JAMNALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. K.L. Janjani, learned counsel for the appellant, Ms. Sansriti Pathak, learned Additional Advocate General for the first Respondent - State of Rajasthan, and Mr. Namit Saxena, learned counsel for Respondent No.2.

(3.) The present Appeal by the father of the prosecutrix challenges the order of the High Court of Judicature for Rajasthan, Bench at Jaipur dtd. 3/9/2024 in S.B. Criminal Misc. Suspension of Sentence Application (Appeal) No. 852 of 2024 in S.B. Criminal Appeal No. 397 of 2024. By the said order, the sentence imposed on Respondent No.2 herein was suspended till the final disposal of the appeal and Respondent No.2 was directed to be released on bail, subject to certain conditions imposed on him by Special Judge (POCSO) Karauli (Rajasthan) by her judgment and order dtd. 7/2/2024.