Satyanarayan vs State Of Rajasthan, Through P.p.

Learned Public Prosecutor has chosen not to file reply to the application for suspension of sentences and proposes to argue the matter orally.

The applicant/appellant has been convicted and sentenced to a maximum imprisonment of three years by the learned Special Judge, Protection of Children From Sexual Offences Act No.3, Kota, vide judgment dated 3.12.2019 in Sessions Case No.46/2018 CIS No. 437/2018 for the offences under Sections 363, 366A IPC and Section 16/17 of Protection of Children from Sexual Offences Act, 2012. The trial court has suspended the sentences awarded to the appellant for a period of 30 days which has been extended further.

Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentences.

Upon a consideration of the arguments advanced at Bar 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 appellant.

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 Special Judge, Protection of Children From Sexual Offences Act No.3, Kota, vide judgment dated 3.12.2019 in Sessions Case No.46/2018 CIS No. 437/2018 against the appellant-applicant Satyanarayan, 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 3.3.2020 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-

That he/she/they will appear before the trial Court in the month of January of every year till the appeal is decided.

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.

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.