Rajveer vs State Of Rajasthan
2021 Latest Caselaw 9502 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 366/2021

Rajveer S/o Ranjeet Singh, Aged About 32 Years, R/o Dokwa,
P.s. Rajgarh, Tehsil Rajgarh, Dist. Churu (Raj.). (Lodged In
District Jail, Churu).
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. KR Saharan on VC
For Respondent(s)         :     Mr. SS Rajpurohit, PP


     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

19/05/2021

     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Admit.
     Issue notice.


     Learned Public Prosecutor accepts notice on behalf of the

State. Hence, notice need not be issued.


     Heard learned counsel for the petitioner and the learned

Public Prosecutor on application for Suspension of Sentence.


     I have considered the rival arguments advanced by the

parties and perused the judgments of the courts below. Looking

to the facts and circumstances of the case and the short sentence

awarded by the learned trial court, I consider it just and proper to

suspend the sentence awarded to the accused petitioner.

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     Accordingly, the application for suspension of sentence filed

under Section 397(1) Cr.P.C. is allowed and it is ordered that the

sentence passed by the learned Chief Judicial Magistrate, Churu in

Cr. Original Case No.684/2010 vide order dated 11.05.2017 as

affirmed by the learned Sessions Judge, Churu vide order dated

01.04.2021 in Cr. Appeal No.32/2017 against the petitioner

Rajveer S/o Ranjeet Singh shall remain suspended till final

disposal of the aforesaid revision 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 23.06.2021

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 revision is

           decided.


     2.    That if the petitioner changes the place of

           residence, he will give in writing his changed

           address to the trial Court as well as to the counsel

           in the High Court.


     3.    Similarly, if the sureties change their address,

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

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



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                                   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 said

                                   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.

                                                                     (DR.PUSHPENDRA SINGH BHATI),J.

101-Sphophaliya/Sudheer/-

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