Ajay Singhal vs State Of Rajasthan
2023 Latest Caselaw 597 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 2122/2022

1. Ajay Singhal S/o Sh. Asharam, Aged About 35 Years, H.no. 2, Rajsarovar Colony, Shobhawato Ki Dhani, Jodhpur.

2. Sunil Vishnoi S/o Sh. Bhanwarlal, Aged About 38 Years, Banar Vishnoiyan, P.s. Banar, Jodhpur.

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

----Respondent

For Appellant(s) : Mr. Yogendra Singh Charan For Respondent(s) : Mr. M.A. Siddiqui, AAG Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

16/01/2023

Heard.

Admit.

Issue notice. Learned Public Prosecutor accepts notice on behalf of

the respondent No.1-State.

Call for record.

Heard learned counsel for the applicants-appellants and learned

public prosecutor for the State on application for suspension of sentence

No.1301/2022. Perused the material available on record.

Upon a consideration of the arguments advanced on behalf of the

appellants and having regard to the facts and circumstances of the

case, this court is of the opinion that it is a fit case for suspending the

substantive sentence awarded to the accused appellants.

(2 of 2) [CRLAS-2122/2022]

Accordingly, the application for suspension of sentence filed under

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

passed by the learned Special Judge (Prevention of Corruption Act) No.2

Jodhpur vide judgment dated 14.11.2022 in Sessions Case No.21/2021

(15/2014) against the appellants-applicants No.1 Ajay Singhal S/o

Sh. Asharam and No.2 Sunil Vishnoi S/o Sh. Bhanwarlal shall

remain suspended till final disposal of the aforesaid appeal and they

shall be released on bail, provided they execute 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 to the effect that they will appear

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

(VINOD KUMAR BHARWANI),J 126-Anshul/-

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