Vedprakash @ Vedu vs State Of Rajasthan (2025:Rj-Jd:42121)
2025 Latest Caselaw 13495 Raj

Rajasthan High Court - Jodhpur

Vedprakash @ Vedu vs State Of Rajasthan (2025:Rj-Jd:42121) on 19 September, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:42121]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                 No. 1772/2025

Vedprakash @ Vedu S/o Purushottam, Aged About 24 Years, R/o
Dahni Khet Khud Chak 1 C.H.N. Rohi Chhani Badi Ps Bhirani Dist.
Hanumangarh          Raj.       (Presently      Lodged            At    Central   Jail,
Hanumangarh)
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through Public Prosecutor
                                                                       ----Respondent


For Petitioner(s)           :     Mr. Anil Bidan Halu
For Respondent(s)           :     Mr. Pawan Kumar Bhati, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/09/2025

Heard learned counsel for the parties.

Learned counsel for the appellant submits that there are

major contradictions, omissions & improvements in the statement

of the victim (PW.1). The appellant is in judicial custody since

10.08.2018 and the hearing of the appeal will take sufficiently

long time, therefore, the sentence of the appellant may kindly be

suspended.

Learned Public Prosecutor has opposed the prayer made by

the counsel for the appellant.

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 accused appellant.

(Uploaded on 19/09/2025 at 04:48:58 PM)

[2025:RJ-JD:42121] (2 of 3) [SOSA-1772/2025]

Accordingly, the application for suspension of sentence filed

under Section 430 B.N.S.S./389 Cr.P.C. is allowed and it is ordered

that the sentences passed by the learned Special Judge,

Protection of Children from Sexual Offence Act, Hanumangarh vide

judgment dated 28.06.2022 in Sessions Case No.129/2018

against the appellant-applicant - Vedprakash @ Vedu S/o

Purushottam shall be suspended till final disposal of the aforesaid

appeal 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 28.10.2025 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

(Uploaded on 19/09/2025 at 04:48:58 PM)

[2025:RJ-JD:42121] (3 of 3) [SOSA-1772/2025]

court, the learned trial Judge shall report the matter to the High

Court for cancellation of bail.

(MANOJ KUMAR GARG),J 118-Rashi/-

(Uploaded on 19/09/2025 at 04:48:58 PM)

Powered by TCPDF (www.tcpdf.org)