Rajasthan High Court - Jodhpur
Jasveer Singh & Ors vs State Of Rajasthan on 20 December, 2017
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Suspension of Sentence (Appeal) No. 1301 / 2017
1. Jasveer Singh S/o Gurnam Singh, B/c Rai Sikh
2. Mangal Singh S/o Bhajan Singh, B/c Rai Sikh
3. Damanjeet Singh S/o Sarjeet Singh, B/c Jat Sikh, All Apellants
Are Resident of Seed Farm Pakka, P.S. City Ist Abohar, District
Fajilka. (Punjab)
----Appellants
Versus
State of Rajasthan Through Its P.P.
----Respondent
_____________________________________________________
For Appellant(s) : Mr. DS Gharsana
For Respondent(s) : Mr. OP Rathi, PP
_____________________________________________________
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 20/12/2017 Heard learned counsel for the appellants and learned Public Prosecutor on application for suspension of sentence.
Upon a consideration of the arguments advanced on behalf of the appellants 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 sentences awarded to the accused appellants.
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 District and Sesisons Judge No.2, Sri Ganganagar, vide judgment dated 07.12.2017 in Sessions Case No.04/2017 against the appellant-applicants (1) Jasveer Singh S/o Gurnam Singh (2) Mangal Singh S/o Bhajan (2 of 2) Singh and (3) Damanjeet Singh S/o Sarjeet Singh shall remain suspended till final disposal of the aforesaid appeal and they shall be released on bail, provided they execute a personal bond in the sum of Rs.40,000/- with two sureties of Rs.20,000/- each to the satisfaction of the learned trial Judge for their appearance in this court on 10.01.2018 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. Ms/-