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Rajasthan High Court - Jodhpur

Chail Singh @ Mahendra Singh vs State on 25 June, 2012

Author: Gopal Krishan Vyas

Bench: Gopal Krishan Vyas

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     IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR

                              ORDER

S.B. CR. MISC. BAIL (SUSPENSION OF SENTENCE) APPLICATION NO.504/2012 IN S.B. CRIMINAL APPEAL NO.594/2012 Chail Singh @ Mahendra Singh Vs. State of Rajasthan Date of order :: 25/06/2012 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS, V.J. Mr. Doonger Singh, for the appellant. Mr. Ashok Prajapat, Public Prosecutor.

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1. Admit. Issue notice. Call for the record.

2. Mr. Ashok Prajapat, learned Public Prosecutor accepts notice on behalf of State.

3. Learned counsel for the appellant states that disposal of the appeal preferred by the appellant will take long time, and so also, the sentence awarded to the appellant has already been suspended by the learned court below, therefore, till the disposal of the appeal, the sentence awarded to the appellant may be suspended.

4. Learned Public Prosecutor opposed this application seeking suspension of sentence.

5. I have considered the submissions advanced by learned counsel for the parties and also gone through the order impugned. Looking to all facts and circumstances of the case, without commenting on the merit of the case, I deem it just and proper to suspend the sentence awarded to the accused-appellant.

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6. Accordingly, the bail application for suspension of sentence is allowed and it is ordered that the sentence passed by learned Special Judge S/St Cases, Balotra vide his judgment dated 04.06.2012 in Sessions Case (SC/ST) No.11/2011 against the accused-appellant Chail Singh @ Mahendra Singh S/o Narayan Singh, shall remain suspended till the final disposal of aforesaid appeal provided he executes a personal bond in the sum of Rs. 20,000/- (Rupees twenty thousand only) along with two sureties in the sum of Rs.10,000/- (Rupees ten thousand only) each to the satisfaction of the trial court for his appearance in this Court on 25.07.2012 and whenever called upon to do so.

(GOPAL KRISHAN VYAS, V.J.) DJ/-

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