Man Singh @ Maniya Son Of Nagar Mal vs State Of Rajasthan
2022 Latest Caselaw 2026 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
 S.B. Criminal Misc. Application for suspension of Sentence
                             No.1279/2021
                                      IN

              D.B. Criminal Appeal No. 827/2016

Man singh @ Maniya S/o Nagar Mal, R/o Village Lotiya, Police
Station Surajgarh, District Jhunjhunu (Rajasthan) presently
confined in Central Jail, Bikaner
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through PP
                                                                ----Respondent

For Appellant(s)         :     Mr. Dheeraj Singhal
For Respondent(s)        :     Mr. Javed Choudhary, Addl. G.A.



          HON'BLE MR. JUSTICE PANKAJ BHANDARI
        HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

                         Judgment / Order

07/03/2022

1.   Accused-applicant       has       preferred         this   application   for

suspension of sentence.

2. Heard on application for suspension of sentence.

3. It is contended by counsel for the applicant that the

applicant has remained in custody for a period of more than ten

years including remission. Applicant is aged sixty seven years. It is

also contended that the initial version before the police was with

regard to suicide, however, after three months the story was

changed from suicide to murder. It is further contended that

disposal of appeal will take time.

(2 of 2) [SOSA-1279/2021]

4. Learned Additional Government Advocate has opposed the

application for suspension of sentence.

5. We have considered the contentions.

6. Taking note of the fact that the applicant has remained in

custody for a period of more than ten years including remission,

initially the statement were with regard to offence under Section

306 IPC and subsequently, after three months, the story of

murder was put in during investigation and without commenting

on the merits of the case, we deem it proper to allow the

application for suspension of sentence.

7. Accordingly, the application for suspension of sentence is

allowed. It is ordered that the sentence awarded to accused-

applicant in Sessions Case No.21/2016 (126/14, 37/14) shall

remain suspended if the applicant furnishes a personal bond of

Rs.1,00,000/- (Rupees One Lac only) together with two sureties in

the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the learned trial Court to the effect that he shall

appear before this Court as and when called upon to do so.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /4

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