Jamshed vs State Of Rajasthan

Uma Shanker Vyas, J

Heard learned counsel for the parties on the application filed for suspension of sentence and perused the entire material available on record.

Learned counsel for the accused-applicant submits that there is no reliable and legally acceptable evidence to hold the accused-applicant guilty for the alleged offence(s) and there is every likelihood of succeeding in the criminal revision petition. Learned counsel further submits that the accused-applicant was on bail during trial and currently he is behind bars. He further submits that final hearing of the petition is likely to take time thus sentence of the accused-applicant may be suspended.

Learned Public Prosecutor has vehemently opposed the prayer regarding suspension of sentence.

I have considered the submissions made by learned counsel for the parties.

Without commenting upon the merits/demerits of the case and considering the arguments advanced by the parties, this Court deems it just and proper to suspend the sentence awarded to the applicant.

Accordingly, the application for suspension of sentence is allowed and it is ordered that the sentence awarded by the learned trial Court and affirmed by the learned appellate Court against the accused-applicant namely, Jamshed S/o Shri Sahbuddin in Criminal Case No.23/897/2016 shall remain suspended during pendency of petition and he shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- along with two sureties in the sum of Rs.50,000/-each to the satisfaction of the learned trial Court with the stipulation that he shall appear before this court on 11th July, 2022 and thereafter as and when called upon to do so.