Sandeep @ Ravan vs State Of Rajasthan (2024:Rj-Jd:42745)
2024 Latest Caselaw 9469 Raj

Rajasthan High Court - Jodhpur

Sandeep @ Ravan vs State Of Rajasthan (2024:Rj-Jd:42745) on 19 October, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:42745]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR



 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                    No. 264/2024

                                           IN

                     S.B. Criminal Appeal No. 306/2024

Sandeep @ Ravan S/o Vazir Singh, Aged About 27 Years, R/o
Samain      Police     Station       Tohana       Sadar,       District       Fatehabad,
Haryana. (At Present Lodged At Sub Jail, Rajgarh)
                                                                          ----Petitioner
                                         Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent


For Petitioner(s)              :    Mr. R.S. Choudhary
For Respondent(s)              :    Mr. Surendra Bishnoi, PP



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

19/10/2024

1. Learned counsel for the applicant submits that the

application (IA No.1/24) seeking preponment of date is

infructuous now.

2. Accordingly, the application (IA No.1/24) stands dismissed as

having become infructuous.

3. Heard learned counsel for the parties on the prayer for

suspension of sentence.

4. Ten years' rigorous imprisonment has been awarded against

the applicant for offence under Section 395 IPC. Applicant is in jail

since about five years. There is no chance of early hearing of this

appeal.

[2024:RJ-JD:42745] (2 of 3) [SOSA-264/2024]

5. Learned Public Prosecutor opposed the prayer for suspension

of sentence.

6. Considering the overall facts and circumstances of the case

as well as the fact that the appeal would take time for final

disposal, the instant application for suspension of sentence is

allowed and the sentence awarded against the applicant above-

named by the learned Additional Sessions Judge, No.1, Rajgarh,

District Churu vide judgment dated 09.02.2024 passed in Sessions

Case No.36/2020 shall remain suspended till final disposal of the

appeal provided he furnishes a bail bond of Rs.50,000/- with two

sureties of like amount (one of sureties of territorial jurisdiction of

trial court) to the satisfaction of the learned trial Court with

following conditions:-

(1) That he will appear in person before the trial court in the first week of November of every year till the appeal is decided.

(2) That if the applicant changes the place of residence, he will give in writing her 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(s) to the trial court.

7. 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

[2024:RJ-JD:42745] (3 of 3) [SOSA-264/2024]

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.

(BIRENDRA KUMAR),J 25-deep/-

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