Jasvindra Singh @ Rasprind Singh vs State Of Rajasthan
2022 Latest Caselaw 5420 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Appeal No. 351/2022

Jasvindra Singh @ Rasprind Singh S/o Jeet Singh, Aged About
45   Years,   R/o    Ward      No.     20,     Sadul      Shahar,   District   Sri
Ganganagar.
                                                                    ----Appellant
                                     Versus
State Of Rajasthan
                                                                 ----Respondent


For Appellant(s)          :     Mr. Rajendra Kumar Soni
For Respondent(s)         :     Mr. S.K. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

12/04/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

     Admit.

     Issue notice.

     Learned Public Prosecutor accepts notice on behalf of the

respondent-State. Hence, notice need not be issued.

     Call for the record.

     Heard learned counsel for the parties on S.B. Suspension

of Sentence (Appeal) No.262/2022.

     Learned counsel for the appellant submits that the learned

trial court has temporarily suspended the sentence of the present

accused-appellant.



                     (Downloaded on 13/04/2022 at 08:35:58 PM)
                                           (2 of 3)                       [CRLAS-351/2022]



     Learned       Public   Prosecutor         opposes         the      suspension     of

sentence application.

     Having considered the totality of facts and circumstances of

the case, this Court considers it just and proper to suspend the

substantive sentence awarded to the accused applicant-appellant.

     Accordingly, S.B. Criminal (Suspension of Sentence)

Application No. 262/2022 filed under Sec.389 Cr.P.C. is allowed

and it is ordered that the substantive sentence passed by learned

Special Judge (Electricity Theft Cases) and Additional Sessions

Judge No.1, Sri Ganganagar vide judgment dated 28.03.2022 in

Sessions    Case     No.40/2011           (7206/2014)               against    appellant

Jasvindra Singh @ Rasprind Singh S/o Jeet Singh shall

remain suspended till final disposal of the aforesaid appeal,

provided he executes a personal bond in the sum of Rs.50,000/-

with two sureties of Rs.25,000/- each to the satisfaction of the

learned    trial   Judge     for    his    appearance              in   this   Court   on

12.05.2022 and whenever ordered to do so, till the disposal of

the appeal on the conditions indicated below:-

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

     2.     That if the appellant changes the place of
            residence, he will give in writing his changed
            address to the trial Court as well as to the counsel
            in the High Court.

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

     The learned trial Court shall keep the record of attendance of

the accused-appellant in a separate file. Such file be registered as

Criminal Misc. Case related to original case in which the accused-


                       (Downloaded on 13/04/2022 at 08:35:58 PM)
                                                                               (3 of 3)                 [CRLAS-351/2022]



                                   appellant was 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-appellant does not appear before the trial court, the

                                   learned trial Judge shall report the matter to the High Court for

                                   cancellation of bail.



                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

11-Zeeshan

Powered by TCPDF (www.tcpdf.org)