Satish @ Shantidas S/O Tundaram vs State Of Rajasthan
2022 Latest Caselaw 4189 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Misc. S.O.S. Application No.699/2022

                                        In

                 S.B. Criminal Appeal No. 1013/2022

Satish @ Shantidas S/o Tundaram, R/o Village Saindhli, Police
Station     Bhusawar,    District      Bharatpur,         At     Present   Ashram
Jagjeevanpur, Police Station Weir, District Bharatpur
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through P.p
                                                                  ----Respondent

For Appellant(s) : Mr. Brijendra Singh Kachhawa for Mr. Yogesh Singhal For Respondent(s) : Mr. Shyam Prakash Sharma, PP

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

Order

14/06/2022

The appellant has challenged the judgment dated

31.05.2022 passed by learned Special Judge (Protection of

Children from Sexual Offences) Act, 2012 and Protection of Child

Right Commission Act, 2005, No.2, Bharatpur whereby he has

been convicted and sentenced for offence under Section 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.

Considering the facts and circumstances of the case and the

fact that during trial appellant was on bail and his sentence has

(2 of 2)

also been suspended by the trial court for one month, but without

commenting on merits of the case; I deem it just and proper to

suspend the sentence awarded to the accused-appellant.

Accordingly, the application for suspension of sentence is

allowed and the sentence of appellant shall remain suspended

during pendency of the appeal, it is ordered that accused-

appellant Satish @ Shantidas S/o Tundaram shall be enlarged

on bail 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.)),J

TN/131

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