Rajasthan High Court - Jaipur
Subhash @ Suresh S/O Sita Ram B/C Meena vs State Of Rajasthan Through Pp on 19 December, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Misc. Suspension of Sentence Application
No.1542/2018
in
S.B. Criminal Appeal No. 2047/2018
Subhash @ Suresh S/o Sita Ram B/c Meena, Aged About 31
Years, R/o Maana Ki Dhani Nangal Purohitan Ps Harmara Dist.
Jaipur (Accused Appellant Is Confined In Central Jail Jaipur)
----Appellant
Versus
State Of Rajasthan Through Pp, Raj.
----Respondent
For Appellant(s) : Mr. Vidhut Kumar Gupta.
For State : Mr. Sudesh Saini, PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order
19/12/2018
1. Heard on application for suspension of sentence.
2. It is contended by counsel for the appellant that the sentence of co-accused has already been suspended by the court below. It is contended that appellant has remained in custody for a period of four years. There is tainted investigation in the case. Poison was not recovered. Appellant has a child to look after. Disposal of appeal will take time.
3. Learned Public Prosecutor has opposed the application for suspension of sentence.
4. Considering the contention of counsel for the appellant, the application for suspension of sentence is allowed.
(2 of 2) [CRLAS-2047/2018]
5. Accordingly, the application for suspension of sentence is allowed. It is ordered that the sentence awarded to accused- appellant in Sessions Case No.31/2015(CIS No.189/15) shall remain suspended if the appellant furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the learned trial Court to the effect that he shall appear before this Court as and when called upon to do so.
6. Copy of this order be sent to the concerned Court by fax/email today itself with a direction to serve a photostat copy of the same to the appellant/s and an additional copy of this order be also sent to the concerned Court by ordinary process.
(PANKAJ BHANDARI),J Chandan/61 Powered by TCPDF (www.tcpdf.org)