Shakir S/O Abdul Samad vs State Of Rajasthan
2022 Latest Caselaw 4210 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                                   No.733/2022

                                           in

                S.B. Criminal Appeal No. 1071/2022

Shakir S/o Abdul Samad, R/o House No. F-Ii51 Jda Colony, Paldi
Meena, Police Station Khohnagoriyan, Jaipur
                                                                     ----Appellant
                                        Versus
State Of Rajasthan, through PP
                                                                   ----Respondent

For Appellant(s) : Mr. Santosh Kumar Soni For Respondent(s) : Mr. Riyasat Ali, PP

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

Order

17/06/2022

Appellant has challenged the judgment dated

03.06.2022 passed by Special Judge, (POCSO), No.1, Jaipur

Metropolitan-I in Sessions Case No.18/2020 (CIS No.50/2020),

whereby he has been convicted and sentenced for offence under

Section 354 IPC. 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.

Counsel for the appellant submits that sentence

imposed is three years, which is already suspended by the Court

below. Disposal of appeal will take time.

(2 of 2) [CRLAS-1071/2022]

Considering the fact that sentence awarded to the

appellant has already been suspended, this Court deems just and

proper to suspend the sentence awarded to the accused-appellant.

Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence passed by court/s

below against the accused-appellant Shakir S/o Abdul Samad

shall remain suspended, 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 22.07.2022 and as and when called upon to do so.

(SUDESH BANSAL ), (V.J.)

CHANDAN /213

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