Rajasthan High Court - Jodhpur
Vikram Singh vs State Of Rajasthan on 3 February, 2023
Bench: Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal No. 149/2023
Vikram Singh S/o Shri Indra Singh, Aged About 19 Years, R/o
Badia Suliya Kheda Kalaliya, P.s. Sendra, District Pali. (At Present
Lodged In District Jail, Pali)
----Appellant
Versus
State Of Rajasthan, Through Pp
----Respondent
For Appellant(s) : Mr. Rajendra Singh
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Order
03/02/2023
Heard.
Admit.
Call for record.
Learned Public Prosecutor accepts notice on behalf of State.
Heard learned counsel for the appellant and learned Public
Prosecutor on application for suspension of sentence No.87/2023.
Learned counsel for the appellant-applicant submits that the
appellant is behind bars since long. Therefore, learned counsel for
the appellant prays that the sentence awarded to the
accused-appellant may be suspended.
Learned Public Prosecutor vehemently opposed the prayer
made by the learned counsel for the accused-appellant.
Upon a consideration of the arguments advanced on behalf
of the appellant and having regard to the facts and circumstances
(2 of 3) [CRLAS-149/2023]
of the case, this Court is of the opinion that it is a fit case for
suspending the 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
sentences passed by the learned Special Judge (POCSO Act Cases)
No.1 Pali, vide judgment dated 10.01.2023 in Sessions Case
No.56/2022 against the appellant-applicant- Vikram Singh S/o
Shri Indra Singh, shall remain suspended till final disposal of the
aforesaid appeal and he shall be released on bail, provided he
executes a personal bond in the sum of Rs.1,00,000/- with two
sureties of Rs.50,000/- each to the satisfaction of the learned trial
Judge for his appearance in this Court on 03.03.2023 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.
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
(3 of 3) [CRLAS-149/2023]
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.
(MADAN GOPAL VYAS),J
100-neha/-
Powered by TCPDF (www.tcpdf.org)
