Leela vs State Of Rajasthan
2021 Latest Caselaw 9129 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 373/2021

Leela D/o Shri Ramchandra W/o Raju Regar, Aged About 24 Years, By Caste Regar, R/o Indra Colony, Rayla, Police Station Rayla, District Bhilwara.

----Appellant Versus State Of Rajasthan, Through P.p.

                                                                   ----Respondent


For Appellant(s)            :     Mr. Ashok Kumar
For Respondent(s)           :     Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order

08/04/2021

Heard.

Admit. Call for record.

Heard on application for Suspension of Sentence

No.298/2021.

Upon a consideration of the arguments advanced on behalf

of the appellant 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

appellant.

Accordingly, the application for suspension of sentence is

allowed and it is ordered that the substantive sentence passed by

the learned Special Judge POCSO Act Cases, No.2, Bhilwara vide

judgment dated 15.03.2021 in Criminal Misc. Case No.65/2020

(92/2020) out of Sessions Case No.134/2020 against the

appellant-applicant Leela D/o Shri Ramchandra, W/o Raju Regar

shall remain suspended till final disposal of the aforesaid appeal

and she shall be released on bail subject to deposit the fine

(2 of 2) [CRLAS-373/2021]

amount as imposed by the learned trial Court, provided she

executes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for her appearance in this court on 10.05.2021 and

whenever ordered to do so till the disposal of the appeal on the

conditions indicated below:-

1. That he/she/they will appear before the trial Court in the month of January of every year till the appeal is decided.

2. That if the applicant(s) changes the place of residence, he/she/they will give in writing his/her/their changed address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their address(s), they will give in writing their changed address to the trial Court.

4. Appellant shall deposit the fine amount as imposed by the learned trial Court.

The learned trial Court shall keep the record of attendance of

the accused-applicant(s) in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-applicant(s) was/were tried and convicted. A copy of this

order shall also be placed in that file for ready reference. Criminal

Misc. file shall not be taken into account for statistical purpose

relating to pendency and disposal of cases in the trial court. In

case the said accused applicant(s) does not appear before the trial

court, the learned trial Judge shall report the matter to the High

Court for cancellation of bail.

(MANOJ KUMAR GARG),J 6-nidhi/-

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