Surgyan S/O Moolchand vs State Of Rajasthan
2022 Latest Caselaw 4177 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                                No.192/2022

                                        in

            S.B. Criminal Revision Petition No. 684/2022

Surgyan S/o Moolchand, R/o Mahana, Police Station Nadauti,
District Karauli (Rajasthna) (Confined In Sub Jail Bandikui
District Dausa)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, through PP
                                                                  ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Gupta For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.)

Order

13/06/2022

Petitioner has challenged the judgment dated

07.04.2017 passed by Judicial Magistrate, Bandikui, District

Dausa, in Criminal Case No.63/2011, whereby he has been

convicted and sentenced for offence under Section 279, 304-A of

IPC and against the order dated 18.05.2022 passed by learned

Addl. Session Judge No.2, Bandikui, District Dausa, in Criminal

Appeal No.20/2017 (CIS No.20/2017). Alongwith the revision

petition, the petitioner has filed this application for suspension of

sentence.

Heard learned counsel for the accused-petitioner as

well as learned Public Prosecutor and perused the material

available on record.

                                                                                   (2 of 2)                [CRLR-684/2022]



                                                  Learned     counsel       for     the      petitioner   submits   that

petitioner is in custody since 18.05.2022.

Considering the facts and circumstances of the case but

without commenting on merits of the case; I deem it just and

proper to suspend the sentence awarded to the accused-petitioner.

Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence passed by court/s

below against the accused-petitioner Surgyan S/o Moolchand

shall remain suspended, provided he execute a personal bond in

the sum of Rs.50,000/- along with two sureties in the like amount

each to the satisfaction of the trial court for his appearance in this

court on 18.07.2022 and as and when called upon to do so.

(SUDESH BANSAL), (V.J.)

CHANDAN /103

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