Govind Singh vs State Of Rajasthan
2022 Latest Caselaw 9775 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                              No. 589/2022

Govind Singh S/o Asu Singh, Aged About 50 Years, R/o
Todarwas, Police Station Mandwa, District Jhunjhunu (The Then
Head Constable, Police Station Sidhmukh, District Churu)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Sushil Solanki
For Respondent(s)        :     Mr. Gaurav Singh, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

26/07/2022
     Admit.

     Call for the record.

     Heard learned counsel for the parties on application seeking

suspension of sentence no.589/2022.

     Learned PP makes a submission that 33 days of custody has

already been undergone by present appellant.

     Upon such submission made by learned PP, the sentence

awarded to the accused is suspended.

     Accordingly, this application for suspension of sentences is

allowed and it is directed that the sentences awarded to appellant/

s - Govind Singh S/o Asu Singh by the learned Sessions Judge

(Prevention of Corruption Cases), Bikaner vide judgment dated

05.07.2022 in Sessions Case No.04/2018 shall remain suspended

till final disposal of aforesaid appeal provided                he executes a

                    (Downloaded on 26/07/2022 at 09:04:19 PM)
                                                                               (2 of 2)                [SOSA-589/2022]


                                   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

                                   08.09.2022 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

                                   court, the learned trial Judge shall report the matter to the High

                                   Court for cancellation of bail.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

116-Sanjay/-

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