Citation : 2022 Latest Caselaw 7427 Raj
Judgement Date : 18 May, 2022
(1 of 3) [CRLAS-491/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal No. 491/2022
Vijay Kumar S/o Chhagan Lal, Aged About 34 Years, R/o Jenapur
Police Station, Pindwara, District Sirohi (Raj.)
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Santos Kumar Herghar S/o Shri Punmaram Ji Sergara, R/
o Jenapur, Pindwara, Sirohi, District Sirohi.
----Respondents
For Appellant(s) : Mr. Pritam Solanki
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
18/05/2022
Admit.
Issue notice to the respondent No.2 only, as the learned
Public Prosecutor already appearing on behalf of respondent No.1-
State.
Call for the record.
Heard learned counsel for the parties on S.B. Suspension
of Sentence (Appeal) No.355/2022.
Learned counsel for the appellant submits that he has filed a
certificate today as 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.
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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.
Accordingly, S.B. Suspension of Sentence (Appeal) No.
355/2022 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 25.02.2022 in Sessions Case No.38/2020
(CIS No.38/2020) against appellant- Vijay Kumar S/o Chhagan
Lal shall remain suspended till final disposal of the aforesaid
appeal, provided that 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 27.06.2022 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
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(3 of 3) [CRLAS-491/2022]
not be taken into account for statistical purpose relating to
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.
2-Zeeshan
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