Rajendra Kumar Sharma Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4187 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Misc. S.O.S. Application No.205/2022
                                       In
            S.B. Criminal Revision Petition No. 718/2022

Rajendra Kumar Sharma Son Of Shri Ramswaroop Sharma, Aged
About 42 Years, Resident Of Deen Bandhu Colony, Chhatarpura,
District Bundi (At Present Confined In District Jail, Jaipur)
                                                                    ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Petitioner(s) : Mr. Shashank Sharma For Respondent(s) : Mr. S.P. 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 District & Session Judge No.9,

Jaipur Metropolitan, Jaipur in criminal appeal No.15/2018

(248/2018) by which he maintained the judgment and order dated

08.02.2018 passed by the court of Additional Chief Metropolitan

Magistrate (Communal Rights), Jaipur Metropolitan Jaipur in

criminal case No.326/2016 convicting the petitioner for offence

under Section 3/25 Arms Act and awarding sentence of one year

rigorous imprisonment with fine of Rs.1,000/- and in default of

non-payment of fine further simple imprisonment of three months.

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 and the fact that the petitioner is in

custody since 23.05.2022, 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 fine of Rs.1000/- 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-Rajendra Kumar Sharma Son Of

Shri Ramswaroop Sharma 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/124

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