Ved Prakash vs State Of Rajasthan
2022 Latest Caselaw 10260 Raj

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                               No. 622/2022

Ved Prakash S/o Sajjan Singh, Aged About 45 Years, R/o
Bhadunda Khurd, District Jhunjhunu (The Then Jamadar, Ii
Grade, Excise Preventive Force, Nokha, Bikaner) (At Present
Lodged In Central Jail, Bikaner)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Sushil Solanki
For Respondent(s)         :     Mr. Abhishek Purohit, Addl. GA



        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

04/08/2022
        Admit.

        Record has already been received.

        Heard learned counsel for the parties on the application

seeking suspension of sentence no.622/2022.

        Counsel for the appellant seeks indulgence of this Court on

count of the fact that hearing of appeal is likely to take a long

time.

        Learned Public Prosecutor confirms that the appellant has

remained in custody for about 30 days.

        Having considered of the totality of facts and circumstances

of the case, I consider it just and proper to suspend the

substantive sentence awarded to the accused appellant.




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     Accordingly, this application for suspension of sentences is

allowed and it is directed that the sentences awarded to

appellant/s - Ved Prakash S/o Sajjan Singh by learned

Sessions Judge (Prevention of Corruption Act Cases), Bikaner vide

judgment dated      16.07.2022 in Sessions Case No.03/2016 shall

remain suspended till final disposal of aforesaid appeal provided

he executes a personal bond for a sum of Rs.50,000/- alongwith

two solvent sureties in the sum of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before this

Court on 21.09.2022 and whenever called upon to do so till the

disposal of the appeal on the conditions inidcated 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(s) to the 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.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

101-Sanjay/-

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