Ranjeet Singh Son Of Veersingh vs State Of Rajasthan
2022 Latest Caselaw 4186 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Misc. S.O.S. Application No.209/2022

                                       In

           S.B. Criminal Revision Petition No. 735/2022

Ranjeet Singh Son Of Veersingh, Aged About 35 Years, Resident
Of 2/62, Gali No. 3, Punjabi Colony, Anand Parbat Delhi, Police
Station Anand Prabat Delhi -5 (At Present Confined At Bandikui
Jail, Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The P.p
                                                                ----Respondent

For Petitioner(s)        :     Mr. Arvind Sharma
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

23.05.2022 passed by Additional Sessions Judge, Sikrai, District

Dausa in criminal appeal No.68/2021 (52/2015) whereby he

upheld the order dated 14.07.2015 passed by Additional Chief

Judicial Magistrate, Sikrai, Dausa in criminal case No.44/2013

(349/2003) whereby convicting the petitioner for offence under

Sections 279, 304-A of IPC and sentenced for offence U/s 279 of

IPC for one month simple imprisonment and for offence U/s 304-A

of IPC for one year's simple imprisonment and fine of Rs.1000/- in

default of punishment seven days simple imprisonment was given.

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, nature

of the offence & punishment as also of the fact that petitioner is in

judicial custody 23.05.2022 but without commenting on merits of

the case; this Court deems it just and proper to suspend the

sentence awarded to the accused-petitioner.

Accordingly, in case the petitioner deposits a fine of

Rs.1,000/- 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-Ranjeet Singh Son

Of Veersingh 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/125

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