Bhagwanlal Son Of Shri Nanulal vs State Of Rajasthan
2022 Latest Caselaw 4202 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

  S.B. Criminal Misc. Bail Application for Suspension of Sentence
                               No.201/2022

                                       In

           S.B. Criminal Revision Petition No. 707/2022

Bhagwanlal Son Of Shri Nanulal, Resident Of Simlodh Police
Station Nahargarh, District Baran Rajasthan (At Present Confined
In District Jail Baran)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Petitioner(s)         :    Mr. Shushil Pujari
For Respondent(s)         :    Mr. M.K. Sheoran, PP

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

Order

16/06/2022

Petitioner has challenged the impugned judgment dated

18.05.2022 passed by Special Judge S.C./S.T. Cases Baran (Raj.)

in criminal appeal No.52/2017 (46/2017) whereby he upheld the

order dated 14.12.2010 passed by Judicial Magistrate First Class

Kishanganj District Baran in criminal case No.263/2008 whereby

the petitioner has been convicted and sentenced for offence U/s

304A of IPC for two years simple imprisonment as well as fine of

Rs.2000/- in default of payment two months simple imprisonment

was given and for offence U/s 279 & 337 of IPC for three months

simple imprisonment for each section as well as a fine of Rs.500/-

for each section in default of payment fifteen days simple

imprisonment was given for each section and for offence U/s

(2 of 2) [CRLR-707/2022]

39/192 of MV Act a fine of Rs.2000/- was given in default of

payment fifteen days simple imprisonment was given. Alongwith

the revision petition, the petitioner has filed this application for

suspension of sentence.

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 and punishment as also of the fact that petitioner is

in judicial custody since 18.05.2022 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 the amount of

fine 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-Bhagwanlal Son Of Shri

Nanulal, 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 20.07.2022 and as and when called

upon to do so.

(SUDESH BANSAL), (V.J.)

SAURABH/78

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