ROHIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Applicant has moved this criminal miscellaneous stay application under Sec. 389 Cr.P.C. in which he prayed that the judgment of conviction order dtd. 11/6/2015 passed by learned Additional Sessions Judge, Bandikui Camp at Mahuwa, District Dausa in Sessions Case No.22/2012 titled as State of Rajasthan Vs. State of Rohit Kumar and Ors, be stayed.

(2.) It is contended by counsel for the applicant that the applicant is facing hardship due to judgment of conviction. Applicant's father has died on 1/6/2017. Sentence of applicant has been suspended by the Co-ordinate Bench of this Court on 25/4/2016. Applicant had moved an application for compassionate appointment but due to conviction, Appointing Authority refused to give the appointment. So, application for stay of conviction be allowed.

(3.) Learned counsel for the applicant has placed reliance on "Rama Narang vs. Ramesh Narang" (1995) 2 SCC 513 "Jagdish Prasad vs. State of Rajasthan" 2013 SCC online Raj. 450, "Bhagwan Singh vs. State" 2009 WLC 575, "Shivlal vs. State of Rajasthan" 2007 (3) RCC 1039, "Murarilal vs. State of Rajasthan and Ors." 2009 (2) WLC 345 and "Navjot Singh Siddhu vs. State of Punjab" (2007) 2 SCC 574.