Mohar Singh is still in custody.

Accordingly, application for suspension of sentence is allowed

and it is ordered that sentence awarded to the accused-petitioner

namely, Mohar Singh S/o Shri Jai Narayan in by learned

Village Court, Hindaun City in Sessions Case No.95/2010 &

777/2017 shall remain suspended during pendency of the writ

petition and he be released on bail provided he furnishes a

personal bond in the sum of Rs.10,000/- with two sureties in the

amount of Rs. 5,000/- each to the satisfaction of the learned trial

court with the stipulation that he shall appear before this court on

16.08.2022 and whenever called to do so.

(BIRENDRA KUMAR),J

ANIL SHARMA/110

Powered by TCPDF (www.tcpdf.org)