Citation : 2022 Latest Caselaw 5760 Raj/2
Judgement Date : 23 August, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 1585/2022
Surendra Koli S/o Shri Babulal, Aged About 38 Years, R/o Gendi
Ki Chowki, Kali Paltan Police Station Kotwali, District Tonk
Rajasthan, Currently Residing At House No. A-650, Siksha Sagar
Colony, Govindpura, Police Station Sanganer Sadar, Jaipur South
Rajasthan
----Appellant
Versus
State Of Rajasthan, Through Public Prosecutor
----Respondent
For Appellant(s) : Mr. Surendra Sharma.
For Respondent(s) : Mr. Atul Sharma, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Judgment / Order
23/08/2022
Heard.
Admit. Call for record.
Learned Public Prosecutor accepts notice on behalf of the
respondent-State.
Heard on application for suspension of sentence No.1013/2022.
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 filed under
Section 389 Cr.P.C. is allowed and it is ordered that the substantive
sentences passed by the learned Special Judge, Protection of Children
from Sexual Offences (POCSO Act) No.3, Jaipur Metropolitan First,
(2 of 2) [CRLAS-1585/2022]
Jaipur, vide order dated 28.07.2022 in Criminal Case No.47/2021 (CIS
No.80/2021) against the appellant-applicant Surendra Koli S/o Shri
Babulal, shall remain suspended till final disposal of the aforesaid
appeal and he will be released on bail subject to deposit of 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 to the satisfaction of the learned trial Judge for his appearance in
this court on 23.09.2022 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. The 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 Special
Judge shall report the matter to this Court for cancellation of bail.
(KULDEEP MATHUR),J
85. PRASHANT JHA
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!