JAYANTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on application for suspension of sentence. Counsel for the petitioner submits that earlier this Court suspended the sentence of the petitioner vide order dated 03.05.2019 and directed the petitioner to appear before the Court for his attendance on 03.06.2019, but the petitioner failed to appear on the given date and therefore, this Court issued arrest warrant against the petitioner on 04.03.2021 and in compliance of the arrest warrant, the petitioner was arrested by the Police on 02.05.2021 and produced before this Court on 03.05.2021 and this Court sent the petitioner in Jail, therefore the petitioner is filing the present application for suspension of sentence.

(2.) Learned Public Prosecutor has opposed the application for suspension of sentence.

(3.) Upon a consideration of the arguments advanced on behalf of the petitioner and having regard to the facts and circumstances of the case, this court is of the opinion that it is a fit case for suspending the substantive sentence awarded to the accused petitioner.