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Nirbhay Pandey vs Jitendra Rajpurohit
2021 Latest Caselaw 6366 Raj

Citation : 2021 Latest Caselaw 6366 Raj
Judgement Date : 3 March, 2021

Rajasthan High Court - Jodhpur
Nirbhay Pandey vs Jitendra Rajpurohit on 3 March, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision No.212/2021

Nirbhay Pandey S/o Devnarain Pandey, aged about 32 years, Office Address: Proprietor, T&T Engineers, 112 Karni Nagar Khirni Fatak ke Pass, Jhotwara, Jaipur, resident of 784/794, Omaxe City Phase-I, Ajmer Express way, Jaipur (Raj.

(At present lodged in Central Jail, Jodhpur)

----Petitioner Versus

1. Jitendra Rajpurohit S/o late Sh. Amar Singh, resident of 30, Masuria Police Chowki Ke Paas, Barkatulla Statdium Ke Saamne, Pal Road, Jodhpur (Raj.)

2. State of Rajasthan through PP Respondents

For Petitioner(s) : Mr.Surya Prakash Sharma, Adv. For Respondent(s) : Mr.Mukthiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

03/03/2021

Learned counsel for the petitioner submits that the petitioner

was not present before the trial court at the time of passing of the

impugned judgment. The petitioner has been arrested and now, is

in judicial custody since 25.02.2021.

Heard.

Admit. Issue notice. Call for the record.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.2-State. Let notice be issued to respondent No.1

only, returnable within six weeks.

Heard learned counsel for the petitioner and learned public

(2 of 3)

prosecutor on Application for Suspension of Sentence

No.1211/2021.

Upon a consideration of the arguments advanced on behalf

of the petitioner 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 substantive sentence awarded to the accused-

petitioner subject to depositing the 50% of the cheque amount.

Accordingly, the application under Section 397(1) Cr.P.C. for

suspension of sentence is allowed and it is ordered that the

substantive sentence passed by the learned Special Metropolitan

Magistrate (N.I. Act Cases), No.7, Jodhpur Metropolitan vide

judgment dated 19.10.2019 in Criminal Original Case No.38/2016

(N.C.V. No.5875/2017) and affirmed by the learned Additional

Sessions Judge No.5, Jodhpur Metropolitan vide judgment dated

21.01.2021 in Criminal Appeal No.638/2019 (N.C.V. No.638/2019)

against the accused-petitioner Nirbhay Pandey S/o Devnarain

Pandey shall remain suspended till the final disposal of aforesaid

revision subject to depositing 50% of the cheque amount. The

petitioner shall be released on bail provided he executes a

personal bond in the sum of Rs.1,00,000/- along with two sureties

in the sum of Rs.50,000/- each to the satisfaction of the learned

trial Judge for his appearance before this court on 06.04.2021 and

whenever ordered to do so till the disposal of the revision on the

conditions indicated below:-

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

2. That if the petitioner changes the place of residence, he will give in writing his changed

(3 of 3)

address to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their addresses, they will give in writing their changed address to the trial Court.

4. Accused-Petitioner shall deposit 50% of the cheque amount before the trial Court which shall be disbursed to the respondent No.1 on a proper application being filed.

The learned trial Court shall keep the record of attendance of

the accused-petitioner in a separate file. Such file be registered as

Criminal Misc. Case related to original case in which the accused-

petitioner was 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

accused-petitioner 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

C-2 NK/-

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