Suvalal S/O Bhuralal vs State Of Rajasthan
2022 Latest Caselaw 4183 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Misc. S.O.S. Application NO.241/2022

                                      In

           S.B. Criminal Revision Petition No. 832/2022

Suvalal S/o Bhuralal, R/o Palai Nadi, Police Station Thanagazi,
Alwar (Presently Accused Petitioner Is In Central Jail, Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Petitioner(s)        :     Mr. Manish Gupta
For Respondent(s)        :     Mr. Shyam Prakash Sharma, PP

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

Order

14/06/2022

Petitioner has challenged the impugned judgment dated

07.04.2022 passed by Special Judge SC/ST (Prevention of

Atrocities Cases) Act in criminal appeal No. 22/2019 whereby the

appeal has been dismissed and confirmed the judgment dated

26.06.2013 passed by the Judicial Magistrate, Thanagazi, Alwar in

criminal case No.184/2006, whereby petitioner has been convicted

for the offence under Sections 9, 44 read with Section 51 of Wild

Life Protection Act, 1972 and sentenced for one year simple

imprisonment alongwith a fine of Rs.5,00/- and in default of

payment of fine further undergo one month simple imprisonment.

Alongwith the revision petition, the petitioner has filed this

application for suspension of sentence.

(2 of 2)

Heard learned counsel for accused-petitioner as well as

learned Public Prosecutor and perused the material available on

record.

Considering the facts and circumstances of the case and

nature of offence, punishment as also the fact that the petitioner

is in judicial custody since 07.04.2022, but without commenting

on merits of the case, this Court deems it just and proper to

suspend the sentence of imprisonment awarded to the accused-

petitioner during course of hearing this petition.

Accordingly, in case petitioner deposits a fine of Rs. 500/- as

directed by the court below within a period of two weeks from

today, the sentence of the petitioner shall remain suspended, the

application for suspension of sentence is allowed and it is ordered

that the accused-petitioner-Suvalal S/o Bhuralal shall be

released on bail provided he executes a personal bond in the sum

of Rs.50,000/- along with two sureties of Rs.25,000/- 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.)),J

TN/129

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