Vishal vs State Of Rajasthan (2025:Rj-Jd:2930)
2025 Latest Caselaw 4722 Raj

Rajasthan High Court - Jodhpur

Vishal vs State Of Rajasthan (2025:Rj-Jd:2930) on 16 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:2930]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                             No. 1421/2024

Vishal S/o Rajkumar, Aged About 19 Years, R/o Gali No.2, HSB
Road,      Sindhu   Colony,        Police       Station         Jawahar    Nagar,
Sriganganagar, District Sriganganagar (Raj) (At Present Lodged
In Central Jail Sriganganagar)
                                                                    ----Petitioner
                                   Versus
1.       State Of Rajasthan, Through Pp
2.       Seema W/o Neeraj, R/o Gali No.7, Master Colony,
         Sriganganagar, District Sriganganagar (Raj)
                                                                 ----Respondents


For Petitioner(s)        :     Mr. Kuldeep Sharma
For Respondent(s)        :     Mr. Narendra Gehlot, PP with
                               Mr. OP Choudhary



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

16/01/2025

Heard learned counsel for the appellant as well as learned

Public Prosecutor and perused the material available on record.

Upon a consideration of the arguments advanced on behalf

of the appellant and having regard to the facts and circumstances

of the case including the facts that the appellant was on bail

during the trial and there is no chance of hearing of the appeal in

near future, 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 430 of BNSS is allowed and it is ordered that the

sentence passed by the learned Judge, Special Court, POCSO Act,

[2025:RJ-JD:2930] (2 of 2) [SOSA-1421/2024]

2012 and Commission for Protection of Child Rights Act, 2005,

No.1, Sriganganagar, vide judgment dated 24.09.2024 in Sessions

Case No.55/2023 (125/2023) against the applicant Vishal S/o

Rajkumar, 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 24.02.2025 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.

(MANOJ KUMAR GARG),J 141-MS/-

Powered by TCPDF (www.tcpdf.org)