Rakesh S/O Banay Singh vs State Of Rajasthan
2022 Latest Caselaw 4178 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                                 No.703/2022
                                         in
                S.B. Criminal Appeal No. 1020/2022

Rakesh S/o Banay Singh, R/o Banshi Bagri, Police Station
Uchchain District Bharatpur (Raj)
                                                                     ----Appellant
                                     Versus
State Of Rajasthan, through PP
                                                                   ----Respondent

For Appellant(s)           :     Mr. Nitesh Dadhich
For Respondent(s)          :     Mr. Mangal Singh Saini, PP

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

Order

13/06/2022

Appellant has challenged the judgment dated

13.05.2022 passed by learned Special Judge, POCSO Act, 2012

and Commissions for Protection of Child Rights Act, 2005 No.1,

Bharatpur in Sessions Case No.87/2019 (94/2019), whereby he

has been convicted and sentenced for offence under Section 452

of IPC and 7/8 of POCSO Act. Alongwith the appeal, the appellant

has filed this application for suspension of sentence.

Heard learned counsel for the accused-appellant as well

as learned Public Prosecutor and perused the material available on

record.

Learned counsel for the appellant submits that

appellant was on bail during trial and sentence has already been

suspended by the trial court.

(2 of 2) [CRLAS-1020/2022]

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-appellant Rakesh S/o Banay Singh

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 /106

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