Kishan Singh vs State Of Rajasthan ...
2025 Latest Caselaw 12352 Raj

Rajasthan High Court - Jodhpur

Kishan Singh vs State Of Rajasthan ... on 28 April, 2025

Bench: Dinesh Mehta, Manoj Kumar Garg

                                   [2025:RJ-JD:20541-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                    D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                                                     No. 711/2022
                                   Kishan Singh S/o Sh. Sajjan Singh Solanki, Aged About 29
                                   Years, B/c Solanki, R/o Dungar Ji Ka Guda, P.s. Charbhuja, Dist.
                                   Rajsamand (Raj.). (Presently Lodged In Central Jail, Udaipur).
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Ms. Laxmi Devi Ramavat
                                   For Respondent(s)            :     Mr. CS Ojha, PP


                                                  HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order

28/04/2025

1. The present 5th application for suspension of sentence has

been filed by the appellant interalia contending that he be

enlarged on bail in light of the judgment of Hon'ble the Supreme

Court rendered in the case of Saudan Singh vs. The State of

Uttar Pradesh : SLP (Crl.) No.4633/2021, decided on

05.10.2021. The applicant has remained under custody only for 8

years and since, he has not completed 10 years of imprisonment,

his case is not covered by adjudication made by Hon'ble the

Supreme Court in the aforesaid judgment.

2. The present 5th application for suspension of sentence is,

therefore, dismissed.

(MANOJ KUMAR GARG),J (DINESH MEHTA),J 1-raksha/-

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