Hanja Devi vs State Of Rajasthan
2021 Latest Caselaw 7742 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 310/2021

Smt. Hanja Devi W/o Bhura Ram, aged about 64 years, both resident of Mohabbat Nagar, P.S. Kalandri, District Sirohi (Raj.)

----Appellant Versus State, Through Pp

----Respondent

For Appellant(s) : Mr. Richin Surana For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/03/2021

Heard.

Admit. Issue notice. Call for record.

Learned Public Prosecutor accepts notice on behalf of

respondent-State.

Heard on application for suspension of sentence No.

252/2021.

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 substantive sentence awarded to the accused

appellant.

Accordingly, the application for suspension of sentence is

allowed and it is ordered that the substantive sentence passed by

the learned Sessions Judge, Sirohi, vide judgment dated

23.02.2021 in Session Case No. 37/2016 (C.I.S. No.39/16)

against the appellant-applicant Smt. Hanja Devi W/o Bhura Ram,

(2 of 2) [CRLAS-310/2021]

shall remain suspended till final disposal of the aforesaid appeal

and she shall be released on bail subject to deposit the fine

amount as imposed by the learned trial Court, provided she

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 her appearance in this court on 19.04.2021 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.

4. Appellant shall deposit the fine amount as imposed by the learned 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 C-1-Prashant/-

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