Dhanraj @ Dhansingh Son Of Kanchan ... vs State Of Rajasthan
2022 Latest Caselaw 4217 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                                   No.257/2022

                                           in

             S.B. Criminal Revision Petition No. 866/2022

Dhanraj @ Dhansingh Son Of Kanchan Singh, Residence Of
Nagla      Virharu,    Police      Station      Kumher,         District   Bharatpur
Rajasthan (At Present Confined Central Jail, Sewar, Bharatpur)
                                                                       ----Petitioner
                                         Versus
State Of Rajasthan, Through Public Prosecutor
                                                                     ----Respondent

For Petitioner(s)             :    Mr. Pavan Kumar
For Respondent(s)             :    Mr. Riyasat Ali, PP

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

Order

17/06/2022

Petitioner has challenged the judgment dated

09.06.2022 passed by Addl. Session Judge No.2, Bharatpur, in

Criminal Appeal No.31/2019 (CIS No.220/2019), confirming the

order dated 12.09.2019 passed by Addl. Chief Judicial Magistrate

Kumher, District Bharatpur in Criminal Case No.221/2010,

whereby he has been convicted and sentenced for offence under

Sections 279, 304-A IPC. Alongwith the revision petition,

petitioner has filed this application for suspension of sentence.

Heard learned counsel for the accused-petitioner as

well as learned Public Prosecutor and perused the material

available on record.

(2 of 2) [CRLR-866/2022]

Counsel for the petitioner submits that petitioner is

ready to deposit the fine amount.

Considering the fact that conclusion of revision petition

will take time and considering the facts and circumstances of the

case, this Court deems just and proper to suspend the sentence

awarded to the accused-petitioner.

Accordingly, if petitioner deposits the fine amount

awarded by the court below, the application for suspension of

sentence is allowed and it is ordered that the sentence passed by

court/s below against the accused-petitioner Dhanraj @

Dhansingh Son Of Kanchan Singh 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 /111

Powered by TCPDF (www.tcpdf.org)