Mandeep Singh @ Sandeep Singh vs State Of Rajasthan
2023 Latest Caselaw 1797 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 207/2023

Mandeep Singh @ Sandeep Singh S/o Sh. Hakam Singh, Aged About 24 Years, Kharliya Reserve Center, Pilibanga, Dist. Hanumangarh (Raj.). (At Present Not Confined In Jail).

----Appellant Versus State Of Rajasthan, Through Pp

----Respondent

For Appellant(s) : Mr. Shardul Singh For Respondent(s) : Mr. Javed Gauri, PP

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order

16/02/2023

Heard.

Admit.

Call for record.

Heard learned counsel for the appellants and learned public prosecutor on application of suspension of sentence No.135/2023.

Upon a consideration of the arguments advanced on behalf

of the petitioner and having regard to the facts and circumstances

of the case, this court is of the opinion that it is a fit case for

suspending the substantive 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 Addl. Sessions Judge No.1,

Hanumangarh vide judgment dated 20.01.2023 in Sessions Case

No.38/2021 (73/2019) against the appellant-applicant Mandeep

(2 of 2) [CRLAS-207/2023]

Singh @ Sandeep Singh S/o Sh. Hakam 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 16.03.2023 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

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.

(RAJENDRA PRAKASH SONI),J 130-Anshul/-

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