Rajasthan High Court - Jodhpur
Chail Singh @ Kuldeep Singh vs State Of Rajasthan on 5 October, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Suspension of Sentence Application
No.575/2021
in
S.B. Criminal Appeal No. 860/2021
1. Chail Singh @ Kuldeep Singh S/o Mool Singh, Aged About
34 Years, R/o Andore, P.s. Paldi M, Tehsil Sheoganj,
District Sirohi , Rajasthan. (Presently Lodged In District
Jail, Sirohi)
2. Narendra Singh @ Bheru Singh S/o Peer Singh, Aged
About 34 Years, R/o Andore, P.s. Paldi M, Tehsil Sheoganj,
District Sirohi , Rajasthan. (Presently Lodged In District
Jail, Sirohi)
----Appellants
Versus
State Of Rajasthan, through PP
----Respondent
For Appellant(s) : Mr. Chandrasen Rathore
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order 05/10/2021
1. Application for early listing is allowed.
2. The matter is taken up for hearing.
3. Appellants have preferred this suspension of sentence application.
4. Heard on application for suspension of sentence.
5. It is contended by counsel for the appellants that appellants have suspended for three years simple imprisonment, which is already suspended by the Court below. Appellants were on bail during trial. Disposal of appeal will take time. (Downloaded on 06/10/2021 at 08:26:44 PM)
(2 of 2) [CRLAS-860/2021]
6. Learned Public Prosecutor has opposed the application for suspension of sentence.
7. I have considered the contentions.
8. Taking note of the fact that sentence imposed is three years, appellants were on bail during trial, disposal of appeal will take time and considering the contention of counsel for the appellants, I deem it proper to allow the application for suspension of sentence.
9. Accordingly, the application for suspension of sentence is allowed. It is ordered that the sentence awarded to accused- appellants in Sessions Case No.33/2018 (CIS No.33/18) shall remain suspended if the appellants furnish a personal bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each to the satisfaction of the learned trial Court to the effect that they shall appear before this Court as and when called upon to do so.
(PANKAJ BHANDARI),J chandan/124 (Downloaded on 06/10/2021 at 08:26:44 PM) Powered by TCPDF (www.tcpdf.org)