Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan on 6 January, 2021
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal No. 1119/2020
Vinod Kumar S/o Sh. Mangi Lal Meena, Aged About 21 Years, B/c
Meena, R/o Bhanakheri, Dungla Police Station, Dist. Chittorgarh.
----Appellant
Versus
State Of Rajasthan, Through Pp
----Respondent
For Appellant(s) : Mr. S.S. Shaktawat, through V.C.
For Respondent(s) : Mr. Sudhir Tak, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
06/01/2021
Heard.
Admit. Call for record.
Heard learned counsel for the appellant through video call
and learned Public Prosecutor on application for suspension of
sentence No.899/2020.
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 sentences awarded to the accused
appellant.
Accordingly, the application for suspension of sentence filed
under Section 389 Cr.P.C. is allowed and it is ordered that the
substantive sentences passed by the learned Special Judge
(POCSO Act Cases) Chittorgarh, vide judgment dated 09.12.2020
in Sessions Case No.88/2018 (165/2017) against the applicant
(2 of 2) [CRLAS-1119/2020]
Vinod Kumar S/o Shri Mangi Lal Meena, shall remain suspended
till final disposal of the aforesaid appeal 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/- with two sureties of Rs.50,000/- each to the
satisfaction of the learned trial Judge for his appearance in this
court on 08.02.2021 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
49-Ishan/-
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