Manohar Lal Sisodiya vs State Of Rajasthan ...
2023 Latest Caselaw 1896 Raj

[2023/RJJD/005811]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 211/2023

1. Manohar Lal Sisodiya S/o Shri Sohanlal Sisodiya, Aged About 65 Years, B/c Jain, R/o H.no. 58, Shastri Nagar, Chittorgarh.

2. Shanti Lal Bohra S/o Shri Kanhaiyalal Bohra, Aged About 51 Years, B/c Jain, R/o Chikarda, Tehsil Dungla, District Chittorgarh.

----Appellants Versus State Of Rajasthan, Through Pp

----Respondent

For Appellant(s) : Mr. Naresh Singh For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

17/02/2023 Admit.

Issue notice.

Learned AGA accepts notice on behalf of the State. Hence,

notice need not be issued.

Call for the record.

Heard learned counsel for the parties on S.B. Suspension

of Sentence (Appeal) No.138/2023.

Having considered the totality of facts and circumstances of

the case, I consider it just and proper to suspend the substantive

sentence awarded to the accused appellants.

Accordingly, S.B. Suspension of Sentence (Appeal) No.

138/2023 filed under Sec.389 Cr.P.C. is allowed and it is ordered

[2023/RJJD/005811] (2 of 2) [CRLAS-211/2023]

that the substantive sentence passed by the trial court vide

judgment dated 10.02.2023 in Case No.13/2007 (CIS

No.167/2014) against appellants 1. Manohar Lal Sisodiya S/o

Shri Sohanlal Sisodiya and 2. Shanti Lal Bohra S/o Shri

Kanhaiyalal Bohra shall remain suspended till final disposal of

the aforesaid appeal, provided each of them executes a personal

bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/-

each to the satisfaction of the learned trial Judge for their

appearance in this court or in trial court whenever ordered to do

so, till the disposal of the appeal.

(RAJENDRA PRAKASH SONI),J 125-AnilKC/-

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