Aman @ Aman Deep vs State Of Rajasthan
2022 Latest Caselaw 8300 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Criminal Appeal No. 859/2022

Aman @ Aman Deep S/o Sh. Prem Kumar, Aged About 27 Years,
W.no.    12,   Chistiyan,      P.s.     Hanumangarh               Junction,   Dist.
Hanumangarh.
                                                                     ----Appellant
                                   Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Appellant(s)         :     Mr. Pankaj Kumar Gupta
For Respondent(s)        :     Mr. Gaurav Singh, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

27/06/2022

     Admit.

     No notices are required to be issued as learned Public

Prosecutor is already appearing for the State.

     Call for record.

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

of Sentence (Appeal) No.521/2022.

     Learned counsel for the appellant submits that the sentenced

awarded to the appellant has already been suspended by the

learned trial court temporarily.

     Learned    Public   Prosecutor         opposes         the    suspension    of

sentence application.

     Having considered the totality of facts and circumstances of

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

substantive sentence awarded to the accused applicant-appellant.



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     Accordingly, S.B. Suspension of Sentence (Appeal) No.

521/2022 filed under Section 389 Cr.P.C. is allowed and it is

ordered that the substantive sentence passed by the learned

Special   Court   Pocso    Act,     2012       and     Child          Right   Protection

Commission Act, 2005 Cases, Hanumangarh in Sessions Case

No.77/2018 (CIS No.81/2018) vide judgment dated 10.06.2022

against appellant- Aman @ Aman Deep S/0 Shri Prem Kumar

shall remain suspended till final disposal of the aforesaid appeal,

provided he executes a personal bond in a 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

28.07.2022 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 appellant/appellants changes the place
           of residence, he/she/they 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 his/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-

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


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                                   pendency and disposal of cases in the trial court. In case the said

                                   accused appellant do 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.

18-NS/suraj/-

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