Dula Ram vs State Of Rajasthan
2021 Latest Caselaw 16436 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 814/2021

Dula Ram S/o Mohan Lal, Aged About 62 Years, b/c Kapurisar, Tehsil Loonkaransar, Dist. Bikaner. (At Present Lodged At Sub Jail, Nohar).

----Petitioner Versus State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr.Kamal Deep Singh, Adv. For Respondent(s) : Mr.Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

28/10/2021

Heard.

Admit.

Heard learned counsel for the petitioner and learned public

prosecutor on Application for Suspension of Sentence

No.246/2021.

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.

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 Judicial Magistrate

Nohar, Distt. Hanumangarh vide judgment dated 15.05.2015 in

(2 of 3) [CRLR-814/2021]

Criminal Case No.60/2007 (CIS No.2199/2014) and affirmed by

the learned Additional Sessions Judge No.2, Nohar, Distt.

Hanumangarh vide judgment dated 24.09.2021 in Criminal Appeal

No.97/2015 against the accused-petitioner Dula Ram S/o Mohan

Lal shall remain suspended till the final disposal of aforesaid

revision subject to depositing the fine 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 29.11.2021 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 change 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 addresses, they will give in writing their changed address to the trial Court.

4. That the petitioner shall deposit the fine amount as directed by 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-

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

(3 of 3) [CRLR-814/2021]

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

222-NK/-

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