Rajasthan High Court - Jaipur
Waseem Khan And Ors vs State Of Rajasthan Through Pp on 27 March, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Misc. (Suspension of Sentence) Application No.253/2017
In
S.B. Criminal Appeal No. 391 / 2017
1. Waseem Khan S/o Shri Ayyab Khan B/c Quareshi, Aged About 22
Years, R/o Shahbajpur Police Station Gajrola Distt. Amroha (U.P.) (at
Present Confined At Sub Jail Behror)
2. Mohammed Rehan Khan S/o Babu Ali B/c Turk Musalman, Aged
About 23 Years, R/o Raipur Khurd Police Station Dehat Amroha Distt.
Amroha (U.P.) (at Present Confined At Sub Jail Behror)
3. Mobin @ Mubeen @ Moureen S/o Yameen @ Yaseen Khan B/c
Quareshi, Aged About 28 Years, R/o Dhakiya Chaman Than Dhidholi
Distt. Amroha (U.P.) (at Present Confined At Sub Jail Behror)
4. Mohammed Hasim Khan S/o Shri Mohammed Yaseen B/c Turk
Musalman, Aged About 21 Years, R/o Daseepur Police Station Rajabpur
Distt. Amroha (U.P.) (at Present Confined At Sub Jail Behror)
5. Sajid Khan S/o Badlu Khan B/c Quareshi Musalman, Aged About 28
Years, R/o Dhakiya Chaman Than Dhidholi Distt. Amroha (U.P.)(at
Present Confined At Sub Jail Behror)
6. Mojjam Khan S/o Tahseen Ahmed B/c Quareshi Musalman, Aged
About 20 Years, R/o Dhakiya Chaman Than Dhidholi Distt. Amroha
(U.P.)(at Present Confined At Sub Jail Behror)
----Appellants
Versus
State of Rajasthan Through PP
----Respondent
_____________________________________________________ For Appellant(s) : Mr. S.S. Ola For State : Ms. Meenakshi Pareek, PP _____________________________________________________ HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Order 27/03/2017 Heard learned counsel for the parties. On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the fact that the applicants were on bail during trial and the fact (2 of 2) [CRLA-391/2017] that the decision of the appeal is likely to take time, but without expressing any final opinion on the merit and de-merit of the case, I am inclined to suspend the sentence awarded to them during the pendency of the appeal.
Accordingly, the application for suspension of sentence is allowed. It is ordered that the sentence awarded to accused-applicants- (1) Waseem Khan S/o Shri Ayyub Khan (2) Mohammed Rehan Khan S/o Babu Ali (3) Mobin @ Mubeen @ Moureen S/o Yameen @ Yaseen Khan (4) Mohammed Hasim Khan S/o Shri Mohammed Yaseen (5) Sajid Khan S/o Badlu Khan (6) Mojjam Khan S/o Tahseen Ahmed in Sessions Case No.46/2017 (62/2014), shall remain suspended on furnishing a personal bond of Rs.50,000/- and two sureties bond of Rs.25,000/- each to the satisfaction of the learned trial Court to the effect that they shall appear before this Court on 27.04.2017 and as and when called upon to do so.
(PRASHANT KUMAR AGARWAL)J. Jyoti Item No.48