Rakesh Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 9284 Raj

[2023:RJ-JD:38329]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 2378/2023

Rakesh Kumar S/o Bhagwan Sahay, Aged About 32 Years, R/o 373, Regro Ka Mohalla, Village Udaipuriya, Tehsil Chomu, Ps Samoda, District Jaipur. At Present Working As Junior Engineer, Jodhpur Vidyut Vitran Nigam Limited, Borunda.(At present lodged in Central Jail Jodhpur).

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

----Respondent

For Appellant(s) : Mr. Mahaveer Bhanwariya For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

07/11/2023

Heard.

Admit.

Call for record.

Learned Public Prosecutor accepts notice on behalf of

respondent-State. Therefore, notices need not be issued.

Heard on suspension of sentence application No.1457/2023.

Upon a consideration of the arguments advanced on behalf

of the appellant 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 sentence awarded to the appellant.

Accordingly, the application for suspension of sentence filed

under Section 389 Cr.P.C is allowed and it is ordered that the

sentence passed by the learned Special Judge, Prevention of

[2023:RJ-JD:38329] (2 of 3) [CRLAS-2378/2023]

Corruption Act, No.1 Jodhpur vide judgment dated 30.10.2023 in

Case No.06/2015 against the appellant Rakesh Kumar S/o

Bhagwan Sahay,, shall remain suspended till final disposal of the

aforesaid appeal subject to depositing the 50% fine amount as

imposed by the learned trial Court, 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 08.12.2023 and whenever ordered

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

below:-

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

2. That if the appellant changes the place of residence, he 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 their changed address to the trial Court.

4. The appellant shall deposit 50% of fine amount as imposed by 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

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

accused-appellant does not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.

[2023:RJ-JD:38329] (3 of 3) [CRLAS-2378/2023]

(MANOJ KUMAR GARG),J 11-raksha/-

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