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Karan Singh vs State Of Rajasthan
2022 Latest Caselaw 6404 Raj

Citation : 2022 Latest Caselaw 6404 Raj
Judgement Date : 2 May, 2022

Rajasthan High Court - Jodhpur
Karan Singh vs State Of Rajasthan on 2 May, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Appeal No. 454/2022

1.     Karan Singh S/o Gulab Singh, Aged About 31 Years, R/o
       Kalyanpura,        Police        Station         Dhariyawad,     District
       Pratapgarh.
2.     Nirbhay Singh S/o Kalyan Singh, Aged About 33 Years,
       R/o Payra, Police Station Dhariyawad, District Pratapgarh.
3.     Gajraj Singh @ Tammu S/o Bhanwar Singh, Aged About
       31 Years, R/o Kalyanpura, Police Station Dhariyawad,
       District Pratapgarh.
4.     Mohabbat Singh S/o Kishan Singh, Aged About 32 Years,
       R/o    Kalyanpura,       Police      Station       Dhariyawad,   District
       Pratapgarh.
                                                                  ----Appellants
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Appellant(s)          :     Mr. Naresh Khatri
For Respondent(s)         :     Mr. S.K. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

02/05/2022

     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.

                     (Downloaded on 02/05/2022 at 08:41:38 PM)
                                          (2 of 3)                   [CRLAS-454/2022]



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

of Sentence (Appeal) No.337/2022.

     Learned counsel for the appellants submits that the sentence

of the appellants 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-appellants.

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

337/2022 filed under Section 389 Cr.P.C. is allowed and it is

ordered that the substantive sentence passed by the trial court

vide judgment dated 06.04.2022 in Criminal Case No. 69/2014

(Old No.93/2014) against appellants (1) Karan Singh S/o Gulab

Singh, (2) Nirbhay Singh S/o Kalyan Singh, (3) Gajraj

Singh @ Tammu S/o Bhanwar Singh and (4) Mohabbat

Singh S/o Kishan Singh shall remain suspended till final

disposal of the aforesaid appeal, provided each of them 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

their appearance in this Court on 01.07.2022 and whenever

ordered to do so, till the disposal of the appeal on the conditions

indicated below:-


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

     2.    That if the appellants changes the place of
           residence, they will give in writing their changed

                      (Downloaded on 02/05/2022 at 08:41:38 PM)
                                                                               (3 of 3)                 [CRLAS-454/2022]


                                                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-appellants in a separate file. Such file be registered

                                   as Criminal misc. Case related to original case in which the

                                   accused-appellants 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 appellants 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.

5-Zeeshan

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