Ranveer Singh S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 2212 Raj/2

[2023/RJJP/003132]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

      S.B. Cr. Misc. suspension of sentence Appl. No. 412/2023
                                            in
                       Criminal Appeal No. 381/2023

Ranveer Singh S/o Shri Kanhaiyalal, Aged About 42 Years,
Resident     Of      Village       Berash    Post     Sahnusar,       Via    Ramgarh
Shekhawati District Sikar At Present Quarter No. 68, Near
Godavan Park, Rpa Shastri Nagar, Jaipur At Present Constable
No. 3123, Police Line Jaipur
                                                                          ----Appellant
                                         Versus
State Of Rajasthan, Through Public Prosecutor
                                                                     ----Respondent

For Appellant(s) : Mr. Ashvin Garg with Mr. Vaibhav Sharma For Respondent(s) : Mr. B.L. Nasuna, PP

HON'BLE MR. JUSTICE FARJAND ALI Order

17/02/2023

Heard learned counsel for the accused-appellant and learned

Public Prosecutor on the application for suspension of sentence

and perused the judgment impugned dated 10.02.2023 passed by

Special Judge, (Prevention of Corruption Act) No. 4, Jaipur in

Special Criminal Case No.62/2021 (CIS No.375/2015) whereby

the accused-appellant has been convicted for the offence

punishable under sections 7 and 13 (1) (D) read with 13 (2) of the

Prevention of Corruption Act, 1988 and has been sentenced with

maximum of one and a half year of rigorous imprisonment along

with fine of Rs. 2,000/-.

Learned counsel for the accused-appellant submits that the

learned Trial Court has failed to appreciate the correct legal and

[2023/RJJP/003132] (2 of 3) [SOSA-412/2023]

factual aspects of the matter and thus, reached on an erroneous

conclusion of guilt. The accused appellant was on bail during the

entire course of the trial but the liberty was never misused,

therefore, the application for suspension of sentence may be

granted.

Learned Public Prosecutor has vehemently opposed the

prayer made by learned counsel for the accused-appellant for

releasing the appellant on suspension of sentence.

Considering the overall submissions of the parties and

looking to the totality of facts and circumstances of the case while

refraining from passing any comments on the niceties of the

matter and the defects of the prosecution as the same may put an

adverse effect on hearing of the appeal, this court is of the opinion

that it is a fit case for suspending the sentence awarded to the

accused-appellant.

Accordingly, the application for suspension of sentence filed

under Section 389 Cr.P.C. is allowed and it is ordered that the

sentence passed by the learned Special Judge, (Prevention of

Corruption Act) No. 4, Jaipur in Special Criminal Case No.62/2021

(CIS No.375/2015) vide judgment dated 10.02.2023 against the

appellant-applicant-Ranveer Singh S/o Shri Kanhaiyalal shall

remain suspended till final disposal of the aforesaid appeal and he

shall be released on bail provided he 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 his appearance in this

court on 20.02.2023 and whenever ordered to do so till the

disposal of the appeal on the conditions indicated below:-

[2023/RJJP/003132] (3 of 3) [SOSA-412/2023]

1. That he will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant changes the place of residence, he will give in writing his changed address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their address(s), they will give in writing their changed address to the trial Court.

(FARJAND ALI),J

Pcg/92

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