Rajasthan High Court - Jodhpur
Sarjeet Singh vs State on 25 February, 2021
Bench: Manoj Kumar Garg
(1 of 3) [SOSR-50/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Suspension Of Sentence(Revision) No. 50/2021
Sarjeet Singh S/o Kashmir Singh, Aged About 45 Years, By Caste
Rai Sikh, R/o Chak 27-A, Police Station Anupgarh, District Sri
Ganganagar. (At Present Lodged In Sub Jail Anupgarh).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Ms. Rajni Kaushik.
For Respondent(s) : Mr. Sudhir Tak, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
25/02/2021
Heard learned counsel for the petitioner as well as learned
Public Prosecutor and perused the record of the case.
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.
Accordingly, the application for suspension of sentence filed
under Section 397 read with Section 401 Cr.P.C. is allowed and it
is ordered that the substantive sentences passed by Learned
Additional Chief Judicial Magistrate, Anupgarh, Distt. Sri
Ganganagar vide order dated 20.09.2017 in Criminal Case
No.193/2015 and as affirmed by Learned Additional Session
Judge, Anupgarh, Distt. Sri Ganganagar in Criminal Appeal
No.141/2017, vide order dated 22.01.2021 the against the
(2 of 3) [SOSR-50/2021]
petitioner-Sarjeet Singh S/o Kashmir Singh, shall remain
suspended till final disposal of the aforesaid revision and he shall
be released on bail subject to deposit the fine amount as imposed
by the learned trial Court, provided he executes a personal bond
in the sum of Rs.1,00,000/- each with two sureties of Rs.50,000/-
each of to the satisfaction of the learned trial Judge for his
appearance in this court on 25.03.2021 and whenever ordered to
do so till the disposal of the revision 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
revision 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. Petitioner 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
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court, the learned trial Judge shall report the matter to the High
Court for cancellation of bail.
(MANOJ KUMAR GARG),J
145-Prashant/-
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