Sonu Mahavar Son Of Ram Bharosi ... vs State Of Rajasthan
2022 Latest Caselaw 3918 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR
     S.B. Criminal Misc. Second Suspension of Sentence
                    Application No.236/2022
                                      IN

               S.B. Criminal Appeal No. 619/2021

Sonu Mahavar Son Of Ram Bharosi Mahawar, R/o Village Bisala,
Police    Station   Mahwa,       District       Dausa,          Presently   Tenant
Kagdiwada, Lala Maharaj Ki Bagichi, Police Station Brahmpuri,
Jaipur (Accused Appellant Confined At Central Jail, Jaipur)
                                                                     ----Appellant
                                   Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Appellant(s) : Mr. Martand Pratap Singh For Complainant(s) : Mr. Kedar Nath Mahawar For State : Mr N.S. Gurjar, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/05/2022

1. Accused-applicant has preferred this second application for

suspension of sentence.

2. Heard on second application for suspension of sentence.

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

the son of real sister of complainant and now parties have

amicably settled the dispute. Applicant has remained in custody

for a period of three and a half years.

4. Counsel for the complainant has stated that it is a family

matter.

5.   Learned    Public     Prosecutor         has      opposed        the   second


                                                                            (2 of 2)                       [CRLAS-619/2021]

application for suspension of sentence.

5. I have considered the contentions.

6. This Court had rejected the first application for suspension of

sentence on 15.09.2021, taking into account of thirteen years old

girl who was raped by the present applicant and became pregnant

and the DNA points out towards the commission of the offence.

Since the parties have entered into a compromise but the offence

is committed with a child, aged thirteen years old girl and

sentence imposed for the offence by the Court is twenty years,

hence, I am not inclined to entertain the second application for

suspension of sentence.

7. Accordingly, the second application for suspension of

sentence is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /44

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