Sandeep Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8247 Raj

[2023:RJ-JD:33977]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 1083/2023

Sandeep Singh S/o Sandura Singh, Aged About 30 Years, R/o Chak 28 L.l.w. Rohi Pakka Bhadwa Dist. Hanumangarh (At Present Lodged In Central Jail Bikaner)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. G.R. Punia, Sr. Advocate with Mr. Jai Naveen.

For Respondent(s) : Mr. A.R. Choudhary, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/10/2023

Heard learned counsel for the applicant appellant and

learned Public Prosecutor on the application for suspension of

sentences.

Upon a consideration of the arguments advanced on behalf

of the appellant and having regard to the facts and circumstances

as available on the record, this Court is of the opinion that it is a

fit case for suspending the sentences awarded to the accused

appellant during pendency of the instant appeal.

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 Additional Sessions Judge No.2,

Hanumangarh, vide judgment dated 22.08.2023 in Sessions Case

No.109/2018 against the appellant-applicant Sandeep Singh S/o

[2023:RJ-JD:33977] (2 of 2) [SOSA-1083/2023]

Sandura 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.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 16.11.2023 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.

(KULDEEP MATHUR),J 906-Tikam/-

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