Jagdish vs State Of Rajasthan
2022 Latest Caselaw 11398 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Second Suspension Of Sentence Application (Appeal) No. 814/2022

In

D.B.Criminal Appeal No. 1283/2016

Jagdish S/o Hukma Ram, Aged About 46 Years, R/o Near Tanki, Village Jalu, District Sikar. (At Present Lodged In Central Jail, Bikaner)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Sravan Kumar Saini For Respondent(s) : Mr. B.R.Bishnoi, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

Order

13/09/2022

This is second application for suspension of sentence filed by

the appellant.

We have heard and considered the submissions advanced by

learned counsel Shri Saini and learned Public Prosecutor and have

gone through the impugned judgment and record.

The allegation against the appellant is of subjecting his own

daughter to rape.

Having regard to the nature and gravity of the allegations

attributed to the appellant, we are not inclined to enlarge the

appellant on bail during pendency of the appeal.

(2 of 2) [SOSA-814/2022]

Thus, the second application for SOS is rejected as being

devoid of merit.

However, considering the fact that the appellant is in custody

from 14.5.2013, the Registry is directed to list the appeal for

hearing in the appropriate order of priority.

(FARJAND ALI),J (SANDEEP MEHTA),J

21-RP/-

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